118A. [ State employees. [Inserted by Notification No. G.S.R. 448(E), dated 1.5.2017 (w.e.f. 23.3.1937).]
- Nothing contained in rules 93 to 118 shall apply to employees of the Airports Authority of India, being State employees, and such employees may be engaged in provision of air traffic services without possessing an air traffic controller's licence, provided they meet the requirements laid down for this purpose in Annex 1 to the Convention.Explanation. - For the purpose of this rule, "State" means India as a signatory to the Convention.][PART XII-A] [Inserted by Notification No. G.S.R. 31(E), dated 14.1.2015 (w.e.f. 23.3.1937)] Aeronautical Telecommunication
