Section 61(5)(d) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 61(5)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(5)(d) in The Aircraft Rules, 1937

(d)he shall have the following minimum practical experience, namely:-

(i)[ for Category A, Sub-categories B1.2, B1.4 and Category B3 - three years of practical aircraft maintenance experience on operating aircraft; and [Substituted by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]

(ii)for Sub-categories B1.1 and B1.3 and Category B2 - five years of practical aircraft maintenance experience on operating aircraft:]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 61(5)(d) in The Aircraft Rules, 1937