29C. [ Adoption of the convention and annexes. [Inserted by G.S.R. 330(E), dated 19.5.2005 (w.e.f. 20.5.2005). ]
(1)The Director-General may lay down standards and procedures not inconsistent with the Aircraft Act, 1934 (22 of 1934) and the rules made thereunder to carry out the Convention and any Annex thereto.](2)[ The Director-General shall formulate the State Safety Programme and oversee its implementation.Explanation.-For the purposes of this sub-rule, "State Safety Programme" means an integrated set of requirements and activities aimed at improving safety.] [Inserted by Notification No. G.S.R. 59(E) dated 31.1.2011 (w.e.f. 31.1.2011). ]
