Section 39C(1) in Aircraft Rules, 1937

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Union of India - Subsection

Section 39C(1) in Aircraft Rules, 1937

(1)The period of validity of medical fitness assessment and licence in respect of various categories shall be as specified in the following table, namely: -

	Category oflicence	Validityof medical fitness assessment	Validityof licence
	(1)	(2)	(3)
(i)	Airline Transport Pilot's Licence (aeroplanes of[helicopters or gyroplanes] [Substituted 'helicopters' by Notification No. G.S.R. 1358(E), dated 01.11.2017 (w.e.f. 23.3.1937).])	Twelve months	[Fiveyears] [Substituted by Notification No. G.S.R. 32 (E) dated 13.1.2015 (w.e.f. 23.3.1937)]
(ii) [ [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]	Commercial Pilot's Licence (aeroplanes or helicopters) and Flight Navigator's Licence	Twelvemonths	Fiveyears
(iia)	Flight Radio Telephone Operator's Licence	Twelvemonths	up to the validity of Radio Telephone Restricted];
(iii) [ [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).]	StudentPilot's Licence (aeroplanes or helicopters or microlight aircraftor gliders or balloons), Student Flight Navigator's Licenceand Student Flight Engineer'sLicence	Twenty-fourmonths	[Ten years] [Substituted for 'Five years' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
(iv)	PrivatePilot's Licence (aeroplanes or helicopters), Pilot's Licence ([microlight aircraft or gyroplanes] [Substituted 'microlight aircraft' by Notification No. G.S.R. 1358(E), dated 01.11.2017 (w.e.f. 23.3.1937).]or light sport aircraft or gliders or balloons), Flight Radio TelephoneOperator's Licence (Restricted) and Flight Engineer'sLicence	Twenty-fourmonths	Tenyears]