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The Bharatiya Vayuyan Adhiniyam, 2024 Chapter II Directorate General of Civil Aviation 3. Directorate General of Civil Aviation.- (1) The Directorate General of Civil Aviation constituted under the Aircraft Act, 1934 (22 of 1934) shall be deemed to have been constituted under this Act, which shall be headed by an officer designated as the Director General of Civil Aviation appointed in this behalf by the Central Government by notification in the Official Gazette. (2) The Directorate General of Civil Aviation shall be responsible for carrying out the safety oversight and regulatory functions in respect of matters specified in this Act or the rules made thereunder. (3) The administration of the Directorate General of Civil Aviation shall vest in the Director General of Civil Aviation. (4) The Central Government may, by an order published in the Official Gazette, direct that any power exercisable by the Director General of Civil Aviation may also be exercisable by any other officer or authority specially empowered in this behalf by the Central Government.    |
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