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The Bharatiya Vayuyan Adhiniyam, 2024 4. Power of Director General of Civil Aviation to issue directions.- (1) The Director General of Civil Aviation or any other officer specially empowered in this behalf by the Central Government may, from time to time, by order, issue directions, consistent with the provisions of this Act and the rules made thereunder, with respect to any of the matters specified in clauses (b), (e), (g), (i), (j), (k), (l), (m), (n), (o), (p), (q), (r), (s), (w), (zb), (zc), (zd) and (zf) of sub-section (2) of section 10, to any person or persons using any aerodrome or engaged in the aircraft operations, air traffic control, maintenance and operation of aerodrome, communication, navigation, surveillance and air traffic management facilities and safeguarding civil aviation against acts of unlawful interference, in any case where the Director General of Civil Aviation or such other officer is satisfied that in the interests of the security of India or for securing the safety of aircraft operations it is necessary so to do. (2) Every order passed under sub-section (1) shall be complied with by the person to whom such order is issued.    |
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