BUREAU OF INDIAN STANDARDS (APPOINTMENT TERMS AND CONDITIONS OF SERVICE OF DIRECTOR DIRECTOR-GENERAL) RULES, 1987

	Section		Section Title
			INTRODUCTION
			RULE 1: SHORT TITLE AND COMMENCEMENT
			RULE 2: DEFINITIONS
			RULE 3: CONSTITUTION OF THE BUREAU
			RULE 4: TERM OF OFFICE OF MEMBERS
			PROCEEDINGS OF THE BUREAU
			RULE 6: EXECUTIVE COMMITTEE
			RULE 6A: TRAVELLING AND DAILY ALLOWANCES TO BUREAU AND EXECUTIVE COMMITTEE MEMBERS
			RULE 7: ESTABLISHMENT, PUBLICATION AND PROMOTION OF INDIAN STANDARDS
			RULE 8: RECOGNITION OF OTHER STANDARDS AS INDIAN STANDARDS
			RULE 9: STANDARD MARK
			ESTABLISHMENT, MAINTENANCE AND RECOGNITION OF LABORATORIES
			APPOINTMENT OF AGENTS
			INSPECTION OF ARTICLE OR PROCESS WHEN STANDARD MARK OR CONFORMITY TO INDIA STANDARD IS REQUIRED BY THE ACT OR UNDER ANY OTHER LAW
			OTHER FUNCTIONS OF THE BUREAU
			RULE 14: EXEMPTION FROM PROHIBITION TO USE CERTAIN NAMES, ETC
			RULE 15: LICENCE
			RULE 16: APPEALS AGAINST DECISIONS OF THE BUREAU
			RULE 17: BUDGET
			RULE 17A: EXPENDITURE NOT BUDGETTED FOR
			RULE 17B: APPROPRIATION
			RULE 17C: REAPPROPRIATION
			RULE 17D: BANK ACCOUNT
			RULE 17E: INVESTMENT
			RULE 17F: CONTRACT
			RULE 17G: ADMINISTRATION OF PROVIDENT FUND
			RULE 18: ANNUAL REPORT
			RULE 19: ACCOUNTS
			RULE 20: INSPECTING OFFICERS
			RULE 21: POWERS OF INSPECTING OFFICER

#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon