Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BUREAU OF INDIAN STANDARDS (ADVISORY COMMITTEE) REGULATIONS, 1987 CONTENTS 1. Short title and commencement 2. Definitions 3. Advisory Committees 4. Travelling and Daily Allowances to the members of the Advisory and Technical Committees BUREAU OF INDIAN STANDARDS (ADVISORY COMMITTEE) REGULATIONS, 1987 G.S.R. 1032(E), dated the 31st December, 1987.1-In exercise of the powers conferred by sub-section (1) of Section 38, read with Cl. (a) of sub-section (2) of that section of the Bureau of Indian Standards Act, 1986 (63 of 1986), the Executive Committee of the Bureau of Indian Standards, with the previous approval of the Central Government, hereby makes the following regulations, namely : 1. Short title and commencement :- (1) These regulations may be called the Bureau of Indian Standards (Advisory Committees) Regulations, 1987. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires,- (a) "Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986); (b) "rules" means the Bureau of Indian Standards Rules, 1987 ; (c) all other words and expressions used in these rules and not defined but defined in the Act or the rules shall have the meanings respectively assigned to them in the Act and the rules. 3. Advisory Committees :- (1) The Advisory Committes as specified hereunder which the Bureau may constitute under sub-section (1) of Section 5 for the efficient discharge of its functions shall have the functions as specified against each: (a) Financial Committee.-It shall advise on policy matters relating to- (i) long-term mobilization of financial resources; (ii) annual budget; (b) Certification of Advisory Committee.-It shall advise on policy matters relating to,- (i) development of certification activities of the Bureau in the country and abroad; (ii) coordination of certification activity with other organisations using Indian Standards; (iii) collaboration with organisations abroad which are dealing with certification; (iv) formulation of guidelines for assessment of quality assurance; (v) other matters regarding certification. (c) Standards Advisory Committee.-It shall advise on policy matters relating (i) harmonious development of standards; (ii) establishment, publication and promotion of Indian Standards; (iii) collaboration with other standards, formulating organisations within the country and abroad; (iv) Bureau's role in the activities of international organisations in relation to standards; (v) formulation of guidelines for the effecting functioning of Division Councils and reviewing their activities ; (vi) other matters regarding standardization; (d) Laboratory Advisory Committee.-It shall advise on policy matters relating to- (i) establishment, operation and expansion of laboratories ; (ii) testing activities to support research and development programmes of the Bureau; (iii) participation in national and international accreditation system for testing and also for calibration ; (iv) formulation of guidelines for facilitating the Bureau in recognizing any laboratory in India or abroad for the purpose of testing and associated activities in accordance with sub-rule (2) of rule 10 ; (v) other related laboratory matters ; (e) Planning and Development Advisory Committee.-It shall advise on policy matters relating to- (i) long-term plans including Five-Year Plan proposals ; (ii) corporate planning of the Bureau; (iii) other matters regarding planning and development. 1 (2) Each Advisory Committee shall consist of a Chairman and such number of other members, to be appointed by the Bureau from amongst its members, as provided hereunder: (a) Financial Committee: (i) a Chairman; (ii) six other members ; (b) Certification Advisory Committee: (i) a Chairman; (ii) sixteen other members ; (c) Standards Advisory Committee: (i) a Chairman; (ii) twenty other members ; (d) Laboratory Advisory Committee: (i) a Chairman; (ii) ten other members ; (e) Planning and Development Advisory Committee: (i) a Chairman; (ii) six other members. 2 (3) The Director-General of the Bureau shall be an ex-officio member of each Advisory Committee. (4) The term of ofFice of the Chairman and the other members of an Advisory Committee shall be two years or till the expiry of the tenure of their membership of the Bureau whichever is earlier, and they shall be eligible for re-appointment. (5) The Chairman or any other member of an Advisory Committee may resign his office by forwarding his letter of resignation under his own hand to the President, and such resignation shall take effect from the date of its acceptance by the President or on the expiry of a period of one month from the date of its receipt by the President or on the expiry of the tenure of his membership of the Bureau, whichever is earliest. (6) When a vacancy occurs by resignation or a Chairman or any other member under sub-regulation (5) or otherwise, the Bureau shall take steps to fill that vacancy by making an appointment from amongst the members of the Bureau and the Chairman or the other member, as the case may be, so appointed shall hold office for the remainder of the term of office of the Chairman or other member in whose place he is appointed. (7) A meeting of each Advisory Committee shall be held at least once in 3 [twelve] months. (8) A notice of not less than seven days, from the date of issue, shall be ordinarily given to the members for each meeting of the Advisory Committee. (9) Every notice of an Advisory Committee meeting shall specify the place and the day and hour of the meeting. (10) The Chairman of an Advisory Committee shall cause to be prepared and circulated to the members an agenda for the meeting not later than three days before the meeting. (11) The minutes of proceedings of each meeting shall be circulated to each member of an Advisory Committee and shall be confirmed at the next meeting with or without modifications, as the case may require. 1. In Regulation 3, in sub-regulation (1), clause "(f)" shall be omitted by "Bureau of Indian Standards (Advisory Committees) Amendment Regulations, 2005." 2. In Regulation 3, in sub-regulation (2), clause "(f)" shall be omitted by "Bureau of Indian Standards (Advisory Committees) Amendment Regulations, 2005." 3. Subs. by G.S.R. 1016(E), dated 17th November, 1989. 4. Travelling and Daily Allowances to the members of the Advisory and Technical Committees :- (1) The members of the Advisory Committees including a Chairman of each such Committee, and other members of the technical committees that may be constituted under sub-section (3) of Section 5 , representing the Central Government, State Governments, Union Territories, Statutory and autonomous bodies (other than those specially approved by the Executive Committee), public sector undertakings, trade, industry and their associations, and also the members of Parliament, shall not be eligible to draw any travelling or daily allowance from the funds of the Bureau. (2) Travelling and daily allowances to the members of the Advisory Committees, including Chairman and the members of the committees that may be constituted under Section 5 , other than those specified in sub-regulation (1), while travelling within the country with prior concurrence of the Director-General, may be admissible from the Bureau tor attending meetings and discharging any duty assigned by the Bureau or the Committee concerned. (3) The rates of travelling and daily allowances admissible to the Chairman and members covered by sub-regulation (2) shall be the same as applicable to non-officials attending the meetings of committees set up by the Central Government.