Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BUREAU OF INDIAN STANDARDS (APPOINTMENT TERMS AND CONDITIONS OF SERVICE OF DIRECTOR-GENERAL) RULES, 1987 CONTENTS 1. Short title and commencement 2. Definitions 3. Appointment of Director-General 4. Terms of Office 5. Pay and allowances 6. Staff-car 7. Termination of appointment 8. Other conditions of service BUREAU OF INDIAN STANDARDS (APPOINTMENT TERMS AND CONDITIONS OF SERVICE OF DIRECTOR-GENERAL) RULES, 1987 G.S.R. 639(E), dated the 2nd July, 1987.1-In exercise of the powers conferred by Cl. (e) of sub-section (2) of Section 37 of the Bureau of Indian Standards Act, 1986 (63 of 1986), the Central Government hereby makes the following rules relating to the appointment of Director-General of the Bureau and his terms and conditions of service, namely: 1. Short title and commencement :- (1) These rules may be called the Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director- General) Rules, 1987. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- (1) In these rules, unless the context otherwise requires,_ (a) "Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986); (b) "Bureau" means the Bureau of Indian Standards; (c) "Director-General" means the Director-General of the Bureau; (d) "Government" means the Central Govrnment: (e) "section" means a section of the Act 3. Appointment of Director-General :- (1) There shall be a Selection Committee for recommending to the Government a panel of names for appointment of the Director- General under sub-section (1) of Section 7 . (2) The Selection Committee shall consist of the following persons : (i) Secretary of Ministry/Department of the Government having administrative control of the Bureau -Chairman (ii) Secretary, Department of Science and Technology -Member (iii) Secretary, Department of Industrial Development -Member (iv) An eminent Scientist or Technologist as may be nominated by the Government -Member (3) 1 "On the occurrence of a vacancy or when a vacancy is likely to arise in the post of Director General", the Selection Committee shall consider suitable candidates, including internal candidates.possessing requisite qualifications, and experience as laid down in sub-rule (4). (4) In order to be eligible for appointment to the post of Director- General, a candidate must have,- (a) a degree in Engineering or a Post-Graduate degree in any branch of science; (b) at least ten years' experience in any of the following areas or a combination thereof- (i) Industrial engineering, design or research ; (ii) Standardization; (iii) Quality control; (iv) Administration. (5) The recommendations of the Selection Committee shall be sent to the Government for taking a decision on the appointment of the Director-General. 1. Substituted for "On the occurrence of a vacancy in the post of Director General" by the Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director-General) (Second Amendment) Rules, 1999. 4. Terms of Office :- The Director-General shall hold office for a term of three years or until he attains the age of sixty years, whichever is earlier, and shall be eligible for re-appointment. 5. Pay and allowances :- The scale of pay of the post of Director-General shall be Rs-7,300- 100-7,600. He shall be entitled to all other allowances as per the rules of the Bureau. Persons possessing higher qualifications may be given higher salary. 6. Staff-car :- As Chief Executive of the Bureau, the Director-General shall be entitled to free use of staff car for official purpose including the journeys from residence to office and vice-versa. He will be allowed to use staff car (car upto and including 16 H.P.) for non-duty journeys upto five hundred kilometres per month on payment of an amount of one hundred and fifty rupees in accordance with instructions contained in the O.M. No.F.3 (16)-E.11(A)/84(2), dated the 20th February, 1985, issued by the Ministry of Finance (Department of Expenditure). 7. Termination of appointment :- (1) The appointment of the Director- General shall be terminable on three months' notice on either side without assigning any reason therefor: Provided that the Government reserves the right not to accept the resignation tendered by the Director-General in the public interest. Provided further that the Government may, in special circumstances, waive the stipulation of three months' notice by making payment of three months' salary and allowances in lieu of the notice period. 8. Other conditions of service :- With regard to the other conditions of service including joining time, earned leave, medical benefits, retirement benefits and leave travel concession, the Director-General shall be governed by regulations framed in this regard for the employees of the Bureau.