Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BUREAU OF INDIAN STANDARDS (POWER AND DUTIES OF DIRECTOR-GENERAL) REGULATIONS, 1987 CONTENTS 1. Short title and commencement 2. Definitions 3. Powers and duties of Director-General SCHEDULE 1 :- SCHEDULE BUREAU OF INDIAN STANDARDS (POWER AND DUTIES OF DIRECTOR-GENERAL) REGULATIONS, 1987 G.S.R. 536(E), dated the 1st June, 1987.1-In exercise of the powers conferred by Cl. (b) of sub-section (2) of Section 38 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 (Powers and Duties of Director-General) 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) "employee" means officers and employees in the whole time service of the Bureau but does not include a person employed on daily wages: (c) "rules" means the Bureau of Indian Standards Rules, 1987 ; (d) "post" means a post under the Bureau; (e) all other words and expressions used in the regulations and not defined but defined in the Act or the rules , shall have the meaning respectively assigned to them in the Act and the rules. 3. Powers and duties of Director-General :- 1[(1)] The Director-General as Chief Executive of the Bureau shall,- (a) convene with the approval of the President meetings of the Bureau; (b) administer and co-ordinate various activities of the Bureau ; (c) assign duties of employees; (d) issue instructions to employees for carrying out activities of the Bureau; 2[(e) exercise powers vested with the Head of the Department in the Central Government under the General Financial Rules, 1963; Delegation of Financial Powers Rules, 1978; the Fundamental Rules and the Supplementary Rules, 1922; Central Civil Services (Pension) Rules, 1972; Central Services (Medical Attendance) Rules, 1944; General Provident Fund (Central Services) Rules, 1960; Central Civil Services (Leave) Rules, 1972: Central Civil Service (Conduct) Rules, 1962; Central Civil Services (f) undertake such other duties and exercise such other powers as may be delegated to him by the Executive Committee. 3 [(2) For administrative efficiency, the Director-General may delegate any of his powers or duties under these regulations to any of the officers not below the rank of Deputy Director of the Bureau subject to report of the Executive Committee.] 1. Renumbered by G.S.R. 1031(E), dated 31st December, 1987. 2. Subs. by G.S.R. 69(E), dated 9th February, 1990. 3. Ins. by G.S.R. 1031(E), dated 31st December, 1987. SCHEDULE 1 SCHEDULE Sl. No. Powers Extent 1. 2[1. To permit a permanent employee to retain lien on a post under the Bureau: (a) In case of employment in Central/ State Government Department Initially up to two years extendable by Public Sector Undertaking or one more year in exceptional cases. autonomous body. (b) In case of deputation to developing Initially upto two years extendable by countries on Government basis. another three years.] 2. To transfer an employee from one Full powers. post to another. 3. To sanction grant and to permit Upto a maximum of Rs. 1000 in each acceptance of honorarium. case. 4. To allow mileage allowance by a Full powers, provided selection of the route other than the shortest route is in Bureau's interest. 5. To decide the shortest of two or more Full powers. routes. 6. To decide whether a particular absence Full powers. is absence on duty. 7. To sanction recurring and non- Full powers within the budget recurring expenditure. provision. 8. To sanction purchase of working Full powers within the budget stores and equipment. provision. 9. To sanction permanent advances. Full powers up to a limit of Rs. 15000 subject to report to the Executive Committee. 10. To sanction municipal of cantonment Full powers. taxes. 11. To sanction the renting of ordinary Full powers within the budget office accommodation. provision. 12. To sanction expenditure for repairs and Full powers within the budget alterations to hired and requisitioned provision. buildings. 13. To sanction expenditure on original Full powers within the budget petty works and special and ordinary provision. repairs to the building owned by the Bureau. 14. To sanction advance of pay to an Full powers. officer under transfer. 15. To sanction the purchase of Full powers. typewriters, calculating machines, accounting machines, etc. 16, To order destruction of records. Full powers. 17. To write off irrecoverable losses of As under subject to report to the stores, or of public money (including Executive Committee: loss of stamps),etc. provided that (i) (a) Rs. 1000 for losses of stores not the loss does not disclose a defect in due to theft, fraud or negligence; rules or procedure the amendment of and which requires the orders of higher authority and (ii) there has not been (b) Rs, 2500 for other cases. any serious negligence on the part of any employee of the Bureau which may call for disciplinary action by a higher authority. 18. To order sale, by auction or otherwise Full powers. of unserviceable stores or perishable articles in the interest of the Bureau. 19. To sanction tours and to countersign Full powers. TA bills of employees including his own. 20. To grant any leave including special Full powers. disability leave to the employees. 2[21. To fill substantively all vacant posts Full powers.] with scale of pay of maximum of which does not exceed Rs. 4500 per month. (This power includes the power to appoint, to confirm and to terminate). 22. To make officiating appointment. Full powers, subject to the approval of the Central Government in case of officiating appointment for a period exceeding six months to posts with scale of pay the maximum of which exceeds Rs. 5000 per month. 23. To withhold increments. Full powers in respect of posts with scale of pay the maximum of which does not exceed Rs. 5000 per month. 24. To allow an employee to count Full powers in respect of posts with extraordinary leave for increments. scale of pay the maximum of which does not exceed Rs. 5000 per month. 25. To grant subsistence allowance to an Full powers in respect of posts with employee under suspension. scale of pay the maximum of which does not exceed Rs. 5000 per month. 26. To allow travel by air to employees. Full powers in the case of employees entitled to first class railway fare. 27. To sanction telephone installations. Full powers. 2[28. To nominate delegations to Full powers within the budget international meetings after consulting provision subject to report to the concerned Division Council/ Executive Committee.] Sectional Committee of the Bureau and other interests concerned with the subject-matter under discussion. 29. To sanction expenditure on Full powers within the budget entertainment and light refreshments. provision. 30. To sanction expenditure on grants-in- Full powers within the budget aid for welfare of employees in provision. accordance with Central Government practice. 31. To sanction grants-in-aid for research Full powers within the budget and testing. provision. 32. To sanction TA and DA to Bureau and Full powers. Committee members as admissible under the regulations. 33. To decide the scope and extent of Full powers. insurance of Bureau's property and sanction expenditure. 34. To sponsor an employee for Full powers within the budget undergoing a specialized course or provision. training in India and to sanction expenditure therefor. 35. To grant special pay to employees. In conformity with the orders of the Central Government on the subject. 36. To sanction payment of honorarium/ Up to Rs. 2000 in each case. fee to outside experts for special service or advice. 37. To sanction demurrage/wharfage Full powers subject to report to the charges. Executive Committee where expenditure exceed Rs. 1000 in each case. 38. To grant pre-mature increments to Full powers subject to guidelines laid employees. down by the Central Government, if any. 39. To sanction loans and advances Full powers. to employees in accordance with the Central Government orders. 40. To appoint officers as inspecting Full powers. officers and furnish them with a certificate of appointment 41. To authorize an officer or officers to Full powers. authenticate orders and decisions of, and other instruments issued by the Bureau. 42. To exempt use of any name, mark or Full powers. trade mark referred to in Sec. 12 of the Act from the operation thereof in accordance with the provisions of rule 14. 43. To obtain from licensees any Full powers. information and samples of any material or substance used in relation to any article or process.