Bureau of Indian Standards (Amendment) Rules, 2019- (Ministry of Consumer Affairs, Food and Public Distribution) (29 May 2019)

MANU/CAFF/0095/2019

Civil

In exercise of the powers conferred by section 38 of the Bureau of Indian Standards Act, 2016 (11 of 2016), the Central Government hereby makes the following rules to further amend the Bureau of Indian Standards Rules, 2018, namely:-

1. (1) These rules may be called the Bureau of Indian Standards (Amendment) Rules, 2019.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Bureau of Indian Standards Rules, 2018, in rule 6, in sub-rule (2),-

(a) in opening paragraph, for the words "Chairman and ten other members", the words "Chairman and eleven other members" shall be substituted;

(b) in clause (ii), the words "or Joint Secretary" shall be omitted;

(c) after clause (ii), the following clause shall be inserted, namely:-

"(iia) Joint Secretary to the Government of India in the Ministry or Department having administrative control of the Bureau".

Tags : RULES AMENDMENT BUREAU