Section 14 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
14. Pension.
(1)The employees who joined the services of the Bureau before the 1st day of January, 2004 shall be governed by the Central Civil Services (Pension) Rules, 1972 as amended from time to time.Provided that the Central Civil Service (Pension) Rules, 1972 as amended from time to time, will also be applicable to those employees of Bureau of Indian Standards who are appointed in the service of the Bureau from Central Government Service.Provided, further that the employees who had specifically elected to be governed by the Contributory Provident Fund Rules (India), 1962, immediately before the date of the commencement of these Regulations, shall continue to be, governed under the Contributory Provident Fund Scheme:(2)The employees who are appointed in the service of Bureau of Indian Standards (BIS) on or after 1st January, 2004 shall be governed by New Pension Scheme of Government of India as contained in (I) Government of India, in the Ministry of Finance, Department of Economic Affairs, O.M. No. 5/7/2003-ECB&PR dated the 22nd December, 2003 and (2) Government of India, in the Ministry of Finance, (CGA) O.M.No. 1(7)(2)/2003/TA/11 dated the 7th January, 2004 read with O.M. No. 1(7)(2)/2003TA/67-74 dated the 4th February, 2004:
