Section 3(1)(e) in The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987

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Union of India - Subsection

Section 3(1)(e) in The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987

(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 Services (Conduct) Rules, 1964; Central Civil Services (Classification, Control and Appeal)Rules, 1965; Contributory Provident Fund Rules (India), 1962, as amended from time to time and the powers specified in the Schedule appended to these regulations.] [Inserted vide GSR No. 69(E), dated 9 February, 1990.]

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Union of India - Subsection

Section 3(1)(e) in The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987