Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director-General) Rules, 1987

(3)[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).] [Inserted vide GSR No. 404 dated 11 December 1999]