Section 2 in The Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 2002
2. Definitions.
- In these regulations, unless the context otherwise requires. -(a)"Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);(b)"Assessment Committee" means a Committee appointed by the Director General for the purpose of assessment of merit and performance of officers in Scientific Cadre for their promotion to next higher post;(c)"rules" means the Bureau of Indian Standards Rules, 1987;(d)"Schedule" means a Schedule appended to these regulations;(e)"Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as are respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution of India;(f)"Scientific Cadre" means the Cadre of Group 'A' officers appointed to posts specified in the First Schedule;(g)"Screening Committee" means the Committee constituted under regulation 8;(h)"Selection Committee-A" means the Committee constituted under sub-regulation (2) of regulation 7 of the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988;(i)"Standing Staff Committee" means the Committee constituted under sub-regulation (1) of regulation 7 of the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988; and(j)words and expressions used in these regulations and not defined but defined in the Act or the rules shall have the meanings respectively assigned to them in the Act and the rules.
