Section 2 in The Bureau of Indian Standards Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Bureau of Indian Standards Act, 2016 (11 of 2016);(b)"Advisory Committee" means an Advisory Committee constituted by the Governing Council under sub-section (1) of section 5 of the Act;(c)"certificate of conformity" means a certificate granted by the Bureau or designated authority demonstrating that an article, process, system, service, has been determined to be in compliance with a standard or specified requirements, following assessment of conformity;(d)"compounding authority" means an officer authorised by the Director General to be the compounding authority under sub- rule (1) of rule 50;(e)"Consultant" means an expert or an organisation of experts engaged for a specific task relating to standards formulation to whom a fee is payable by the Bureau;(f)"Director General" means Director General of the Bureau;(g)[ "form" means a form appended to these rules;] [Substituted by Notification No. G.S.R. 1090(E), dated 6.11.2018 (w.e.f. 25.6.2018).](h)"licensee" means a person to whom a licence has been granted under the Act;(i)"technical committee" means a committee constituted by the Bureau under sub-section (3) of section 10 of the Act and includes a Division council, sectional committee, sub-committee, panel, working group or any other committee;(j)"year" means the financial year commencing on the first day of April and ending on the 31st day of March.(2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
