Section 6 in The Bureau of Indian Standards Rules, 2018
6. Executive Committee.
(1)The Executive Committee shall perform, exercise, and discharge such of the functions, powers and duties as may be delegated to it by the Governing Council.(2)The Executive Committee shall consist of the Director General as ex officio [Chairman and eleven other members] [Substituted 'Chairman and ten other members' by Notification No. G.S.R. 382(E), 29.5.2019 (w.e.f. 25.6.2018).], representing the following categories, to be appointed by the Governing Council, with the prior approval of the Central Government, namely:-(i)Special Secretary or Additional Secretary and Financial Adviser to the Government of India in the Ministry or Department having administrative control of the Bureau;(ii)Special Secretary or Additional Secretary [***] [Omitted 'or Joint Secretary' by Notification No. G.S.R. 382(E), 29.5.2019 (w.e.f. 25.6.2018).] to the Government of India in the Ministry or Department having administrative control of the Bureau;(iia)[ Joint Secretary to the Government of India in the Ministry or Department having administrative control of the Bureau] [Inserted by Notification No. G.S.R. 382(E), 29.5.2019 (w.e.f. 25.6.2018).].(iii)two persons, each representing different Ministries or Departments of Central Government other than the Ministry or Department having administrative control of the Bureau.(iv)one person representing consumer organisation;(v)one person representing industry, trade and their associations;(vi)two persons representing academic, scientific and research institutions;(vii)two persons representing public sector enterprises and technical or professional organisations.(3)The members of the Executive Committee appointed under sub-rule (2) shall hold office for a period of two years and shall be eligible for reappointment.(4)When a member appointed under sub-rule (2) desires to resign from membership of the Executive Committee, he shall forward his letter of resignation under his own hand to the Director General and such resignation shall take effect from the date of its acceptance by the Director General or on the expiry of a period of one month from the date of its receipt by the Director General, whichever is earlier.(5)The vacancy caused on resignation, termination etc., of a member of the Executive Committee shall be filled within a period of three months from the date of occurrence by the Bureau with the prior approval of the Central Government.(6)A meeting of the Executive Committee shall be held at least once in every three months.(7)Each meeting of the Executive Committee shall be called by giving not less than fourteen days from the date of issue, notice in writing to every member:Provided that an emergency meeting may be called by giving not less than three days' notice to every member.(8)Every notice of a meeting of the Executive Committee shall specify the place and the day and hour of the meeting.(9)The ex officio Chairman of the Executive Committee shall cause to be prepared and circulated to the members, at least seven days before the meeting, an agenda for the meeting:Provided that where an emergency meeting is called, an agenda for such meeting may be circulated to the members at the meeting.(10)The quorum for a meeting of the Executive Committee shall be four.(11)The proceedings of each meeting shall be circulated to each member of the Executive Committee which shall be confirmed at the next meeting with or without modification.
