Section 2(c) in The Indian Statistical Institute Act, 1959
(c)"rules and regulations" includes any rule or regulation (by whatever name called) which the Institute is competent to make in the exercise of the powers conferred on it under the Societies Registration Act, 1860 (21 of 1860), but shall not include any bye-laws or standing orders made under the rules and regulations for the conduct of its day-to-day administration.
