Section 2(g) in The Bureau Of Indian Standards Act, 1986
(g)"Indian Standard "means the standard (including any tentative or provisional standard) established and published by the Bureau, in relation to any article or process indicative of the quality and specification of such article or process and includes-(i)any standard recognised by the Bureau under clause (b) of section 10; and(ii)any standard established and published, or recognised, by the Indian Standards Institution and which is in force immediately before the date of establishment of the Bureau;
