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Union of India - Act

The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987

UNION OF INDIA
India

The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987

Rule THE-BUREAU-OF-INDIAN-STANDARDS-POWERS-AND-DUTIES-OF-DIRECTOR-GENERAL-REGULATIONS-1987 of 1987

  • Published on 1 June 1987
  • Commenced on 1 June 1987
  • [This is the version of this document from 1 June 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987Published vide Notification Gazette of India, Extraordinary, Part 2, Section 3(2), dated 1st June, 1987G.S.R. 536(E). - In exercise of the powers conferred by clause (b) of sub-section (2) of section 38 of the Bureau of Indian Standards Act, 1986 (63 of 1986), the Executive Committee of the Bureau of Indian Standards, with the previous approval of the Central Government, hereby makes the following regulations, namely:

1. Short Title and Commencement.

(1)These regulations may be called the Bureau of Indian Standards (Powers and Duties of Director General) Regulations, 1987.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these regulations, unless the context otherwise requires -
(a)"Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);
(b)"employee" means officers and employees in the whole time service of the Bureau but does not include a person employed on daily wages;
(c)"rules" means the Bureau of Indian Standards Rules, 1987;
(d)"post" means a post under the Bureau;
(e)All other words and expressions used in the 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.

3. Powers and Duties of Director General.

(1)The Director General as Chief Executive of the Bureau shall -
(a)convene with the approval of the President meetings of the Bureau;
(b)administer and co-ordinate various activities of the Bureau;
(c)assign duties of employees;
(d)issue instructions to employees for carrying out activities of the Bureau;
(e)[ exercise powers vested with the Head of the Department in the Central Government under the General Financial Rules, 1963; Delegation of Financial Powers Rules, 1978; the Fundamental Rules and the Supplementary Rules, 1922; Central Civil Services (Pension) Rules, 1972; Central Services (Medical Attendance) Rules, 1944; General Provident Fund (Central Services) Rules, 1960; Central Civil Services (Leave) Rules, 1972; Central Civil Services (Conduct) Rules, 1964; Central Civil Services (Classification, Control and Appeal)Rules, 1965; Contributory Provident Fund Rules (India), 1962, as amended from time to time and the powers specified in the Schedule appended to these regulations.] [Inserted vide GSR No. 69(E), dated 9 February, 1990.]
(f)undertake such other duties and exercise such other powers as may be delegated to him by the Executive Committee.
(2)[ For administrative efficiency, the Director General may delegate any of his powers or duties under these regulations to any of the officers not below the rank of Deputy Director of the Bureau subject to report to the Executive Committee.] [Inserted vide GSR No. 1031 (E), dated 31 December, 1987.]

Schedule

Sl No. Power Extent
1. [] [Inserted vide GSR No. 69(E), dated 9 February, 1990.] To permit a permanent employee to retain lien on a post underthe Bureau:  
  (a) In case of employment in Central/State GovernmentDepartment, Public Sector Undertaking or autonomous body. Initially upto two years extendable by one more year inexceptional cases.
  (b) In case of deputation to developing countries onGovernment basis. Initially upto two years extendable by another three years.
2. To transfer an employee from one post to another. Full powers.
3. To sanction, grant and to permit acceptance of honorarium. Up to a maximum of Rs 1,000 in each case.
4. To allow mileage allowance by a route other than theshortest. Full powers, provided selection of the route is in Bureau'sinterest.
5. To decide the shortest of two or more routes. Full powers.
6. To decide whether a particular absence is absence on duty. Full powers.
7. To sanction recurring and non-recurring expenditure. Full powers within the budget provision.
8. To sanction purchase of working stores and equipment. Full powers within the budget provision.
9. To sanction permanent advances. Full powers up to a limit of Rs 15000 subject to report tothe Executive Committee.
10. To sanction municipal or cantonment taxes. Full powers.
11. To sanction the renting of ordinary office accommodation. Full powers within the budget provision.
12. To sanction expenditure for repairs and alterations to hiredand requisitioned buildings. Full powers within the budget provision.
13. To sanction expenditure on original petty works and specialand ordinary repairs to the building owned by the Bureau. Full powers within the budget provision.
14. To sanction advance of pay to an officer under transfer. Full powers.
15. To sanction the purchase of typewriters, calculatingmachines, accounting machines, etc. Full powers.
16. To order destruction of records. Full powers.
17. To write off irrecoverable losses of stores, or of publicmoney (including loss of stamps), etc, provided that (i) theloss does not disclose a defect in rules or procedure theamendment of which requires the orders of higher authority and(ii) there has not been any serious negligence on the part ofany employee of the Bureau which may call for disciplinaryaction by a higher authority. As under subject to report to the Executive Committee.a)Rs.10000/- for losses of stores not due to theft, fraud ornegligence; andb) Rs.2500/- for other cases
18. To order sale, by auction or otherwise of unserviceablestores or perishable articles in the interest of the Bureau. Full powers.
19. To sanction tours and to counter-sign TA bills of employeesincluding his own. Full powers.
20. To grant any leave including special disability leave to theemployees. Full powers.
21. [] [Inserted vide BIS/EC/REG.5, dated 23 September, 1994.] To fill substantively all vacant posts upto the scale of payof Rs.4500-5700. (This power includes the power to appoint, toconfirm and terminate.) Full powers.
22. [] [Inserted vide BIS/EC/REG.5, dated 23 September, 1994.] To make officiating appointment. Full powers, In case officiating appointment for all theposts in the pay scale of Rs 5100-5700 and above is for a periodexceeding six months the approval of the Central Governmentshall be required to be obtained.
23. To withhold increments. Full powers in respect of posts with scale of pay the maximumof which does not exceed Rs. 5000/- per month.
24. To allow an employee to count extraordinary leave forincrements. Full powers in respect of posts with scale of pay the maximumof which does not exceed Rs. 5000/- per month.
25. To grant subsistence allowance to an employee undersuspension. Full powers in respect of posts with scale of pay the maximumof which does not exceed Rs. 5000/- per month.
26. To allow travel by air to employees. Full powers in the case of employees entitled to first classrailway fare.
27. To sanction telephone installations. Full powers.
.[28.] [Inserted vide GSR No. 69(E), dated 9 February, 1990] To nominate delegations to international meetings afterconsulting the concerned Division Council/Sectional Committee ofthe Bureau and other interests concerned with the subject matterunder discussion. Full powers within the budget provision subject to report toExecutive Committee.
29. To sanction expenditure on entertainment and lightrefreshments. Full powers within the budget provision.
30. To sanction expenditure on grants-in-aid for welfare ofemployees in accordance with Central Government practice. Full powers within the budget provision.
31. To sanction grants-in-aid for research and testing. Full powers within the budget provision.
32. To sanction TA and DA to Bureau and committee members asadmissible under the regulations. Full powers.
33. To decide the scope and extent of insurance of Bureau'sproperty and sanction expenditure. Full powers.
34. To sponsor an employee for undergoing a specialized course oftraining in India and to sanction expenditure therefor. Full powers within the budget provision.
35. To grant special pay to employees. In confirmity with the orders of the Central Government onthe subject.
36. [] [Inserted vide GSR No. 389(E), dated 26 May, 1999.] To sanction payment of honorarium/fee to outside experts forspecial service or advice. Up to Rs. 2000/- in each case.
37. To sanction demurrage/wharfage charges. Full powers subject to report to the Executive Committeewhere expenditure exceed Rs 1000/- in each case.
38. To grant pre-mature increments to employees. Full powers subject to guidelines laid down by the CentralGovernment, if any.
39. To sanction loans and advances to employees in accordancewith the Central Government orders. Full powers.
40. To appoint officers as inspecting officers and furnish themwith a certificate of appointment. Full powers.
41. To authorize an officer or officers to authenticate ordersand decisions of, and other instruments issued, by the Bureau. Full powers.
42. To exempt use of any name, mark or trade-mark referred to insection 12 of the Act from the operation thereof in accordancewith the provisions of rule 14. Full powers.
43. To obtain from licensees any information and samples of anymaterial or substance used in relation to any article orprocess. Full powers.