Section 38(2) in The Bureau Of Indian Standards Act, 1986
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the members of the Advisory Committees constituted under section 5;(b)the powers and duties that may be exercised and discharged by the Director-General of the Bureau under sub-section (4) of section 7;(c)the terms and conditions of service of officers and employees of the Bureau under sub-section (2) of section 8;(d)the manner of grant, renewal, suspension or cancellation of license under sub-section (1) of section 15;(e)the conditions subject to which a license may be granted or renewed and the fees payable therefor under sub-section (2) of section 15.
