(1)The Commission, in consultation with the Bureau of Indian Standards, the National Accreditation Board for Certification Bodies and any other organisation approved by the Central Government for the purpose, may engage such accredited agencies, as the Commission may consider necessary to undertake the verification and testing of khadi and khadi products.(2)The Commission shall, while screening and recommending any accredited agency for engagement, encourage the representation of at least one person from each organisation referred to in sub-regulation (1).(3)The accredited agency shall be paid such remuneration for its engagement as the Commission may decide from time to time.
