Section 7 in The Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director-General) Rules, 1987
7. Termination of Appointment.
(1)The appointment of the Director-General shall be terminable on three months' notice on either side without assigning any reason therefor :Provided that the Government reserves the right not to accept the resignation tendered by the Director-General in the public interest :Provided further that the Government may, in special circumstances, waive the stipulation of three months' notice by making payment of three months' salary and allowances in lieu of the notice period.
