Section 9(1) in The Bureau Of Indian Standards Act, 2016
(1)The powers and duties as may be assigned to the Bureau under this Act shall be exercised and performed by the Governing Council and, in particular, such powers may include the power to--(a)establish branches, offices or agencies in India or outside;(b)recognise, on reciprocal basis or otherwise, with the prior approval of the Central Government, the mark of any international body or institution, on such terms and conditions as may be mutually agreed upon by the Bureau in relation to any goods, article, process, system or service at par with the Standard Mark for such goods, article, process, system or service;(c)seek recognition of the Bureau and of the Indian Standards outside India on such terms and conditions as may be mutually agreed upon by the Bureau with any corresponding institution or organisation in any country or with any international organisation;(d)enter into and search places, premises or vehicles, and inspect and seize goods or articles and documents to enforce the provisions of this Act;(e)provide services to manufacturers and consumers of goods or articles or processes for compliances of standards on such terms and conditions as may be mutually agreed upon;(f)provide training services in relation to quality management, standards, conformity assessment, laboratory testing and calibration, and any other related areas;(g)publish Indian Standards and sell such publications and publications of international bodies;(h)authorise agencies in India or outside India for carrying out any or all activities of the Bureau and such other purposes as may be necessary on such terms and conditions as it deems fit;(i)obtain membership in regional, international and foreign bodies having objects similar to that of the Bureau and participate in international standards setting process;(j)undertake testing of samples for purposes other than for conformity assessment; and(k)undertake activities relating to legal metrology.
