Section 2 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
2. Definitions.
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);(b)"Appointing Authority" means the Director General or any other officer not below the rank of a Director/Scientist-E to whom the powers of appointment may be delegated by the Director General;(c)"employee" means any officer or other employee in the whole time service of the Bureau but does not include a person employed on daily wages;(d)"post" means a post under the Bureau;(e)"rules" means the Bureau of Indian Standards Rules, 1987:(f)"Schedule" means The First Schedule, The Second and The Third Schedule, appended respectively to these regulations;(g)"service" means service under the Bureau;(h)"Scientific Cadre" means the service cadre of Group 'A' officers appointed to posts specified in the Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 2002;(2)words and expressions used in these regulations and not defined but defined in the Act or the rules, shall have the meanings respectively assigned to them in the Act or the rules, as the case may be.
