Section 2 in The Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director-General) Rules, 1987
2. Definitions.
(1)In these rules, unless the context otherwise requires, -a. "Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);b. "Bureau" means the Bureau of Indian Standards;c. "Director-General" means the Director-General of the Bureau;d. "Government" means the Central Government;e. "section" means a section of the Act.
