Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(j) in The Bureau of Indian Standards Rules, 2018

(j)five persons representing the industry and trade and their associations and public sector enterprises to be chosen as follows:-
(i)President or Director General or Secretary General of three industry associations or federations of all India level;
(ii)Chief Executive of one Central or State Public Sector Enterprise related to subjects of importance to the Bureau;
(iii)Chairman or Managing Director of one industrial organisation, other than the public sector, who is awardee of a national or an international award for quality;