Section 7 in The Indian Institute of Legal Metrology Rules, 2011
7. Advisory Committee.
(1)The Central Government shall constitute an advisory Committee for advising it in relation to the functions and development of the Institute or in relation to such other matters concerning the Institute as that Government may consider necessary to refer to the Committee.(2)The Central Government may constitute an advisory committee which shall consist of not less than 13 and not more than 15 members having experience in metrology, law or public administration.(3)The travelling and other expenses of the members of the committee for attending any meeting thereof shall be regulated in accordance with such rules, made by the central Government or, as the case may be, the State Government which are in force for the time being, in relation to such matters and shall be borne by the authority on whose behalf or at whose instance, the members concerned is attending the meeting.(4)Save as otherwise provide in sub-rule (2), the term of the office of the members of the Committee shall be three years:Provided that a member may be re-nominated for a like period by the authority competent to nominate him under this rule:Provided further that if the Committee is not reconstituted after the expiry of the term of office, the term of office of its members shall stand extended for one year or until the Committee is duly reconstituted under this rule, whichever is earlier.(5)The Committee may constitute such working groups, as it may think fit to consider such matters as may be entrusted to such working groups.(6)The Director shall be the convener of each working group and shall be an ex-office member of each such working groups.(7)The Director shall provide secretarial assistance to the Committee and also to any working group constituted by the Committee.
