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

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(g)five representatives - one each from five zones of the State Governments and the Union territories on rotation basis who shall be, -

(i)the Minister in charge or Secretary of the Department having administrative control over quality and standards in the case of States and Union territories having a Council of Ministers; and

(ii)the Administrator or the Chief Executive Councillor, as the case may be, in the case of Union territories, not having a Council of Ministers;

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Union of India - Subsection

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