Section 3 in The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987
3. Powers and Duties of Director General.
(1)The Director General as Chief Executive of the Bureau shall -(a)convene with the approval of the President meetings of the Bureau;(b)administer and co-ordinate various activities of the Bureau;(c)assign duties of employees;(d)issue instructions to employees for carrying out activities of the Bureau;(e)[ exercise powers vested with the Head of the Department in the Central Government under the General Financial Rules, 1963; Delegation of Financial Powers Rules, 1978; the Fundamental Rules and the Supplementary Rules, 1922; Central Civil Services (Pension) Rules, 1972; Central Services (Medical Attendance) Rules, 1944; General Provident Fund (Central Services) Rules, 1960; Central Civil Services (Leave) Rules, 1972; Central Civil Services (Conduct) Rules, 1964; Central Civil Services (Classification, Control and Appeal)Rules, 1965; Contributory Provident Fund Rules (India), 1962, as amended from time to time and the powers specified in the Schedule appended to these regulations.] [Inserted vide GSR No. 69(E), dated 9 February, 1990.](f)undertake such other duties and exercise such other powers as may be delegated to him by the Executive Committee.(2)[ For administrative efficiency, the Director General may delegate any of his powers or duties under these regulations to any of the officers not below the rank of Deputy Director of the Bureau subject to report to the Executive Committee.] [Inserted vide GSR No. 1031 (E), dated 31 December, 1987.]
