Section 3(3) in The Bureau Of Indian Standards Act, 1986
(3)The Bureau shall consist of the following members, namely:-(a)the Minister incharge of the Ministry or Department of the Central Government having administrative control of the Bureau who shall be ex officio President of the Bureau;(b)The Minister of State or a Deputy Minister, if any, in the Ministry or Department of the Central Government having administrative control of the Bureau who shall be ex officio Vice-President of the Bureau, and where there is no such Minister of State or Deputy Minister, such person as may be nominated by the Central Government to be the Vice-President of the Bureau;(c)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the Bureau ex officio ;(d)the Director-General of the Bureau ex officio ;(e)such number of other persons, to represent the Government, industry, scientific and research institutions and other interests, as may be prescribed, to be appointed by the Central Government.
