Section 4 in The Indian Institute of Legal Metrology Rules, 2011
4. Obligatory functions of the Institute.
- With a view to facilitation training, the Institute shall-(a)prepare, print or publish such books, manuals, handbooks, periodicals, instruction sheets, notes, papers or other documents on legal metrology and other branches of knowledge as may be recommended by the Committee;(b)install in its premises such equipment and maintain such laboratories as may, in the opinion of the Director, be necessary for the proper discharge of its functions;(c)prepare and implement schemes to stimulate universities, engineering and technical colleges to impart basic education in legal metrology and allied branches of knowledge to under-graduate or post gradate students or both;(d)prepare schemes for studies with regard to the Institutional legal and administrative framework most conductive to the proper implementation of the law relating to legal metrology;(e)establish relations and co-operation with any other agency or organisation, whether in India or outside, which may have a useful function in relation to training in legal metrology;(f)establish and maintain a library to encourage study of and research in legal metrology and allied branches of knowledge.
