Section 7 in The Bureau Of Indian Standards Act, 1986
7. Director-General of the Bureau .-(1) The Central Government shall appoint a Director-General of the Bureau.
(2)The terms and conditions of service of the Director-General of the Bureau shall be such as may be prescribed.(3)Subject to the general superintendence and control of the Bureau, the Director-General of the Bureau shall be the Chief Executive Authority of the Bureau.(4)The Director-General of the Bureau shall exercise and discharge such of the powers and duties of the Bureau as may be determined by regulations.
