Section 6 in Petroleum and Natural Gas Regulatory Board (Procedure For Development Of Technical Standards And Specifications Including Safety Standards) Regulations, 2009
6. [ Procedure for formulation of standards.
(1)Any interested party may submit a proposal to the Board for formulation of a standard or updating or amending or cancelling an existing standard in activities relating to petroleum, petroleum products and natural gas including the construction and operation of pipeline and infrastructure projects related to downstream petroleum and natural gas sector in the form of Annexure II alongwith an application fee as specified under the Petroleum and Natural Gas Regulatory Board (Levy of Fees and Other Charges) Regulations, 2007.(2)Notwithstanding anything in sub-regulation (1), the Board on its own may also decide to develop, update, amend or cancel an established standard so that the work of formulation of new standards and modification and revision of existing standards on any specific subject shall be undertaken by the Board itself or through technical committee.(3)If the Board on examining any existing standards is satisfied that such standards have been developed by an SDO following the international best practices and such SDO has been credited for development of substantial number of standards, the Board may refer or adopt such standards.(4)After deliberations, technical committee shall prepare a draft standard or amendment and shall submit the same to the Board and the Board shall consider and approve the draft standard or amendment with or without modification and put it on its website for public consultation for a minimum period of twenty one days.(5)The Board may forward the comments received during public consultation to the technical subcommittee to submit its views on the comments received to the Board.(6)The draft standard and the comments received during public consultation and views of the technical committee, if applicable on same shall be published on the website of the Board for a period as decided by Board before conducting Open House for discussions on the comments received during public consultation.(7)The Board may adopt the standard after considering the comments or views of the Open House. Alternatively, the Board may seek views of technical committee on the comments received, before its adoption.(8)In case the finalized standard draws assistance or reproduces text form any other standard where some other person has intellectual property right, the responsibility for seeking concurrence of such person shall lie with the technical committee or SDO, if any, preparing the draft standard.(9)Technical committee shall finalize the draft by consensus in the committee and if consensus is not reached, the standard shall be finalized by voting and acceptance by two-third majority of members and the detailed reasons for lack of consensus, if any, shall be conveyed to the Board for its consideration while adopting the standard.(10)All standards so developed shall be reviewed periodically at least once in five years, and revised, reaffirmed or withdrawn, as considered necessary by the Board.(11)Proposals for revising or amending published standards shall be considered by the technical committee concerned in a manner similar to proposals for development of new standards with the final decision resting with the Board.]
