Section 7 in The Bureau of Indian Standards (Recruitment to Administration, Finance and Other Posts) Regulations, 2007
7. Appointing Authority.
(1)Appointments to all posts shall be made by the appointing authority on the recommendations of the concerned Selection Committees as given below:(a)Standing Staff Committee for Group 'A' Posts carrying a scale of pay the maximum of which exceeds Rs. 16500;Provided that the appointment to the post of Chief Vigilance Officer on deputation basis requiring approval of the Central Government shall not be referred to the Standing Staff Committee;(b)Selection Committee 'A' for Group 'A' posts carrying a scale of pay maximum of which does not exceed Rs. 16,500/-;(c)Selection Committee 'BCD' for posts in Groups 'B', 'C' and 'D'; andProvided that appointments to all posts of the level of Deputy Director General and above shall be made with the approval of the Central Government:Provided further that the officiating appointments may be made by the appointing authority without recommendations of the appropriate Selection Committee subject to conditions specified for such appointments in the Schedule appended to the Bureau of Indian Standards (Powers and Duties of Director General) Regulations, 1987.(2)The recommendations of Selection Committees referred to in clauses (c) of sub-regulation (1) shall be submitted to the Director General for approval,
