Section 3(4A) in The Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director-General) Rules, 1987
(4A)Notwithstanding anything contained in sub-rule (4), if the Central Government considers it necessary, it may, in the public interest, appoint a suitable officer to the post of Director-General under the Central Staffing Scheme, as per the procedure specified in that Scheme.
