Section 9 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
9. Conduct, Control and Appeal.
- Provisions of the Central Civil Services (Conduct) Rules, 1964, and the Central Civil Services (Classification, Control and Appeal) Rules, 1965, as amended from time to time, shall be applicable to the employees of the Bureau in the matter of conduct and discipline:Provided that in case of matters governed by the Central Civil Services (Conduct) Rules, 1964 the prescribed authority shall be the Executive Committee or any other authority to whom such powers may be delegated by the Executive Committee;Provided further that in case of matters governed by the Central Civil Services, (Classification, Control and Appeal) Rules, 1965 the appointing authority, the disciplinary authority, and the appellate authority shall be as per Third Schedule.
