Section 2 in The Bureau of Indian Standards (Recruitment to Administration, Finance and Other Posts) Regulations, 2007
2. Definitions.
- In these regulations, unless the context otherwise requires -a. "Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);b. 'Administration, France and Other Posts" means the posts included in the Schedule appended to these regulations;c. "Rules" means the Bureau of Indian Standards Rules, 1987;d. "Schedule" means the Schedule appended to these regulations;e. "Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as are respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution of India;f. "Selection Committees" means the Committees constituted under Regulation 8 of this Regulation.g. "Standing Staff Committee" means the Committee constituted under sub-regulations (l) of regulation 8 of this Regulation;h. Words and expressions used in these regulations and not defined but defined in the Act or the rules, shall have the same meanings respectively assigned to them in the Act and the rules.
