Section 2 in Bureau of Indian Standards (Recruitment to Laboratory Technical Posts) Regulations, 2019
2. Definitions.
- In these regulations, unless the context otherwise requires,-(a)"Act" means the Bureau of Indian Standards Act, 2016 (11 of 2016);(b)"Appointing Authority", in relation to Group 'A' employees means, the Director General and in relation to Group 'B' and Group 'C' employees means the Deputy Director General (Administration);(c)"employee" means the employee appointed on regular basis to the permanent post in the Bureau of Indian Standards and includes the employee of the erstwhile Indian Standards Institution;(d)"Laboratory Technical Posts" means the posts specified in column (2) of the First Schedule;(e)"Officiating Appointment" means appointing an officer already holding a post in a substantive or officiating capacity to officiate, as a temporary measure, in one or more of other independent posts at a time;(f)"rules" means the Bureau of Indian Standards Rules, 2018;(g)"Schedule" means a Schedule appended to these regulations;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution;(i)"Selection Committee" means the committee constituted under regulation 9;(j)words and expressions used in here and not defined, but defined in the Act or the rules, shall have the same meaning as respectively assigned to them in the Act or the rules, as the case may be.
