Section 6(2) in The Bureau of Indian Standards Rules, 2018
(2)The Executive Committee shall consist of the Director General as ex officio [Chairman and eleven other members] [Substituted 'Chairman and ten other members' by Notification No. G.S.R. 382(E), 29.5.2019 (w.e.f. 25.6.2018).], representing the following categories, to be appointed by the Governing Council, with the prior approval of the Central Government, namely:-(i)Special Secretary or Additional Secretary and Financial Adviser to the Government of India in the Ministry or Department having administrative control of the Bureau;(ii)Special Secretary or Additional Secretary [***] [Omitted 'or Joint Secretary' by Notification No. G.S.R. 382(E), 29.5.2019 (w.e.f. 25.6.2018).] to the Government of India in the Ministry or Department having administrative control of the Bureau;(iia)[ Joint Secretary to the Government of India in the Ministry or Department having administrative control of the Bureau] [Inserted by Notification No. G.S.R. 382(E), 29.5.2019 (w.e.f. 25.6.2018).].(iii)two persons, each representing different Ministries or Departments of Central Government other than the Ministry or Department having administrative control of the Bureau.(iv)one person representing consumer organisation;(v)one person representing industry, trade and their associations;(vi)two persons representing academic, scientific and research institutions;(vii)two persons representing public sector enterprises and technical or professional organisations.
