Section 8 in The Bureau of Indian Standards (Advisory Committees) Regulations, 2018
8. Composition and Functions of Consumer Affairs Advisory Committee.
(1)The Consumer Affairs Advisory Committee shall consists of the following members, namely : -(i)Director General of the Bureau - Chairman;(ii)Additional Secretary or Joint Secretary, Department of Consumer Affairs in the Ministry of Consumer Affairs, Food and Public Distribution;(iii)three representatives from recognised consumer organisations;(iv)one representative from Federation of Indian Chambers of Commerce and Industry;(v)one representative from Confederation of Indian Industry;(vi)any other member as nominated by Chairman;(vii)Deputy Director General (Consumer Affairs) of the Bureau - Member-Secretary.(2)The Consumer Affairs Advisory Committee shall advise on policy matters relating to -(i)standards formulation activity to ensure that consumer interests and consumer view points are adequately taken care of;(ii)ways and means to propagate the Certification Marks activity as a means of consumer welfare;(iii)need for changes in the existing activities and structure of Bureau of Indian Standards, so as to include the new product or service areas concerning the consumer welfare;(iv)communication between Bureau of Indian Standards and the common consumers with the objective of enhancing the public image of Bureau of Indian Standards;(v)participation of consumer organisations in standards formulation work;(vi)liaison with Central Consumer Protection Council; and(vii)any other matter related to consumer interest or grievances.
