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Union of India - Section

Section 8 in The Bureau of Indian Standards Rules, 2018

8. Appointment of Director General.

(1)There shall be a Selection Committee for recommending to the Government a panel of names for appointment of the Director General under sub-section (1) of section 7.
(2)The Selection Committee shall consist of the following persons, namely:-
(i) Secretary to the Government of India in theMinistry or the Department having administrative control of theBureau; -Chairman
(ii) Secretary to the Government of India in theDepartment of Science and Technology; -Member
(iii) Nominee of the Government of India in theDepartment of Personnel and Training; -Member
(iv) An outside expert of eminence from the relevantfield to be nominated by the Central Government. -Member
(3)The Selection Committee shall consider suitable candidates, including from amongst officers and employees of the Bureau, possessing the following qualifications and experience, namely:-
(a)
(i)Essential qualifications : a first class degree in Engineering or Technology or a first class Post Graduate degree in any branch of Science;
(ii)Desirable qualifications: a Post Graduate degree in any branch of Engineering or Technology or a Doctorate in Science or any branch of Engineering;
(b)Experience : at least twenty-five years combined experience in the following areas in the Government or public sector undertakings or autonomous bodies or private sector, namely :-
(i)Industrial Engineering Design or Research;
(ii)Standardisation;
(iii)Quality Control;
(iv)Basic scientific and technical research (in case of research experience in a laboratory, the same should be of national repute);
(v)Administration:
Provided that candidates with Post Graduate degree in Engineering or Doctorate in pure Science or any branch of Engineering having twenty-three years of experience shall be eligible:Provided further that if the candidate is a Government servant, he shall have the educational qualifications and experience as specified in clauses (a) and (b) and also be eligible for promotion to a post equivalent to Additional Secretary in the Government of India:Provided also that if a candidate is an employee of a public sector undertaking or an autonomous body, he shall have the educational qualifications and experience as specified in clauses (a) and (b) and at least two years' regular service in a post equivalent to Joint Secretary in the Government of India; and at least two years' experience in senior management level in the case of a candidate working in private sector:Provided also that on the closing date of receipt of applications, the candidate should have at least two years' service before superannuation.
(4)The recommendations of the Selection Committee shall be sent to the Central Government for taking a decision on the appointment of the Director General.
(5)Notwithstanding anything contained in sub-rule (3), if the Central Government considers it necessary, it may, in the public interest, appoint a suitable officer to the post of Director General under the Central Staffing Scheme, as per the procedure specified in that Scheme.