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Union of India - Section

Section 3 in The Bureau of Indian Standards Rules, 2018

3. Constitution of the Governing Council.

(1)The Governing Council shall consist of the following members, namely: -
(a)the Minister in charge of the Ministry or Department of the Central Government having administrative control of the Bureau who shall be ex officio President of the Bureau;
(b)the Minister of State or a Deputy Minister, if any, in the Ministry or Department of the Central Government having administrative control of the Bureau who shall be ex officio Vice-President of the Bureau, and where there is no such Minister of State or Deputy Minister, such person as may be nominated by the Central Government to be the Vice-President of the Bureau;
(c)the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the Bureau, ex officio;
(d)the Director General of the Bureau, ex officio;
(e)two Members of Parliament of whom one shall be from the House of the People and one from the Council of States;
(f)three persons representing the Ministries and Departments of the Central Government dealing with important subjects of interest to the Bureau;
(g)five representatives - one each from five zones of the State Governments and the Union territories on rotation basis who shall be, -
(i)the Minister in charge or Secretary of the Department having administrative control over quality and standards in the case of States and Union territories having a Council of Ministers; and
(ii)the Administrator or the Chief Executive Councillor, as the case may be, in the case of Union territories, not having a Council of Ministers;
(h)two persons representing consumer organisations which in the opinion of the Central Government are active and effective in their operations, or are in the opinion of that Government are capable of representing consumer interests;
(i)one person, who, in the opinion of the Central Government, is capable of representing farmers' interests;
(j)five persons representing the industry and trade and their associations and public sector enterprises to be chosen as follows:-
(i)President or Director General or Secretary General of three industry associations or federations of all India level;
(ii)Chief Executive of one Central or State Public Sector Enterprise related to subjects of importance to the Bureau;
(iii)Chairman or Managing Director of one industrial organisation, other than the public sector, who is awardee of a national or an international award for quality;
(k)three persons representing the scientific and research institutions, technical, educational and professional organisations related to subjects of importance to the Bureau;
(l)one person representing regulatory authorities or bodies dealing with important subjects of interest to the Bureau;
(m)one person representing the National Accreditation Boards or bodies.
Explanation. - For the purposes of clause (g), the five zones of States and Union territories shall be as under:-
North(1) East(2) West(3) South(4) North-East(5)
1. Himachal Pradesh2. Punjab3. Haryana4. Uttar Pradesh5. Jammu and Kashmir6. Uttarakhand7. NCT of Delhi8. Chandigarh 1. West Bengal2. Orissa3. Bihar4. Chhatisgarh5. Jharkhand6. Sikkim 1. Gujarat2. Maharashtra3. Rajasthan4. Madhya Pradesh5. Goa6. Daman and Diu7. Dadra and Nagar Haveli 1. Andhra Pradesh2. Tamil Nadu3. Karnataka4. Kerala5. Telangana6. Puducherry7. Andaman and Nicobar Islands8. Lakshadweep Islands 1. Assam2. Meghalaya3. Tripura4. Arunachal Pradesh5. Manipur6. Mizoram7. Nagaland
(2)The term of office of a member shall continue so long as he holds the office by virtue of which he is such a member.
(3)The Governing Council may associate persons not exceeding fifteen to assist or advise in the fields of science and technology including environmental control, energy conservation, import substitution, transfer of technology and other areas of emerging technology.