Section 6(1) in The Bureau of Indian Standards (Advisory Committees) Regulations, 2018
(1)The Standards Advisory Committee shall consists of the following members, namely :-(i)Director General of the Bureau - Chairman;(ii)one representative not below the rank of Joint Secretary or equivalent from each of the following -(a)Ministry of Commerce and Industry;(b)Ministry of Environment, Forest and Climate Change;(c)Ministry of New and Renewable Energy;(d)Ministry of Housing and Urban Affairs;(e)Service Sector Organisation (Tourism or Education or Railways or Transport);(f)other Standard Development Organisations (Directorate of Standardisation, Ministry of Defence or Automotive Research Association of India or Indian Road Congress or Research Designs and Standards Organisation, Ministry of Railways) ;(g)Bureau of Energy Efficiency;(h)Quality Council of India;(i)Institute of repute in the field of academics;(j)Department of Consumer Affairs in the Ministry of Consumer Affairs, Food and Public Distribution;(iii)one representative from Industry, Trade and their Associations;(iv)one representative from any recognised consumer organisation;(v)any other member as nominated by the Chairman;(vi)Deputy Director General (Standardisation) of the Bureau - Member-Secretary.
