Section 3(1) in The Bureau of Indian Standards (Powers and Duties of Director-General) Regulations, 1987
(1)The Director General as Chief Executive of the Bureau shall -(a)convene with the approval of the President meetings of the Bureau;(b)administer and co-ordinate various activities of the Bureau;(c)assign duties of employees;(d)issue instructions to employees for carrying out activities of the Bureau;(e)[ exercise powers vested with the Head of the Department in the Central Government under the General Financial Rules, 1963; Delegation of Financial Powers Rules, 1978; the Fundamental Rules and the Supplementary Rules, 1922; Central Civil Services (Pension) Rules, 1972; Central Services (Medical Attendance) Rules, 1944; General Provident Fund (Central Services) Rules, 1960; Central Civil Services (Leave) Rules, 1972; Central Civil Services (Conduct) Rules, 1964; Central Civil Services (Classification, Control and Appeal)Rules, 1965; Contributory Provident Fund Rules (India), 1962, as amended from time to time and the powers specified in the Schedule appended to these regulations.] [Inserted vide GSR No. 69(E), dated 9 February, 1990.](f)undertake such other duties and exercise such other powers as may be delegated to him by the Executive Committee.
