Section 5 in The Bureau of Indian Standards (Advisory Committees) Regulations, 2018
5. Composition and Functions of Conformity Assessment Advisory Committee.
(1)The Conformity Assessment 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)Department dealing with Trade Policy (World Trade Organisation or Technical Barriers to Trade) in the Ministry of Commerce and Industry;(b)Standardisation, Testing and Quality Certification;(c)Food Safety and Standards Authority of India;(d)Director General, Services Export Promotion Council;(e)Department of Consumer Affairs in the Ministry of Consumer Affairs, Food and Public Distribution;(f)Ministry of Electronics & Information Technology.(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 (Certification) of the Bureau - Member-Secretary.(2)The Conformity Assessment Advisory Committee shall advise on -(i)policy matters relating to Conformity Assessment;(ii)development of conformity assessment activities of the Bureau in the country and abroad;(iii)co-ordination of conformity assessment activity with other organisations in the country and abroad;(iv)surveys and surveillance;(v)review conformity assessment schemes and suggest improvements;(vi)other matters regarding conformity assessment.
