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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Bureau of Indian Standards Rules, 2017

(2)The Executive Committee shall consist of the Director General as ex officio Chairman and ten other members, representing the following categories, to be appointed by the Governing Council, with the prior approval of the Central Government, namely:-
(i)Special Secretary or Additional Secretary and Financial Adviser to the Government of India in the Ministry or Department having administrative control of the Bureau;
(ii)Special Secretary or Additional Secretary or Joint Secretary to the Government of India in the Ministry or Department having administrative control of the Bureau;
(iii)two persons, each representing different Ministries or Departments of Central Government other than the Ministry or Department having administrative control of the Bureau.
(iv)one person representing consumer organisation;
(v)one person representing industry, trade and their associations;
(vi)two persons representing academic, scientific and research institutions;
(vii)two persons representing public sector enterprises and technical or professional organisations.