Section 12 in The Bureau of Indian Standards Rules, 2018
12. Resignation.
- The Director General may, at any time before the expiry of his term, tender his resignation to the Central Government by giving three months' notice therefor:Provided that the Central Government reserves the right not to accept the resignation tendered by the Director General in the public interest:Provided further that the Government may, in special circumstances, waive the stipulation of three months' notice by making payment of three months' salary and allowances in lieu of the notice period.
