Section 2(1) in The Bureau of Indian Standards Rules, 2018
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Bureau of Indian Standards Act, 2016 (11 of 2016);(b)"Advisory Committee" means an Advisory Committee constituted by the Governing Council under sub-section (1) of section 5 of the Act;(c)"certificate of conformity" means a certificate granted by the Bureau or designated authority demonstrating that an article, process, system, service, has been determined to be in compliance with a standard or specified requirements, following assessment of conformity;(d)"compounding authority" means an officer authorised by the Director General to be the compounding authority under sub- rule (1) of rule 50;(e)"Consultant" means an expert or an organisation of experts engaged for a specific task relating to standards formulation to whom a fee is payable by the Bureau;(f)"Director General" means Director General of the Bureau;(g)[ "form" means a form appended to these rules;] [Substituted by Notification No. G.S.R. 1090(E), dated 6.11.2018 (w.e.f. 25.6.2018).](h)"licensee" means a person to whom a licence has been granted under the Act;(i)"technical committee" means a committee constituted by the Bureau under sub-section (3) of section 10 of the Act and includes a Division council, sectional committee, sub-committee, panel, working group or any other committee;(j)"year" means the financial year commencing on the first day of April and ending on the 31st day of March.
