Section 2(1) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(1)In these regulations, unless the context otherwise requires, -(a)"Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986);(b)"Appointing Authority" means the Director General or any other officer not below the rank of a Director/Scientist-E to whom the powers of appointment may be delegated by the Director General;(c)"employee" means any officer or other employee in the whole time service of the Bureau but does not include a person employed on daily wages;(d)"post" means a post under the Bureau;(e)"rules" means the Bureau of Indian Standards Rules, 1987:(f)"Schedule" means The First Schedule, The Second and The Third Schedule, appended respectively to these regulations;(g)"service" means service under the Bureau;(h)"Scientific Cadre" means the service cadre of Group 'A' officers appointed to posts specified in the Bureau of Indian Standards (Recruitment to Scientific Cadre) Regulations, 2002;
