Section 3 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
3. Application.
- The term of conditions of service as laid down in these regulations shall be applicable to the employees of the Bureau:Provided that an employee whose services are obtained on deputation by the Bureau shall be governed by the terms and conditions as prescribed by the Central Government for its employees in this behalf subject to the approval of the Central Government in case of any deviation:Provided further that a person appointed on contract or on tenure basis shall be governed by such terms and conditions as may be decided by the Director General with the approval of the Executive Committee.
