Section 27 in The Bureau of Indian Standards Rules, 2018
27. Procedure for establishment of provisional Indian Standards.
(1)Where a proposal relates to a new technology in respect of which its technical accuracy cannot be established, the Bureau may cause the Division Council to prepare a provisional Indian standards in accordance with the procedure laid down under rule 22.(2)The provisional Indian Standard so prepared under this rule shall be notified as a provisional Indian Standard without wide circulation, after its adoption by Chairperson of Division Council concerned.(3)The Foreward of the provisional Indian Standard shall specify the following, namely:-(i)need for preparing the provisional Indian Standard;(ii)scope of its application; and(iii)period of its validity:Provided that the provisional Indian standards so notified under sub-rule (2) shall be valid for a period upto two years, as may be determined by the Bureau on the recommendations of the sectional committee, and may be extended by not more than two years.(4)The provisional Indian Standard shall not be used for Standard Mark.(5)The provisional Indian Standards so notified under sub-rule (2) shall, before the expiry of the validity period, be examined by the concerned sectional committee and establish it as a regular Indian Standard:Provided that if the sectional committee is of the opinion that such standards should not be established, with or without modification, as a regular Indian Standard, then the provisional Indian Standard so notified shall lapse after its validity period.
