Section 4 in The Bureau of Indian Standards (Appointment, Terms and Conditions of Service of Director-General) Rules, 1987
4. [ Term of Office] [Inserted vide GSR No. 735(E) dated 10 November 1995.].
- The Director-General shall hold office for a term of three years or until he attains the age of sixty years, whichever is earlier, and shall be eligible for re-appointment:[Provided that the term of Director General may be extended by the Central Government for a period not exceeding two years or until he attains the age of sixty years, whichever is earlier.] [Inserted vide GSR No. 861(E) dated 10 November 2000]Provided that where the Central Government is satisfied that the re-appointment of an outgoing Director-General after he has attained the age of sixty years is in the interest of the Bureau, it may [for reasons to be recorded in writing re-appoint him for a period not exceeding two years.] [Inserted vide GSR No. 45 dated 18 January 1997.]
