Bureau of Indian Standard Act, 1986

Content
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	Preliminary
3	Establishment and incorporation of Bureau of Indian Standards
4	Constitution of Executive Committee
5	Constitution of the Advisory committees and other committees
6	Vacancies, etc., not to invalidate proceedings of Bureau Executive Committee, etc
7	Director General of the Bureau
8	Officers and employees of the Bureau
Chapter III	Transfer Of Assets, Liabilities Etc., Of The Indian Standards Institution To The Bureau
9	Transfer of assets, liabilities and employees of Indian Standards Institution
Chapter IV	Powers And Functions Of The Bureau
10	Functions of the Bureau
11	Prohibition of improper use of Standard Mark
12	Prohibition of use of certain names, etc.
13	Prohibition of registration in certain cases
14	Compulsory use of Standard Mark for articles and processes to certain scheduled industries
Chapter V	Licence
15	Grant of licence
16	Appeal
Chapter VI	Finance, Accounts And Audit
17	Grants and loans by the Central Government
18	Fund
19	Borrowing powers of the bureau
20	Budget
21	Annual report
22	Accounts and audit
23	Annual report to be laid before Parliament
Chapter VII	Miscellaneous
24	Power of Central Government to issue directions
25	Inspecting officer
26	Power to search and seizure
27	Delegation
28	Power to obtain information
29	Savings
30	Certain matters to be kept confidential
31	Members, officers and employees of the Bureau to be public Servants
32	Protection of action taken in good faith
33	Penalty for improper use of Standard Mark, etc.
34	Cognizance of offences by courts
35	Offences by companies
36	Authentication or orders and other instruments of the Bureau
37	Power to make rules
38	Power to make regulations
39	Rules and regulations to be laid before Parliament
40	Act not to affect operation of certain Acts
41	Power to remove difficulties
42	Repeal and saving

No.63 OF 1986

[23rd December, 1986.]

An Act to provide for the establishment of a Bureau for the harmonious development of the activities of standardisation, marking and quality certification of goods and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Thirty-seventh year of the Republic of India as follows:-

Comment: The Act seeks to provide for the for the harmonious development of the activities of standardisation, marking and quality certification of goods and for matters connected therewith or incidental thereto.