5. Constitution of the Advisory Committees and other committees.-

(1) Subject to any regulations made in this behalf, the Bureau may, from time to time and as and when it is considered necessary, constitute the following Advisory Committees for the efficient discharge of its functions, namely:-

(a) Financial Committee;

(b) Certification Advisory Committee;

(c) Standards Advisory Committee;

(d) Laboratory Advisory Committee;

(e) Planning and Development Advisory Committees;

(f) such number of other committees as may be determined by regulations.

(2) Each Advisory Committee shall consist of a Chairman and such other members as may be determined by regulations.

(3) Without prejudice to the powers contained in sub-section (1), the Bureau may constitute, as and when considered necessary, such number of technical committees of experts for the formulation of standards in respect of articles or processes.