The Bureau of Indian Standards Act, 1986
[Act No. 63 of 1986]
[23rd December, 1986.]
| Contents |
|
| Sections |
Particulars |
| Title |
The Bureau of Indian Standards Act, 1986 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
The Spices Board |
| 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 Assests, 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 offenses by courts |
| 35. |
Offences by companies |
| 36. |
Authentication of 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 |
