Preamble - INDIAN INSTITUTE OF LEGAL METROLOGY RULES, 1980

INDIAN INSTITUTE OF LEGAL METROLOGY RULES, 1980

PREAMBLE

In exercise of the powers conferred by section 83 of the Standards of Weights and Measures Act, 1976 (60 of 1976), the Central Government hereby makes the following rules, namely:-

Rule 1 - Short title and commencement

(1) These rules may be called the Indian institute of Legal Metrology Rules, 1980.

(2) They shall come into force on the 1st day of April, 1980.

Rule 2 - Definitions

In these rules, unless the context otherwise requires,--

(a) Act means the Standards of Weights and Measures Act, 1976 (60 of 1976);

(b) committee means the Advisory Committee constituted under rule 8;

(c) course means a course of study in relation to such subjects as may be specified in the Regulations;

(d) Institute means the Indian Institute of Legal Metrology;

(e) legal metrology means that part of metrology which--

(i) relates to units of weights and measures, methods of measurement, and weighing and measuring instruments, and

(ii) is concerned with the technical requirements and statutory provisions to safeguard the public from the point of view of security and accuracy of measurements;

(f) Principal means the Principal of the Institute;

(g) regulations means the regulations made by the Central Government under the Act.

Rule 3 - Courses to be imparted at the Institute

(1) There shall be imparted at the Institute, long term and short-term training in legal metrology and such other subjects as may be recommended by the committee.

(2) Each long-term training course and each short-term training course shall consist of such subjects as may be recommended by the committee.

(3) Each long-term training course may be divided into such number of parts as would enable that course to be used for imparting preliminary and advanced courses of training.

(4) The duration of each long-term training course shall not be less than twelve months and the duration of each short-term training course shall not be less than one month.

(5) The actual duration and the detailed curriculum of every long-term and every short-term training course shall be determined by the committee.

(6) There shall be such refresher courses for specific purposes and for such duration as the committee may recommend.

Rule 4 - Obligatory functions of the Institute

With a view to facilitation training, the Institute shall--

(a) prepare, print or publish such books, manuals, handbooks, periodicals, instruction sheets, notes, papers or other documents on legal metrology and other branches of knowledge as may be recommended by the committee;

(b) instal in its premises such equipment and maintain such laboratories as may, in the opinion of the Principal, be necessary for the proper discharge of its functions;

(c) prepare and implement schemes to stimulate universities, engineering and technical colleges to impart basic education in legal metrology and allied branches of knowledge to under-graduate, or post-graduate, students, or both,

(d) prepare schemes for studies with regard to the institutional, legal and administrative framework most conductive to the proper implementation of the law relating to legal metrology;

(e) establish relations and co-operation with any other agency or organisation, whether in India or outside, which may have a useful function in relation to training in legal metrology.

(f) establish and maintain a library to encourage study of, and research in, legal metrology and allied branches of knowledge.

Rule 5 - Other functions of the Institute

The Institute shall also function as--

(a) a metrological laboratory of the level of a reference standard laboratory;

(b) a laboratory for the approval of models; and

(c) a laboratory for providing metrological facilities to industries.

Rule 6 - Qualifications of persons to be eligible for admission in the Institute

No person shall be admitted to the Institute unless he satisfies the requirements of any one of the following clauses, namely:--

(a) that he is employed by the Central or State Government in any department dealing with legal metrology and either holds--

(i) a degree in science (with Physics as one of the subjects), technology or engineering, or

(ii) a diploma in engineering,

and has been sponsored for training at the Institute by the government by which he is so employed:

PROVIDED that a person so employed holding a degree in Arts may also be sponsored by the government by which he is so employed, if such person having been employed by that government before the commencement of these rules, has acquired experience in legal metrology for a period of not less than two years:

PROVIDED FURTHER that where any other person employed by the State Government is sponsored by that government, the Central Government may relax the educational qualifications if the person so sponsored is considered by the Central Government to be otherwise suitable for undergoing the course of training;

(b) that he is employed in a country outside India in any department dealing with legal metrology and holds a degree or diploma which is equivalent to a degree or diploma specified in clause (a), and has been sponsored by the government of the country in which he is so employed:

PROVIDED that in the case of a person employed in a country outside India, who is sponsored by the government of that country, the Central Government may relax, the educational qualifications if the person so sponsored is considered by the Central Government to be otherwise suitable for undergoing the course of training;

(c) that he is employed in an industrial unit and has passed the examination conducted by an Industrial Training Institute or an equivalent examination, or holds a degree or diploma specified in clause (a) and has been sponsored by the industrial unit in which he is so employed.

Rule 7 - Regulation of admissions to the Institute

The admission to the various courses run by the Institute shall be made by the Principal, from amongst the legible candidates, with the previous approval of the Director.

Rule 8 - Advisory Committee

(1) The Central Government may constitute an advisory committee for advising it in relation to the functions and development of the Institute or in relation to such other matters concerning the Institute as that government may consider necessary to refer to the committee.

¹[(2) The Central Government may constitute an advisory committee which shall consist of not less than 13 and not more than 15 members having experience in metrology, law or public administration.]

²[(3) & (4) x x x]

(5) The travelling and other expenses of the members of the committee for attending any meeting thereof shall be regulated in accordance with such rules, made by the Central Government or, as the case may be, the State Government, which are in force for the time being, in relation to such matters and shall be borne by the authority on whose behalf or at whose instance, the member concerned is attending the meeting.

(6) Save as otherwise provided in sub-rule(2), the term of office of the members of the committee shall be three years:

PROVIDED that a member may be re-nominated for a like period by the authority competent to nominate him under this rule:

PROVIDED FURTHER that if the committee is not reconstituted after the expiry of the term of office of its members, the term of office of its members shall stand extended until the committee is duly reconstituted under this rule.

(7) The committee may constitute such working groups as it may think fit to consider such matters as may be entrusted to such working groups.

(8) The Principal shall be the convener of each working group and shall be an ex-offico member of each such working group.

(9) The Principal shall provide secretarial assistance to the committee and also to any working group constituted by the committee.

(10) A nominated member of the committee may resign his membership by addressing a letter to the chairman and on the resignation being accepted, the office of such member shall fall vacant.

(11) Any vacancy in the committee caused by the resignation or otherwise shall be filled up in the manner specified in this rule and the person nominated to fill such vacancy shall, save as otherwise provided in sub-rule (2), hold office for the remainder of the term of office of the member in whose place he is so nominated.

(12) No proceeding of the committee shall be invalid merely by reason of the existence of any vacancy therein or any defect in the constitution thereof.

1. Substituted vide GSR No. 207(E), dt. 14-3-2002, w.e.f. 14-3-2002. Prior to substitution sub-rule (2) stood as under (2) The committee shall consist of the following persons, namely:

2. Sub-rules (3) and (4) omitted vide GSR No. 207(E), dt. 14-3-2002, w.e.f. 14-3-2002. Prior to omission they stood as under :

Rule 9 - Power of Institute to grant certificates, diplomas

(1) The Institute may award such certificate of proficiency or diploma or honorarium to the person who has successfully completed the training at the Institute, as the committee may recommend.

(2) The Institute may make payment of honorarium to such persons and at such rates as may be recommended by the committee.

Rule 10 - Fees

The Institute may charge fees at the rate specified in the appropriate rules for--

(a) services rendered by it as a reference standard laboratory;

(b) functioning as a laboratory for the approval of models; and

(c) rendering metrological facilities to the industries, and fee may be charged at different rates for different services rendered by the institute.

Note : The principal Rules were published in the Gazette of India vide GSR 194(E), dt. 1-4-1980 and finally amended vide GSR No. 207(E), dt. 14-3-2002.