Standards of Weights and Measures Act, 1976
76. Establishment of a
Training Institute and provisions for training thereat.
(1) There shall
be established by the Central Government, at such place as it may think fit, an
Institute to be known as the “Indian Institute of Legal Metrology” (hereafter
referred to as the “Institute”) for imparting training in legal metrology and
other allied branches of knowledge.
(2) The management and
control of the Institute, which shall vest in the Central Government, shall be
carried on in accordance with such regulation as may be made by the Central Government.
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(3) The Central
Government shall provide the Institute with such teaching staff and other
employees, and with such equipments and other facilities as it may think, to
enable the Institute to function effectively as an institution for imparting
adequate training in legal metrology and other allied branches of knowledge.
(4) The courses and
curricula for training at the Institute and the period for which the training
may be imparted thereat for each course shall be such as may be prescribed.
(5) The Central
Government shall prescribe the minimum qualifications which a person shall
possess in order to be eligible for admission to the Institute for receiving
training thereat and different qualifications may be prescribed for different
courses of training imparted at the Institute.
(6) The Central
Government and every State Government may depute, in such branches as may be
convenient of the Institute, employees of, or above the rank of an Inspector
for receiving training at the Institute and the Central Government may also
arrange for the training, at the Institute, of such other persons as it may
think fit.
(7) The Institute may,
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(a)
Carry out such researches in legal metrology and other allied branches of
knowledge as may be entrusted to it by the Central Government, and
(b) Hold
such seminars, meetings or other gatherings as it may think fit.