The Central Government has notified Legal Metrology (General) Amendment Rules, 2022 to amend the Legal Metrology (General) Rules, 2011 to provide for the companies to nominate an officer of the establishment or branch or unit in any establishment or branch who has the authority and responsibility for planning, directing and controlling the activities of the respective establishment or branch or unit in any establishment or branch.
The amendment modifies Rules 29 of the Legal Metrology (General) Rules, 2011 relating to Nomination of Director by a Company in order to insert an exception where a company has different establishment or branch or different unit in any establishment or branch, an officer who has the authority and responsibility for planning, directing and controlling the activities of the establishment or branch or different unit may be nominated under section 49 (2) to be in-charge of and be responsible for the conduct of business of the establishment, branch or unit thereof.
Rule 29 provides “Every company shall inform the Director (Legal Metrology) or the concerned Controller or his authorized officer, by notice in duplicate, in format specified in the Thirteenth Schedule containing the name and address of its Director after obtaining his consent in writing, who has been nominated by the company under section 49(2) to be incharge of and be responsible for the conduct of business of the company or any establishment, branch or unit. thereof”
With this amendment companies having different establishments or branches or different units in any establishment or branch can now nominate an officer who has the authority and responsibility for the operations and activities of the establishments or branches or different units.
