I
(See rules 5 and 6)Constitutional or statutory authorities, Ministries or Departments of The Central Government, State Governments or Union Territory Administrations and other Government Functionaries which may use the Emblem(i)President, Vice-President, Prime Minister and a Union Minister;(ii)Governors, Lieutenant Governors, Administrators, if the emblem is adopted by, or incorporated in the Emblem of, that State or the Union territory, as the case may be;(iii)Office and officers of the Parliament of India;(iv)Judges and office and officers of the Judiciary;(v)Office and officers of the Planning Commission;(vi)Chief Election Commissioner of India, Election Commissioners and the office and officers of the Election Commission of India;(vii)Comptroller and Auditor General of India, the office and officers of the Comptroller and Auditor General of India;(viii)Chairperson and Members of the Union Public Service Commission and the office and officers of the Union Public Service Commission;(ix)Ministries, Departments and offices of the Central Government and their officers;(x)Diplomatic Missions abroad and their officers;(xi)Chief Ministers and Ministers of the States and the Union territories, if the emblem is adopted by, or incorporated in the Emblem of, that State or the Union territory;(xii)Members of Parliament and Members of State or the Union territory Legislative Assemblies or Councils, as the case may be;(xiii)Ministries, Departments and offices of the State and the Union territory Governments and their officers, if the emblem is adopted by, or incorporated in the Emblem of, that State or the Union territory;(xiv)Office and officers of the State or the Union territory Legislative Assemblies or Councils, if the emblem is adopted by, or incorporated in the Emblem of, that State or the Union territory;(xv)Commissions and authorities, constituted or established by an Act of Parliament or set up by the Central Government;(xvi)Commissions and authorities constituted or established by an Act of the State Legislature or set up by the State Government, if the emblem is adopted by, or incorporated in the Emblem of, that State or the Union territory;[Explanation.-For the purpose of this Schedule, the expression "officer" shall mean a Gazetted Officer.]
II
(See rule 7)Part I – Constitutional Authorities and other Dignitaries which may display the Emblem on their Cars
(i)cars of Rashtrapati Bhawan, when the following dignitaries or their spouses are travelling by such vehicles:(b)Visiting Heads of foreign States,(c)Visiting Vice-Presidents of foreign State or dignitaries of equivalent status,(d)Visiting Heads of foreign Governments or dignitaries of equivalent status like Crown Prince or Princess of a foreign State,(e)The spare car following the car of the President;(ii)[(a) car of Vice-President when he or his spouse is travelling by such vehicle;(b)the spare car following the car of the Vice-President.](iii)cars of Raj Bhawan and Raj Niwas, if the emblem is adopted by, or incorporated in the Emblem of, that State or the Union territory, when the following dignitaries or their spouses are travelling by such vehicles within the State or the Union territory concerned:(c)Governor of the State,(d)Lieutenant Governor of the Union territory,(e)visiting Heads of foreign States,(f)visiting Vice-Presidents of foreign States or dignitaries of equivalent status,(g)visiting Heads of foreign Governments or dignitaries of equivalent status;(iv)cars and other means of transport used by the Heads of India's Diplomatic Missions in the countries of their accreditation;(v)cars and other means of transport used by the Heads of India's Counsellor posts abroad in the countries of their accreditation;(vi)cars maintained by the Protocol Division of the Ministry of External Affairs when in use for duty with the foreign dignitaries of the rank of Cabinet Ministers and above visiting India, and Ambassadors accredited to India on ceremonial occasions.Part II – Authorities which may Display the Ashoka Chakra (which is part of the Emblem) on Triangular Metal Plaques on their Cars
(i)cars of the Prime Minister and Ministers of the Union, Speaker and Deputy Speaker of the Lok Sabha, Deputy Chairperson of the Rajya Sabha when travelling anywhere in India;(ii)cars of Chief Justice of India and Judges of the Supreme Court, and Chief Justices and Judges of High Courts within their respective territories;(iii)cars of Cabinet Ministers in States, Ministers of States in States, Speakers and Deputy Speakers of the State Legislative Assemblies, Chairmen and Deputy Chairmen of Councils of States, Ministers (other than Deputy Ministers) of Union territories with Legislature, and Speakers and Deputy Speakers of Legislative Assemblies in Union territories, when they are travelling within their State or Union territory, as the case may be (if the emblem is adopted by, or is incorporated in the Emblem of, the State or the Union territory).
III
(See rule 9)Other purposes for which Emblem may be used(i)visiting cards of the functionaries or officers specified in Schedule I for legitimate representational purpose;(ii)greeting cards sent by functionaries or officers specified in Schedule I for legitimate representafional purpose;(iii)official publications of the Government;(iv)films and documentaries produced by the Government;(vi)Government advertisements, banners, pamphlets, boards, etc.;(vii)crests, flags, seats with such modification as considered necessary;(viii)identity cards, licenses, permits, etc., issued by the Government;(ix)websites of the Government;(x)coins, currency notes, promissory notes and postal stamps issued by the Mint or Press of the Government of India;(xi)medals, certificates and sanads instituted by the Government;(xii)Invitation Cards for functions of the Government;(xiii)representational glassware crockery and cutlery used at the Rashtrapati Bhawan, Raj Bhawans, Raj Niwases and Indian Missions or Posts abroad;(xiv)Badges collars, buttons, etc., with such modifications as are considered necessary, on the uniforms of(a)commissioned or Gazetted Officers of the armed forces of the Union;(b)Gazetted Officers of uniformed services (other than armed forces) of the Union and such of the State Governments and Union territory Administrations that have adopted the emblem, or have incorporated the emblem in the Emblem of that State or Union territory;(c)authorised staff of Rashtrapati Bhawan and Indian Missions or Posts abroad;(xv)school textbooks, books on history, art or culture or in any periodical as part of the text of a Chapter, Section, etc., for the purpose of explaining or illustrating the origin, significance or adoption of the emblem:Provided that the emblem shall not be used on the front page, title or cover of such publication so as to give an impression that it is a Government publication.[Explanation.-For the purpose of this Schedule, "Government" includes the Central Government, the State Governments, Union territory Administrations and other Offices mentioned in Schedule-I.]
