Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Union of India - Act

The State Emblem of India (Regulation of Use) Amendment Rules, 2010

UNION OF INDIA
India
The State Emblem Of India (Prohibition Of Improper Use) Act, 2005

The State Emblem of India (Regulation of Use) Amendment Rules, 2010

Rule G-S-R-629-E- of 2010

  • Published in Gazette of India on 22 July 2010
  • Commenced on 22 July 2010
  • [This is the version of this document from 22 July 2010.]
  • [Note: The original publication document is not available and this content could not be verified.]
In exercise of powers conferred by section II of the State Emblem o f India (Prohibition of Improper Use) Act, 2005, the Central Government hereby makes the following rules to amend the State Emblem of India (Regulation of Use) Rules, 2007 namely:—

1.

(1)These rules may be called the State Emblem of India (Regulation of Use) Amendment Rules, 2010.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. In the State Emblem o f India (Regulation of Use) Rules, 2007, hereinafter referred to as the said Rules, in rule 10, for sub-rule (4), the following sub-rule shall be substituted namely :—

“(4) No professional qualification or private profession shall be mentioned with the name of the person authorised to use the emblem under these rules on the stationery, including letterheads, visiting cards and greetings cards with emblem printed or embossed on it.”

3. In the said rules,—

(i)In Sehedule I, for the Explanation, the following Explanation shall be substituted, namely:—
“Explanation—For the purpose of this Schedule, the expression ‘officer’ shall means a gazetted officer.”;
(ii)In Schedule II, in part I for paragraph (ii), the following paragraph shall be substituted, namely:—
“(ii) (a) car o f Vice-President when he or his spouse is travelling by such vehicle;
(b)the spare car following the car of the Vice-President;”
(iii)In Schedule III, for the Explanation, the following Explanation shall be substituted, namely:—
“Explanation—For the purpose of this Schedule, “Government” includes the Central Government, State Governments, Union Territory Administrations and other Offices mentioned in Schedule I”;[ F. No. 13/3/2009-Public]R.P. NATH, Jt. Secy.Foot Note :—The principal rules were published in the Gazette of India, Part II, Section 3, Sub-section (i) vide G.S.R. 643(E), dated the 4th October, 2007.