Section 2 in The State Emblem of India (Regulation of Use) Amendment Rules, 2010
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.”
