Section 2 in The State Emblem Of India (Regulation Of Use) Rules, 2007
2. Definitions .-In these rules, unless the context otherwise requires,--
(a)"Act" means the State Emblem of India (Prohibition of Improper Use) Act, 2005 (50 of 2005);(b)"Emblem" means the State Emblem of India as defined in clause (b) of section 2 of the Act;(c)"Schedule" means a Schedule appended to these rules;(d)"State Government" in relation to a Union territory means the Administrator of that Union territory appointed by the President under article 239 of the Constitution.
