Section 11(2) in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)cases and conditions regulating the use of the emblem under section 4;(b)making rules to regulate the use of the emblem in official seal of the State Government and specifying restrictions and conditions relating thereto under sub-section (1) of section 6;(c)the use of emblem on stationery, design of official seal consisting of emblem and other matters under sub-section (2) of section 6;(d)authorising an officer by general or special order for giving previous sanction for instituting prosecution under section 8; and(e)any other matter which is required to be, or may be, prescribed.
