Section 3 in The State Emblem of India (Regulation of Use) Amendment Rules, 2010
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.
