The following persons shall be entitled to use service postage stamps on officials postal articles sent by them subject to the conditions noted against each:-(a)All Government officials, except those who are on leave or have retired from the service, provided that the articles posted by them are bona fide and exclusively on service of the Government of India.(b)The Vice Chancellors and Registrars of the Universities of Agra, Andhra, Allahabad, Bombay, Calcutta, Delhi, Gauhati, Jammu and Kashmir, Karnataka, Lucknow, Madras, Mysore, Nagpur, North Bengal, Punjab, Patna, Poona, Rajasthan, Roorkee, Saugar, Travancore and of the Annamalai University at Annamalainagar, Banaras Hindu University, the Maharaja Sayajirao University of Baroda. Muslim University Aligarh, Osmania University, Visva Bharati, Shri Venkateshwara Universtity at Tirupati, Shrimati Nathibai Damodardas Thackersey Women's University at Bombay, Gujarat University, Utkal University at Cuttack, Bihar University and Sardar Vallabh bhai Vidyapeeth, provided that the articles posted by them relate solely to the public business of the said Universities.(c)The Presidents of the Districts Educational Councils in the State of Madras and their Secretaries, provided that the articles posted by them relate solely to the public business of the Council.(d)The Astronomer in-charge of the G.V. Juggarao observatory. Vizagapatam, provided that the articles posted by them relate solely to business of the Observatory.(e)The Chairman of the Board of Trustees for the Hospital for Mental Diseases at Ranchi and the Superintendent of the said Hospital, provided that the articles posted by them relate solely to the business of the Hospital.(f)The Secretary of the Indian Central Cotton Committee and Officer-in-charge of the various research and other schemes conducted from funds placed at their disposal by the Indian Central Cotton Committee, provided that the articles posted by them relate solely to the business of the Committee.(g)The Commissioner of Waqfs in the Muzaffarnagar District of the Uttar Pradesh and Commissioner of Waqfs, West Bengal, provided that the articles posted by them relate to matter connected with their official duties.(h)The President-Secretary of the Assam Sanskrit Board, provided that the articles posted by him relate solely to the business of the Board.(i)The Secretaries of Bombay and Bengal Boards of Film Censors, provided that the articles posted by them relate solely to the business of the Boards.(j)The Director of Agriculture in the State of Bombay and Officer-in-charge of the various research and other schemes conducted under the supervision of the Director of Agriculture from funds placed at his disposal by the Trustees of the Sir Sasoon David Trust Fund, provided that the articles posted by them relate solely to the public business of the schemes, and also the Chairman of the Board of the Sir Sasoon David Trust Fund, Bombay, provided that the articles posted by him relate solely to the business of the Board.(k)The Chairman, Bar Council, Madras, provided that the articles posted by him relate solely to the public business of the Council.(l)The Executive Officer, Port Haj Committee, Calcutta, and the Secretary, Port Haj Committee, Bombay, provided that the articles posted by them relate solely to the business of the Committee.(m)The Secretary, Indian Council of Agricultural Research, provided that the articles posted by him relate solely to the business of the Council.(n)The Deputy Collector of Salt Revenue, Bombay, provided that the articles posted by them relate solely to the business of the Landing and Wharfage Fees Fund.(o)The Controller of Emigrant Labour, provided that the articles posted by them relate solely to the business as Controller.(p)The Backward Class Officer, Bombay State, provided that the articles posted by them relate solely to the business of the Criminal Tribes Industrial Societies.(q)The Secretary of the Indian Central Jute Committee provided that the articles posted by him relate solely to the business of the Committee.(r)The Secretary, Medical Council of India, provided that the articles posted by him relate solely to the business of the Council.(s)The Chairman and the Secretary of the Coal Board, provided that the articles posted by them relate solely to the business of the Board.(t)The Director and the Secretary of the Council of Scientific and Industrial Research, provided that the articles posted by them relate solely to the business of the Council.(u)The Secretaries of India State and District Sailors, Soldiers and Airmen's Boards in India provided that the articles posted by them relate solely to the business of the Boards.(v)The Chairman and the Secretary of the Coffee Board, the Chief Coffee Marketing Officer and Director of Propaganda, the Deputy Chief Coffee Marketing Officer, Officers-in-charge of the various Sub-officers of the Board, the Director of Research, Superintendent, Coffee Research Sub-Station, the Senior Liason Officers and Junior Liaison Officers of the Research Department provided that the articles posted by them relate solely to the business of the Board.(w)Omitted.(w1)The Chairman and Secretary of the Saurashtra, West Bengal, Madras, Kerala, Punjab, Haryana, Bombay, Bihar, Assam, Andhra Pradesh, Madhya Pradesh, Rajasthan and Uttar Pradesh State Electricity Boards and Officers-in-charge of Power Houses and other Administrative offices under the control of the said Boards, provided that the articles posted by them relate solely to the business of the respective Boards.(x)The Secretary, Damooar Valley Corporation, provided that the articles posted by him relate solely to the business of the office of corporation.(y)Secretary, Dental Council of India, provided that the articles posted by him relate solely to the business of Council.(z)The Secretary, Indian Central Arecanut committee, provided that the articles posted by him relate solely to the business of the Committee.(aa)Coal Mines Provident Fund Commissioner, provided that the articles posted by him relate solely to the business of the said Fund.(bb)The Secretary, the Cotton Textiles Fund Committee, Bombay, provided that the articles posted by him relate solely to the business of the said Committee.(cc)The Secretary, Indian Central Coconut Committees.(dd)The Secretary, Indian Central Tobacco Committee and Officers-in-Charge of various research and other schemes conducted from funds placed at their disposal by the said Committee provided that the articles posted by them relate solely to the business of the said Committee.(ee)Persons who are entitled by Rules made under Section 60 of the Representation of the People Act, 1951 (XLIII of 1951) or public servant who are entitled by Rules made under clause (d) of sub-section (2) of section 169 of the said Act, to give their votes by Postal Ballot, provided that the article posted relates solely to the giving of such Vote. Explanation.- Every such postal ballot shall be deemed to be an official postal article for the purpose of this rule.(ff)The Director, Central Coconut Research Station, Kasarood and Joint Director, Central Coconut Research Station, Kayangulam, provided that the articles posted by them relate solely to the business of the said Research Stations.(gg)The Secretary, Indian Central Oilseeds Committee provided that the articles posted by him relate solely to the business of the said Committee.(hh)The Secretary, Central Council of Gosamvardhana provided that the articles posted by him relate solely to the business of the said Council.(ii)The President, Board of Education, West Bengal, provided the articles posted by them relate solely to the public business of the Board.(jj)The Secretary, Board of High School and Intermediate Education, Ajmer, Bhopal, and Vindhya Pradesh and the Secy, Board of Secondary Education, Orissa, provided that the articles posted by such secretary relate solely to the public business of the said Board.(kk)The Secretary, The State Primary Education Board, Assam, provided that the articles posted by him relate solely to the public business of the said Board.(ll)Arbitrators appointed under the specific orders of the Registrar of Cooperative societies in Madras State to attend to arbitration work connected therewith provided that the articles posted by them relate solely to such arbitration.(mm)The Central Provident Fund Commissioner and all Regional Provident Fund Commissioner in India and the Provident Fund Inspector at Kutch appointed under the Employees' Provident Fund Scheme, 1952, provided that the articles posted by them relate solely to the business of Employees' Provident Fund.(nn)University Grants Commission provided that the articles posted by them relate solely to the business of the said Commission.(oo)District councils of the autonomous districts of Assam constituted by the Sixth Schedule to the Constitution of India, including the Pawi-Lakher Regional Council in the Mizo autonomous district of Assam, provided that the articles posted by them relate solely to the business of the said Councils.(pp)The Secretary, the Indian Council of Medical Research, provided that the articles posted by him relate solely to the business of the said Council.(qq)The Chairman, Secretary, Rubber Production Commissioner, Junior Field Officers and Rubber Instructors of the Rubber Board, provided that the articles posted by them relate solely to the business of the said Board.(rr)The Chief Administrator and the Chairman of the Rehabilitation Finance Administration and the Officers-in-Charge of the branches of the said administration at Calcutta, Gauhati, Lucknow and Bombay, provided that the articles posted by them relate solely to the business of the said Administration.(ss)Officers of the Neyyeli Lignite Corporation (Private) Limited at Madras and its Field Offices at Neyyeli in the South Arcot District of Madras, provided that the articles posted by them relate solely to the business of the said Corporation.(tt)The General Manager, Bihar State Road Corporation, Bombay State Road Corporation or Saurashtra State Road Corporation, provided that the articles posted by any such General Manager relate solely to the business of the Corporation of which he is the General Manager.(uu)The Director and the Registrar of the Indian Institute of Technology, Kharagpur, Bombay, and Madras, provided that the articles posted by them relate solely to the business of the said Institute.(vv)The Chairman and Secretary of the Central Silk Board, provided that the articles posted by them relate solely to the business of the said Board.(ww)The Chairman and Administrative Officer of the West Bengal Development Corporation provided that the articles posted by them relate solely to the business of the said Corporation.(xx)The Secretary, National Book Trust of India (Bhartiya Granth Prakashan) provided that the articles posted by them relate solely to the business of the said Trust.(yy)The Chairman and Secretary of the Bombay Housing Board, provided that the articles posted by them relate solely to the business of the said Board.(zz)The Administrator and the Chairman of the Territorial Council in the Union Territory of Himachal Pradesh, Manipur and Tripura and Officers-in-charge of other Administrative offices under the control of the said council, provided that the articles posted by them relate solely to the business of the Council.(aaa)Secretary, Central Board for Workers' Education, Nagpur and Administrative Officers of Regional Offices of the said Board, provided that the articles posted by them relate solely to the business of the said Board.(bbb)Secretary, Oil and Natural Gas Commission, Dehra Dun, provided that the articles posted by him relate solely to the business of the said Commission.(ccc)State Khadi and Village Industries Board, Madras, provided that the articles posted by them relate solely to the business of the said Board.(ddd)The Director of the Indian School of Mines, Dhanbad, provided that the articles posted by them relate solely to the business of the said School.
