Section 8B in The Companies (Incorporation) Rules, 2014
8B. Word or expression which can be used only after obtaining previous approval of Central Government.
- In terms clause (b) of sub-section (3) of section 4, the following words and combinations thereof shall not be used in the name of a company in English or any of the languages depicting the same meaning unless the previous approval of the Central Government has been obtained for the use of any such word or expression: -(a)Board;(b)Commission;(c)Authority;(d)Undertaking;(e)National;(f)Union;(g)Central;(h)Federal;(i)Republic;(j)President;(k)Rashtrapati;(l)Small Scale Industries;(m)Khadi and Village Industries Corporation;(n)Financial Corporation and the like;(o)Municipal;(p)Panchayat;(q)Development Authority;(r)Prime Minister or Chief Minister;(s)Minister;(t)Nation;(u)Forest corporation;(v)Development Scheme;(w)Statute or Statutory;(x)Court or Judiciary;(y)Governor;(z)the use of word Scheme with the name of Government (s), State, India, Bharat or any Government authority or in any manner resembling with the schemes launched by Central, State or local Governments and authorities; and(za)Bureau.]
