Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STATE EMBLEM OF INDIA (REGULATION OF USE) RULES, 2007 CONTENTS 1. Short title, extent, application and commencement 2. Definitions 3. Design of the official seal 4. Adoption by States or Union territories 5. Use in official seals 6. Use on stationery 7. Display on vehicles 8. Display on public buildings 9. Use for various other purposes 10. Restriction on the use of the emblem 11. Cases and conditions restricting the use of the emblem 12. Availability of design of the emblem SCHEDULE 1 :- . SCHEDULE 2 :- . SCHEDULE 3 :- . STATE EMBLEM OF INDIA (REGULATION OF USE) RULES, 2007 In exercise of the powers conferred by Section 11 of the State Emblem of India (Prohibition of Improper Use) Act, 2005 (50 of 2005), the Central Government hereby makes the following rules regulating the use of the State Emblem of India in official seal and on stationery and its design, namely :- 1. Short title, extent, application and commencement :- (1) These rules may be called the State Emblem of India (Regulation of Use) Rules, 2007. (2) It extends to the whole of India and also to the citizens of India outside India. (3) They shall come into force on the date of their publication in the Official Gazette. 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. 3. Design of the official seal :- (1) The design of the Official Seal shall have the emblem enclosed in an oval or round frame. (2) The name of the Ministry or the office shall appear between the inner and outer rims of the frame. (3) The abbreviated form of the name of a Ministry or the office may be inscribed where it is not possible to accommodate the name in full. 4. Adoption by States or Union territories :- (1) A State Government may adopt the emblem as the official Emblem of the State or the Union territory, as the case may be, without obtaining the approval of the Central Government. (2) Where a State Government proposes to incorporate the emblem or any part thereof in the Emblem of that State or Union territory, as the case may be, it shall do so after obtaining the prior approval of the Central Government and shall get the design and lay out approved by the Central Government: Provided that where a State Government has already incorporated the emblem or part thereof in the Emblem of that State or Union territory, as the case may be, prior to the coming into force of these rules, it may, subject to the other provisions of these rules, continue to use the emblem. 5. Use in official seals :- The use of the emblem in official seal shall be restricted to the authorities specified in Schedule I. 6. Use on stationery :- (1) The use of the emblem on official or demi-official stationery shall be restricted to the authorities specified in the Schedule I aforesaid. (2) The emblem, when printed or embossed on official or demi- official stationery, shall appear prominently on the middle of the top of such stationery. 7. Display on vehicles :- The use of the emblem on vehicles shall be restricted to the authorities specified in Schedule II. 8. Display on public buildings :- (1) The emblem may be displayed on very important public buildings, like, the Rashtrapati Bhawan, Parliament House, Supreme Court and Central Secretariat buildings. (2) The emblem may be displayed on Raj Bhawan or Raj Niwas and State Legislature, High Courts and Secretariat buildings of the States or the Union Territories that have adopted the emblem or have incorporated the emblem in the Emblem of the State or the Union Territory. (3) The emblem may be displayed on the premises of India's Diplomatic Mission abroad and the heads of Missions may display the emblem at their residences in the countries of their accreditation. (4) The emblem may be displayed on the buildings occupied by India's Consulates abroad at the entrance doors thereof and on the residences of Heads of consular posts in the countries of their accreditation. 9. Use for various other purposes :- Subject to the provisions of these rules, the emblem may be used for other purposes as are specified in Schedule III. 10. Restriction on the use of the emblem :- (1) No person (including former functionaries of the Government, like, former Ministers, former Members of Parliament, former Members of Legislative Assemblies, former judges and retired Government officials), other than those authorised under these rules, shall use the emblem in any manner. (2) No Commission or Committee, Public Sector Undertaking, Bank, Municipal Council, Panchayat Raj Institution, Parishad, non- government organisation, University, other than those authorised under these rules, shall use the emblem in any manner, (3) No association or body of persons, whether incorporated or not, shall use the emblem on their letter-heads, brochures, seats, crests, badges, house flags or for any other purpose in any manner. (4) The stationery, including letter heads, visiting cards and greeting cards, with emblem printed or embossed on it, shall not bear words, like, Advocate, Editor, Chartered Accountant with the name of the person authorised to use the emblem under these rules on the stationery. 11. Cases and conditions restricting the use of the emblem :- No person shall use or continue to use the emblem or any colourable imitation thereof for the purpose of any trade, business, calling or profession or in the title of any patent, or in any trade mark or design: Provided that a person or a group of persons, association, body, corporate, may use the emblem in connection with an event organised by it or a publication brought out jointly with a Ministry or Department of the Central or State Government, with the prior approval of the Central Government. 12. Availability of design of the emblem :- (1) Photographic designs of the emblem are available with, and can be obtained from, the Manager, Photo Litho Wing, Government of India Press, Minto Road, New Delhi. (2) Sample of standard dies of the emblem can be obtained from the Office of the Chief Controller of Printing and Stationery, New Delhi. SCHEDULE 1 . SCHEDULE 2 . SCHEDULE 3 .