In exercise of the powers conferred by Section 11
of the Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019 (U.P.
Act 15 of 2019), the Governor is pleased to make the following rules regulating
the use of the State Emblem of Uttar Pradesh in official seal and on stationery
and its design. (1) These rules may be called the State Emblem of Uttar Pradesh (Regulation
of Use) Rules, 2021. (2) They shall come into force from the date of publication in the Official
Gazette. In these rules unless the context otherwise
requires,-- (a) "Act" means the Uttar Pradesh State Emblem (Prohibition of
Improper Use) Act, 2019; (b) "Emblem" means the State Emblem of Uttar Pradesh as defined in
clause (b) of Section 2 of the Act; (c) "Schedule" means the Schedule appended to these rules. (1) The use of characters on official or demi-official stationery shall be
restricted to the authorities specified in the Schedule I of the said Rules. (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. The use of the emblem on vehicles shall be
restricted to the authorities specified in Schedule II of the said rules. The emblem may be displayed on very important
Government buildings, like, the Governor's House, the Legislature House, the
High Court and the State Secretariat Building. Subject to the provisions of these rules, the
emblem may be used for other purposes as specified in Schedule HI of the said
rules. (1) No person (including former functionaries of the Government, like,
former Ministers, former Members of the Legislative Council, 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 letterheads, brochures, seats, crests, badges, house
flags or for any other purpose in any manner. (4) The stationery, including letterheads, visiting cards and greetings
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. 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 State Government, with the prior approval of the State
Government. (1) Photographic designs of the emblem are available with, and can be
obtained from the Director, Printing and Stationery, Uttar Pradesh, Prayagraj. (2) Sample of standard dyes of the emblem can be obtained from the Office of
the Director, Printing and Stationery, Uttar Pradesh, Prayagraj. (See Rule
3) Constitutional or Statutory Authorities,
Departments of the State Government and other Government Functionaries which
may use the Emblem-- (1) Governor, Chief Minister and State Ministers; (2) Office and the officers of the State Legislature; (3) Judges and office and officers of the Judiciary; (4) Members of the State Legislature; (5) Office and officers of the State Planning Commission; (6) Chairperson and Members of the Uttar Pradesh Public Service Commission
and the office and officers of the Uttar Pradesh Public Service Commission; (7) Chairperson and Members of the Uttar Pradesh Subordinate Services
Selection Commission, and the office and officers of the Uttar Pradesh
Subordinate Services Selection Commission; (8) Departments and offices of the State Government and their officers; (9) Tribunals, Commissions and authorities constituted or established by an
Act of the State Legislature. Explanation.- For the purpose of
this Schedule, the expression 'officer' shall mean a Gazetted Officer of the
State Government. (See Rule 4) Part 1 Constitutional Authorities and other Dignitaries
which may display Emblem on their cars-- (i) For the Governor House when the following dignitaries or their spouses
are traveling by such vehicles: (A) Governor, (B) Additional car running behind the Governor's car. (ii) For others: (A) State guests, (B) Official cars of the State Government and Judiciary. Part 2 Authorities which may display the State Emblem of
Uttar Pradesh on metal plaque on their cars-- (i) Cars of the Chief Minister and Ministers of the State, Speaker of the
State Legislative Assembly, Chairperson of the State Legislative Council when
they are travelling anywhere in Uttar Pradesh; (ii) Cars of the Chief Justice and Judges of the High Court; (iii) Cars of the Ministers when they are travelling in the State. (See Rule
6) Other purposes for which the Emblem may be used-- (i) Visiting Cards of the functionaries or officers specified in Schedule I
for legitimate representational purpose; (ii) Greeting Cards sent by functionaries or officers specified in Schedule I
for legitimate representational purpose; (iii) Official publications of the Government; (iv) Films and documentaries produced by the Government; (v) Government advertisements, banners, pamphlets, boards etc; (vi) Crests, flags, seats with such modifications as considered necessary; (vii) Identity cards, licenses, permits, etc. issued by the Government; (viii) Websites of the Government; (ix) Medals, certificates and Sanads instituted by the Government; (x) Invitation cards for functions of the Government; (xi) Representational glassware crockery and cutlery used at the Raj Bhavan,
Raj Niwas and Government centers located outside the State; (xii) Badges, collars, buttons etc., with such modifications as are considered
necessary, on the uniforms of-- (a) Commissioned or Gazetted officers of the armed forces of the State; (b) Gazetted officers of uniformed services of the State Government; (c) Authorised staff of State posts outside the Governor's Building and the
State Sector with such modification as required; (xiii) School textbooks, books on history, art or culture or in any periodical
as part of the text of a chapter, section etc., for the purpose of explaining
or illustrating the origin, significance or adoption of the Emblem: Provided that the emblem shall not be used on the
front page, title or cover of such publication so as to give an impression that
it is a Government publication. Explanation.- For the purpose of this Schedule,
"Government" means the State Government of Uttar Pradesh.THE STATE
EMBLEM OF UTTAR PRADESH (REGULATION OF USE) RULES, 2021
PREAMBLE
Rule
1.
Short title and commencement.
Rule
2.
Definitions.
Rule
3.
Use on stationery.
Rule
4.
Display on vehicles.
Rule
5.
Display on Government Buildings.
Rule
6.
Use for various other purposes.
Rule
7.
Restrictions on use of the emblem.
Rule
8.
Cases and conditions restricting the use of the emblem.
Rule
9.
Availability of design of the emblem.