Cinematograph (Certification) Rules, 1983

[GSR 381(E), dated 9th. May, 1983]

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Terms of office
3A	Representation of women in the Board
4	Casual vacancy
5	Headquarters
6	Temporary absence of Chairman
7	Constitution of advisory panels
8	Term of office of members of advisory panels
9	Officers of the Board
10	Duties of the Board
11	Assessment of public reactions to films
12	Terms and conditions of service (other than salary and allowances) of the Chairman of the Board and allowances payable to the other members of the Board
13	Allowances payable to members of the advisory panel
14	Meetings of the Board
15	Co-opted members
16	Notice of meeting
17	Business ordinarily to be transacted at meetings
18	Quorum
19	President of the meeting
20	Question to be decided by majority of votes
21	Application for examination of films
22	Examining committee
23	Certification
24	Revising Committee
25	Issue of certificate subject to removal
26	Issue of certificate subject to removal of portions of film
27	Preservation of film
28	Deposit of a copy of certified film
29	Validity of certificate
30	Compliance with section 6A
31	Uncertification of a film under section 6
32	Re-examination of certified films
33	Alteration of film after issue of certificate
34	Amendment of certificate granted by the Board after notification under section 6
35	Certificates
36	Fees
37	Power of entry
38	Advertisement of films
39	Maintenance of register
40	Certain films to continue to remain uncertified films
41	Time limit in relation to certification of films
42	Preservation of records of certification of films
43	Terms and conditions of service of the Chairman and members of the Appellate Tribunal
44	Fees for appeal to the Appellate Tribunal
Schedule
Schedule I	Application For Certification Of Films Imported Into Or Produced In The States/Union Territories Mentioned In Column 3 Shall Be Presented At The Regional Office In Column 2
	Form I
	Form IA
	Form II
	Form IIA
	Form III
	Form IV
	Form IVA
	Form V
	Form VA
	Form VI
	Form VIA
	Form VII
	Form VIIA
	Form VIII
	Form IX
	Form X

In exercise of the powers conferred by section 8 of the Cinematograph Act, 1952 (37 of 1952), and in supersession of the Cinematograph (Censorship) Rules, 1958 the Central Government hereby makes the following rules, namely: -