The Emblems and Names (Prevention of Improper Use) Rules, 1982
4. Appointment of Committee.-
The Central Government may appoint a Committee for purposes of these rules consisting of,-
(i) an officer of the Central Government not below the rank of a Joint Secretary to the Government of India in the Ministry/ Department of that Government which is administratively concerned with the administration of the Act -Chairman;
(ii) an officer of the Ministry of Law, Justice and Company Affairs in the Department of Legal Affairs -Member;
(iii) an officer of the Ministry of Home Affairs -Member.
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