The Emblems and Names (Prevention of Improper Use) Rules, 1982
6. Processing of proposals.-
Any proposal for making additions or alterations to the Schedule received by the Central Government from any State Government, local authority or any other source, shall be referred to the designated officer who shall, after examining the same and after classifying the said proposals in Rule 8. The Emblems and Names (Prevention of Improper Use) Rules, 1982 9 appropriate classes wherever possible, submit them for consideration by the Committee.
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