Copyright Act, 1957
41. Provisions as to works of certain
international organizations-
1. Where-
a. any work is
made or first published by or under the direction or control of any
organization to which the
section applies, and
b. there would,
apart from this section, be no copyright in the work in India at the time of
the making or, as the case may be, of the first publication thereof, and
c. either-
i. The work is
published as aforesaid in pursuance of an agreement in that behalf with the
author, being an agreement which does not reserve to the author the copyright,
if any, in the work, or
ii. Under Section
17 any copyright in the work would belong to the organization.
There shall, by virtue of this section, be
copyright in the work throughout India.
(2) Any organization to which this section
applies which at the material time had not the legal capacity of a body
corporate shall have and be deemed at all material times to have had the legal
capacity of a body corporate for the purposes of holding, dealing with, and
enforcing copyright and in connection with all legal proceeding relating to
copyright.
(3) The organization to which this section
applies are such organization as the Central Government may, by order published
in the Official Gazette, declare to be organization of which one or more
sovereign powers or the Government or Governments thereof are members to which
it is expedient that this section shall apply.