Section 11 in The Diplomatic Relations (Vienna Convention) Act, 1972
11. Notifications issued and rules made under this Act to be laid before Parliament.
-Every notification issued and every rule made under this Act shall be laid as soon as may be after it is issued or made before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the notification or, as the case may be, in the rule, or both Houses agree that the notification or rule should not be issued or made, the notification or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification or rule.THE SCHEDULE(See section 2)PROVISIONS OF THE VIENNA CONVENTION ON DIPLOMATIC RELATIONS, 1961 - WHICH SHALL HAVE FORCE OF LAWArticle 1. For the purpose of the present Convention, the following expressions shall have the meaning hereunder assigned to them :(a)the "head of the mission" is the person charged by the sending State with the duty of acting in that capacity;(b)the "members of the mission" are the head of the mission and the members of the staff of the mission;(c)the "members of the staff of the mission" are the members of the diplomatic staff, or the administrative and technical staff and of the service staff of the mission;(d)the "members of the diplomatic staff" are the members of the staff of the mission having diplomatic rank;(e)a "diplomatic agent" is the head of the mission or a member of the diplomatic staff of the mission;(f)the "members of the administrative and technical staff" are the members of the staff of the mission employed in the administrative and technical service of the mission;(g)the "members of the service staff" are the member of the staff of the mission in the domestic service of the mission;(h)a "private servant" is a person who is in the domestic service of a member of the mission and who is not an employee of the sending State;(i)the "premises of the mission" are the buildings or parts of buildings and the land ancillary thereto, irrespective of ownership, used for the purpose of the mission including the residence of the head of the mission.Article 22. 1. The premises of the mission shall be inviolable, the agents of the receiving State may not enter them except with the consent of the head of the mission.
