Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(a) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(a)All VIPs like the Prime Minister, Governor, Chief Minister, Minister, Commissioner or Deputy Commissioner as the case may be shall be received by the senior most civil official present in the station, regardless of his seniority vis-a-vis other officials in the station. Where a Guard of Honour is provided, the senior most civil official present shall conduct the VIP to the Guard of Honour, and stand back until the inspection of the Guard of Honour is over. Immediately after the inspection, the seniormost civil official shall escort the VIP and proceed to introduce to him the officials and non-officials present, in accordance with their seniority in the Table of Precedence [issued by the President's Secretariat] [Substitued by S.R.O. 140, dated 26th May, 1973]. The same procedure shall be followed at departures.