Section 1(2) in Diplomatic Immunities (Conferences With Common-Wealth Countries And Republic of Ireland) Act, 1961
(2)Whenever it appears to the Secretary of State that any person ceases or begins to be qualified for inclusion in a list complied under the foregoing sub-section he may amend the list and cause a notice of the amendment or, if he thinks fit, an amended list to be published in the London, Edinburgh and Belfast Gazettes.
