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Union of India - Section

Section 92 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

92. The Vice-President, the Prime Minister, Governors, [***] [Omitted by S.R.O. 17-E, dated 5th July, 1967] Officers of Diplomatic and other Non-Military Services, etc.

(1)The Vice-President and the Prime Minister of India, when visiting any of the Indian Naval Ships or establishments in their official capacity shall be received with the "alert" by a guard commanded by a Lieutenant-Commander or a Lieutenant with arms at the present, the officers saluting, and the bugles sounding the General Salute. On shore the strength of the guard shall-be 100 rank and file.
(2)The Governors [***] [Omitted by S.R.O. 17-E, dated 5th July, 1967] within their jurisdiction shall also be received on board Indian Naval Ships or establishments with the same honours and marks of respect due to the President except piping and gun salute, with the following reservations:
(a)The abbreviated version of the National Anthem shall be played.
(b)The strength of Guard on shore shall be 50 rank and file.
(3)The Defence Minister, the Minister of Defence Production and the Deputy Minister of Defence, when visiting any of the Indian Naval Ships or establishments in their official capacity shall be received by a guard commanded by a Lieutenant or a Sub-Lieutenant with arms at the present, the officers saluting and the bugles sounding the "alert". On shore the strength of the guard shall be 50 rank and file.
(4)Other distinguished persons who are entitled to fly a masthead flag while on board, when taking passage in one of the Indian Naval Ships, shall be received by a guard as laid down in Regulation 83 on their first arrival on board and final departure from the ship, and on other occasions when leaving and returning to the ship with their flag flying.
(5)Similarly, when such distinguished persons, with their flags flying in a boat or tender, pass one of Indian Naval Ships which is not under way, they shall be saluted by such ship in a manner similar to that laid down in sub-regulation (1) of Regulation 89, the appropriate salute being played by the band.
(6)Subject to any special instructions laid down in station Orders, Governors in foreign countries should normally receive the same marks of respect as are given to Indian Officials in similar positions.
(7)All officers of the Government Diplomatic and other services who are entitled to salute of 11 guns or more shall be received on board Indian Naval Ships with the "alert". It is, however, quite proper for ships' companies to be called to attention by pipe, when junior Indian Representatives pay official visits and this should be done when the Senior Naval Officer present considers that Indian prestige will be enhanced thereby.
(8)The Prime Minister of the Commonwealth and foreign countries, when visiting one of Indian Naval Ships in their official capacity, shall be received with the "Alert".
(9)It is at the discretion of the Senior Officer present to order that other distinguished persons visiting Indian Naval Ships in their official capacity shall be received with the "alert", when he considers that this action would be appropriate.
(10)When officers or personages who are about to be, or have been received with an "alert" in accordance with sub-regulation (8) of this Regulation, pass one of Indian Naval Ship which is not under way, the "alert" shall be sounded on the bugle.
(11)Officers of Government of India's Diplomatic and other services who are also Flag, General or Air Officers, are entitled in every respect to the honours due to their Naval, Army or Air Force rank if these are higher than those due to their civil office, but on occasions of reception on board Indian Naval Ships the band shall play the salute applicable to the civil appointment held.
(12)Except as directed in this Regulation, officers of the Government Diplomatic, and other non-military service are not entitled to the honours prescribed in this Regulation.