Section 78(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)The personages entitled to Guards of Honour are:-(a)The President, when his arrival and/or departure is public or official, and is notified as such to the appropriate military authorities.(b)The Vice-President.(c)The Prime Minister.(d)Governors and Sadar-i-Riyasat of the State of Jammu and Kashmir within their jurisdictions.(e)The Defence Minister (including Minister of Defence Production and Deputy Minister of Defence),Provided that:-(i)The Defence Minister (including the Minister of Defence Production and Deputy Minister of Defence) shall be presented a guard of honour only on ceremonial occasions directly connected with the Services or on such exceptional occasions as may in each case be held by the Central Government to require the presentation of a Guard of Honour;(ii)Governors [***] [Omitted by S.R.O. 17-E, dated 5th July, 1967] shall, in addition, be presented, within their respective jurisdictions, a Guard of Honour on arrival to take over the appointment and departure on relinquishing such appointment.(f)Rulers of merged and integrated States :-(i)Within the limits of their former States :on the occasion of their succession to the Gaddi and marriage of rulers who maintained Indian State Forces before integration or merger, provided troops are available.Explanation. - Guards of Honour on accession to the Gaddi shall in the case of minor rulers be presented on the attainment of majority.(ii)Outside the limits of their States :when attending State functions, to which they have been officially invited, as the Chief guest, provided troops are available.(g)Heads of Foreign and Commonwealth Missions of the rank of Ambassador or High Commissioner or Minister Plenipotentiary accredited to India, on the occasion of the presentation of their credentials to the President.(h)Heads of States, Members of a Royal Family and Governors-General of Commonwealth countries, on their arrival at, and departure from, the Capital, and at other places in India visited by them, where troops are available and on visiting Indian Naval Ships. At Delhi, and where possible elsewhere, they shall be presented with an Inter-Service Guard of Honour.(i)Prime Ministers and Foreign Ministers of Foreign and Commonwealth States. An Inter-Service Guard of Honour shall be provided for them on arrival at, and departure from Delhi, on a requisition by the Government.
