- The following dignitaries shall be treated as State Guests when they visit any part of the State of Orissa on official visit-(i)The President;(ii)Vice-President;(iii)Prime Minister including Deputy Prime Minister;(iv)Governors of States;(v)Chief Justice of India;(vi)Speaker of Lok Sabha;(vii)Cabinet Ministers of the Union;(viii)Deputy Chairman of the Planning Commission;(ix)Chief Ministers of other States;(x)Deputy Chairman of Rajya Sabha;(xi)Deputy Speaker of Lok Sabha;(xii)Puisne Judges of the Supreme Court;(xiii)Members of the Planning Commission;(xiv)Ministers of State or the Union;(xv)Deputy Chief Ministers of other States;(xvi)Attorney General of India;(xvii)Cabinet Secretary;(xviii)Controller and Auditor General of India;(xix)Lieutenant Governor of Union Territories;(xx)Deputy Minister of the Union;(xxi)Cabinet Ministers Of other States;(xxii)Chairman and Speakers of State Legislatures;(xxiii)Chairman of Union Public Service Commission;(xxiv)Chief Election Commissioner;(xxv)Chairman, Finance Commission;(xxvi)Chief Justice of High Courts of other States;(xxvii)Deputy Chairman and Deputy Speakers of State Legislatures;(xxviii)Ministers of State of other States;(xxix)Puisne Judges of High Courts of other States;(xxx)Deputy Ministers of other States;(xxxi)Commissioner of Scheduled Castes and Scheduled Tribes;(xxxii)Secretaries to the Government of India;(xxxiii)Secretary to the President;(xxxiv)Secretary to the Prime Minister;(xxxv)Additional Secretaries to the Government of India;(xxxvi)Chief Secretaries to Government of other States;(xxxvii)Members of Finance Commission;(xxxviii)Members, Union Public Service Commission.
