Section 46 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
46. Courtesy Calls.
(1)Courtesy Calls on the President shall be made by all officers of the rank of Commander and above, by signing in the Visitors Book kept at the Rashtrapati Bhavan, on the following occasions :(a)on transfer of the officer to and from Delhi on permanent duty;(b)on assumption of office by the new President (by officer staying in Delhi only).(2)On the occasion of their first visit to a State, the Chief of the Naval Staff and the Flag Officer Commanding, Indian Fleet shall call on the Governor and the Chief Minister of the State. Such calls during subsequent visits shall not be obligatory unless, in the meantime, a new Governor or a new Chief Minister has assumed office. Courtesy calls by other naval officers shall not be necessary.Explanation. - It shall not be necessary for the Governor or the Chief Minister to return any calls by Service Officers.(3)Exchange of visits between naval officers on the one hand and Army and Air Force officers on the other shall be on the following basis :(a)Calls shall be exchanged only between the senior most officers in the station;(b)The junior shall first visit the senior.(c)Where the officers are of equal seniority, the officer last arriving at the station shall pay the first visit.(d)Return visit shall be paid within 24 hours, either in person or by a representative, as the circumstances may require.
