Section 99 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
99. Reception of VIPs at Arrival and Departure.
(a)All VIPs like the Prime Minister, Governor, Chief Minister, Minister, Commissioner or Deputy Commissioner as the case may be shall be received by the senior most civil official present in the station, regardless of his seniority vis-a-vis other officials in the station. Where a Guard of Honour is provided, the senior most civil official present shall conduct the VIP to the Guard of Honour, and stand back until the inspection of the Guard of Honour is over. Immediately after the inspection, the seniormost civil official shall escort the VIP and proceed to introduce to him the officials and non-officials present, in accordance with their seniority in the Table of Precedence [issued by the President's Secretariat] [Substitued by S.R.O. 140, dated 26th May, 1973]. The same procedure shall be followed at departures.(b)When no Guard of Honour is provided, the seniormost civil official, receiving the VIP, shall proceed to introduce to him the officials and non-officials present, according to their seniority in the Table of Precedence.(c)At Delhi, the seniormost civil official receiving the VIP shall first introduce to him the Military Secretary to the President, when the latter is representing the President, at the reception/departure, after that the Guard of Honour shall be inspected, and the remaining officials and non-officials presented to the VII', according to their seniority in the Table of Precedence.Explanation 1. - The above procedure shall apply only when the arrival and/or departure of a VIP is 'public' and intimated as such, to the authorities concerned.
