(a)Ordinarily the Police shall not provide a Guard of Honour during the arrival and departure of any of the dignitaries on any of the occasions mentioned below when it is clearly known that troops are at hand and a Service Guard of Honour will be provided :-(i)President, when notified as public and official;(ii)Vice-President, when notified as public and official;(iii)Prime Minister, on occasion notified as special or at on out of way place when so desired;(iv)Governors, on the occasion of their taking over or relinquishing their appointment or on other occasions notified as special;(v)Rulers of integrated States, on the occasions of their succession to Gaddi, marriage and funeral.When the Defence services are not available, Police will provide Guard of Honour when specifically instructed by the Ministry of External Affairs or by the State Government.(b)The full strength of a Police Guard of Honour for the dignitary specified in (i) of clause (a) above should be 3 Sub-Inspectors, 6 head constables, 6 naiks, 135 constables and for the dignitaries specified in (ii) and (iii) of clause (a) above 2 Sub-Inspectors, 4 head constables, 4 naiks, 90 constables. The Guard should invariably be under the command of an officer not below the rank of Deputy Superintendent of Police. The strength of Guard of Honour for (iv) and (v) above will be 1 Sub-Inspector, 2 head constables, 2 naiks and 45 constables under the command of an officer not below the rank of Inspector.(c)Subject to paragraph (a) on the occasion of the official visits of the President and the Vice-President of India or the public arrival of the Prime Minister of India or the Governor of a State at district headquarters, the Guard of Honour should be furnished from the Emergency Force of the district headquarters.(d)The Police will present Guard of Honour to the following foreign dignitaries at the district headquarters only when such guards are specifically requisitioned by the Government of India in the Ministry of External Affairs. The venue of Guard of Honour should be at the district headquarters, the airport or the railway station as the case may be but there should be only one Guard of Honour and not two on each occasion :-(i)Visiting Heads of States;(ii)Governor-Generals of Commonwealth countries;(iii)Visiting Prime Ministers of foreign and Commonwealth countries;(iv)Heads of foreign and Commonwealth Missions of the rank of Ministers, High Commissioners, Minister Plenipotentiary accredited to India;(v)Visiting Foreign Minister of foreign and Commonwealth countries.The strength of guard for (i) and (ii) above should consist of 3 Sub-Inspectors, 6 head constables, 6 naiks and 135 constables and for (iii) and (iv) 2 Sub-Inspectors, 4 head constables, 4 naiks, 90 constables. The guard should be furnished under the command of an officer not below the rank of Deputy Superintendent of Police. The guard for (v) above should consist of 1 Sub-Inspector, 2 head constables, 2 naiks and 45 constables under the command of an officer not below the rank of Inspector.(e)In other cases, not covered by clauses (a) to (d) above, the guard should consist of 1 Sub-Inspector, 2 head constables, 2 naiks and 45 constables, under the command of an officer not below the rank of Inspector.(f)The Guard of Honour will Present Arms when the personage to be honoured has arrived within 20 paces.
