Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 269 in The Railway Protection Force Rules, 1987

269. Guards of Honour.

-
269.1Guard of Honour shall be detailed to -
(i)attend the arrival and departure by railway train of the President, Vice-President, Prime Minister and the Governor of a State; and
(ii)for the independence and Republic Day celebrations or other ceremonialfunctions of national importance.
269.2Guard of Honour shall not be detailed for the reception of any other dignitarywithout the express orders of the Director-General.Provided that no Guard pf Honour shall be supplied after "Retreat" or before"Reveille":Provided further all other instructions or orders issued by Central Governmentin the Ministry of Home Affairs to other armed forces of the Union regardingdetailing of ceremonial and security guards shall also apply mutates mutandis toceremonial guards to be provided by the force.
269.3Compliments where not entitled. - An officer below the rank of [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] is not entitled to the compliments of the bugle sounding the salute or the drum beating a riffle when aguard "present arms" to him. Similarly, an officer not in uniforms is not entitled to the compliments of a guard turning out except on occasions specified in sub-rule (1)