Section 108 in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
108. State Funerals.
(a)A State Funeral shall be accorded to any dignitary, when ordered by the Government of India.(b)The detailed procedure for State Funerals shall be as given in Appendix II.(c)The following shall be observed when State mourning has been announced by the Government of India during a prescribed period:(i)There shall be no official entertainment;(ii)All flags on public or official buildings shall be flown at half-mast; colours in Indian Naval Ships and shore establishments shall remain at half-mast from the time of receipt of orders promulgating state mourning until sunset on the day of the funeral.
