Section 1(1) in Diplomatic Immunities (Conferences With Common-Wealth Countries And Republic of Ireland) Act, 1961
(1)Where a conference is held in the United Kingdom and is attended by representatives of Her Majesty's Government in the United Kingdom and of the government or governments of one or more countries to which this section applies, the Secretary of State may compile a list of representatives of the last-mentioned government or governments attending the conference and members of their official staffs, and cause that list to be published in the London, Edinburgh and Belfast Gazettes, and every representative of a government to which this section applies who is for the time being included in the list shall, for the purpose of any enactment [* *] [Words "and rule of law" omitted by Act 1964, C. 81.] or custom relating to the immunities of an envoy of a foreign Sovereign Power accredited to Her Majesty and of the retinue of such an envoy, be treated as if he were such an envoy and subject to the provisions of this section, such of the members of his official staff as are for the time being included in the list shall be treated for the purpose aforesaid as if they were his retinue.
