The Tripura State Guest Rules,2011

No. 300 Registered No. N. E.930.
I GAZETTE
lr.Q'JIa iI'IiII
..Published by Authority
EXTRAORDINARYISSUE
TRIPURA
Agartala, Friday, November 11, 2011 A. D., Kartika 20, 1933 S. E.
PART--I-- Orders and Notifications by the Government of Tripura,
The High Court, Government Treasury etc.
GOVERNMENT OF TRIPURA
GENERAL ADMINISTRATION (POLITICAL) DEPARTMENT
No.F. J0 (J )-G/\ (P)/20 I0 November 05. 2011.
NOTIFICATION
The Governor of Tripura is pleased to make the following rules to regulate all matter
relating to State Guests in Tripura.
Short title and
Commencement
I. These rules may be called the T.-ipura State Guest Rules, 2011 and
shall come into force with immediate effect.
2. For the purpose of extending courtesy and hospitality, the dignitaries visiting the State
shall be broadly categorized as: (i) State Guest (ii) Government Guest
The State Guest category may be further sub-grouped into two categories as Category-l
and Category-2.
3. STATE GUESTS
3. I Dignitaries as indicated below shall be treated as STATE GUESTS Category 1
whenever they visit the State. irrespective of whether their visit is on official duty or otherwise:
I.
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The President of India
The Vice-President oflndia
The Prime Minister of India
The Chief Justice oflndia.
The Governors of other States including Lt. Governor of Union Territories
Former Presidents of India
Former Prime Ministers oflndia
Former Governors of Tripura.
Judges of the Supreme Court oflndia
Chief Justice of other High Courts
The Speaker and Deputy Speaker ofLok Sabha
The Cabinet Ministers/ Ministers of State/ Deputy Ministers of Government of
India
Deputy Chairman / Members of the Planning Commission
Chief Ministersl Ministers of Statel Deputy Ministers of other States
Deputy Chairman, Rajya Sabha
3.2 Dignitaries as indicated below will be treated as STATE GUESTS Category-2
whenever they visit the State, irrespective of whether their visit is on official duty:
J. Leaders of Opposition in the Lok Sabha and the Rajya Sabha
]1. Comptroller and Auditor General ofIndia

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Tripura Gazette, Extraordinary Issue, November 11, 2011 A. D.
Ill.
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Attorney General of India
Cabinet Secretary to the Government of India
Governor of the Reserve Bank ofIndia
Chiefs of Staff (Army, Air Force .& Navy) holding the rank of full General or
equivalent rank.
Chairman and Deputy Chairman of the Legislative Council of other States
Speaker and Deputy Speaker of the Legislative Assembly of other States
Government Chief Whips/ Deputy Chief Whips at the Centre
Chairman, Vice-Chairman and Members of National Level
Constitutional/Statutory Commission/Committees of Parliament
Chairman, Central Social Welfare Board
Vice-President, Council of Scientific and Industrial Research (CS]R)
Parliamentary Secretaries of Union and of other States
Ministers and Deputy Ministers of Union Territories
Judges of the High Courts of other States
Serving Officers of Government of India in the rank of Joint Secretary and above
including those of Equivalent cadre
Solicitor General and Addl. Solicitor General of India
Chief Secretaries, Add!. Chief Secretaries of other States/UTs ( on reciprocal
basis)
Provided that State hospitality may be extended to any other eminent personality or
dignitary or official not included in the above categories as a special case on order of the Chief
Secretary for that particular visit.
3.3. Family members accompanying the State Guest(s) will also be treated as State Guests.
3.4. When family members of these dignitaries visit the State in .their own capacities
unaccompanied by the State Guest(s), they will not be entitled to State hospitality but boarding,
lodging and transport etc. will be provided to them, subject to availability and on payment basis
at the rate prescribed by the Government from time to time.
4. GOVERNMENT GUEST ( Category-3)
4. J Persons/officials below the rank of Joint Secretary to the Government of India, not
covered by Sub Rule 3.1 and Sub Rule 3.2, visiting the State on duty may be declared as
Government Guests.
4.2 Officers accompanying the State Guest(s) including Crew members of Indian Air
Force/ Army/Navy deployed in connection with visit of VVIP, may be declared as
Government Guests on the proposal sent by Departments with prior approval of the Chief
Secretary.
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Tripura Gazette, Extraordinary Issue, November 11, 2011 A. D.
S.FACILITIES FOR STATE GUESTS/GOVERNMENT GUESTS
Facilities, as indicated below, will be provided to the persons declared as
State Guests:
5.1 Accommodation will be provided in the State Guest House and in Circuit House or
Inspection Bungalow. If accommodation is not available in the State Guest House or Circuit
House or Inspection Bungalows, the Guests will be accommodated in a suitable Hotel.
5.2 The Guest will be provided with free lodging. Per day expenditure on boarding charges of
Guest will be as prescribed by the State Government from time to time.
5.3 A Guest will be provided with transport from the pool of State Cars maintained by the GA
(SA) Department, free of charges, for use within the State while on official duty.
5.4The Director General of Police will pro ide security to a Guest as per assessed threat
perception.
S.5The State Guest will be received and seen off at the Airport/ point of entry into the State by
the Protocol Officer and representative of the concerned Department, whenever necessary.
5.6 In addition lO accommodation, boarding and transport. those declared as State Guests shall be
provided the following:
• Daily newspapers - two local and one national;
• Bouquets on arrival:
• Medical care.
5.7 A person may be declared as State Guest / Government Guest ordinarily for a period not
exceeding S(five) days in normal case; provided that the period may be extended in the interest
of State Government.
Facilities, as indicated below, will be provided to the persons declared as
Government Guests:
5.8 Accommodation in the State Guest House or Circuit House or in Inspection Bungalow, in
hotel in case of necessity.
5.9 Lodging and boarding at the rate prescribed by the State Government from time to time.
5.10 Transport from the pool of Cars maintained by the GA (SA) Department for official duty.
5.11 Security cover (as per assessment made by the Director Genera! of Police)
5.12 Reception and send off at Airport/ point of entry into the State by the Protocol Officer or
representative of the concerned Department, whenever necessary.
5.13 The period for which a Government Guest will be entertained at Government cost shall not
ordinarily exceed 5 (five days).
5.14 Local telephone calls - However, charges for Trunk Calls/ STD Calls made by a State
Guest/ Government Guest shall be collected from them after the call is completed or bills may be
sent to them in case these charges are not clearly known immediately.
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Tripura Gazette, Extraordinary Issue, November 11, 2011 A. D.
Ill.
IV.
V.
VI.
Attorney General of India
Cabinet Secretary to the Government of India
Governor of the Reserve Bank of Ind ia
Chiefs of Staff (Army, Air Force .& Navy) holding the rank of full General or
equivalent rank.
Chairman and Deputy Chairman of the Legislative Council of other States
Speaker and Deputy Speaker or the Legislative Assembly of other States
Government Chief Whips/ Deputy Chief Whips at the Centre
Chairman, Vice-Chairman and Members of National Level
Constitutional/Statutory Commission/Committees of Parliament
Chairman, Central Social Welfare Board
Vice-President, Council of Scientific and Industrial Research (CSIR)
Parliamentary Secretaries of Union and of other States
Ministers and Deputy Ministers of Union Territories
Judges of the High Courts of other States
Serving Officers of Government of India in the rank of Joint Secretary and above
including those of Equivalent cadre
Solicitor General and Addl. Solicitor General of India
Chief Secretaries, Add!. Chief Secretaries of other States/UTs ( on reciprocal
basis)
Provided that State hospitality may be extended to any other eminent personality or
dignitary or official not included in the above categories as a special case on order of the Chief
Secretary for that particu lar visit.
3.3. Family members accompanying the State Guest(s) will also be treated as State Guests.
3.4. When family members of these dignitaries visit the State in, their own capacities
unaccompanied by the State Guest(s), they will not be entitled to State hospitality but boarding,
lodging and transport etc. will be provided to them, subject to availability and on payment basis
at the rate prescribed by the Government from time to time.
4. GOVERNMENT GUEST ( Category-3)
4.1 Persons/officials below the rank of Joint Secretary to the Government of India, not
covered by Sub Rule 3.1 and Sub Rule 3.2, visiting the State on duty may be declared as
Government Guests.
4.2 Officers accompanying the State Guest(s) including Crew members of Indian Air
Force/Army/Navy deployed in connection with visit of VVIP, may be declared as
Government Guests on the proposal sent by Departments with prior approval of the Chief
Secretary.
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Tripura Gazette, Extraordinary Issue, November 11, 2011 A. D.
6.CHARGES
6.I State Guest and Government Guest will be provided Bed Tea, Breakfast, Lunch, Evening
Tea. Dinner etc. The expenditure may be notified separately.
6.2 SEAT RENT & OTHER EXPENDITURE
The seat rent as wel I as boarding and other related expenditure of the State Guest!
Government Guest, declared as such upon the request of a Government Department, shall have
to be deposited with the Chief Executive Officer, State Guest House by such Department of the
State Government. In al I other cases, expenditure in respect of the State Guests and officials
shall have to be dealt by the G.A. (Political) Department in consultation with the GA(SA)
Department.
7. RELAXA TION
The GA (Political) Department may, for good and sufficient reasons, relax any of these rules
in any particular case with the approval of the Chief Secretary.
8. REPEAL
The Tripura State Guest Rules, 1986 are hereby repealed. Notwithstanding such repeal, any
order issued. action taken or anything whatsoever done under the rules so repealed shall be
deemed to have been made. issued, taken or done under corresponding provisions of these
rules.
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(P. e arma) c.--
Commissioner & Secretary
Government of Tripura
Printed at the Tripura Government Press, Agartala. 4

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