These rules may be called "The Orissa State
Guest Rules, 1979" and will supersede the "State Guest House
Rules". The following dignitaries shall be treated as State
Guests when they visit any part of the State of Orissa on official visit- (i)
The
President; (ii)
Vice-President; (iii)
Prime
Minister including Deputy Prime Minister; (iv)
Governors of
States; (v)
Chief
Justice of India; (vi)
Speaker of
Lok Sabha; (vii)
Cabinet
Ministers of the Union; (viii)
Deputy
Chairman of the Planning Commission; (ix)
Chief
Ministers of other States; (x)
Deputy
Chairman of Rajya Sabha; (xi)
Deputy
Speaker of Lok Sabha; (xii)
Puisne
Judges of the Supreme Court; (xiii)
Members of
the Planning Commission; (xiv) Ministers of State or the Union; (xv)
Deputy Chief
Ministers of other States; (xvi) Attorney General of India; (xvii) Cabinet Secretary; (xviii)
Controller
and Auditor General of India; (xix) Lieutenant Governor of Union Territories; (xx)
Deputy
Minister of the Union; (xxi) Cabinet Ministers Of other States; (xxii) Chairman and Speakers of State Legislatures; (xxiii)
Chairman of
Union Public Service Commission; (xxiv)
Chief
Election Commissioner; (xxv)Chairman, Finance Commission; (xxvi)
Chief
Justice of High Courts of other States; (xxvii)
Deputy
Chairman and Deputy Speakers of State Legislatures; (xxviii) Ministers of State of other States; (xxix)
Puisne
Judges of High Courts of other States; (xxx)Deputy Ministers of other States; (xxxi)
Commissioner
of Scheduled Castes and Scheduled Tribes; (xxxii)
Secretaries
to the Government of India; (xxxiii) Secretary to the President; (xxxiv) Secretary to the Prime Minister; (xxxv)
Additional
Secretaries to the Government of India; (xxxvi) Chief Secretaries to Government of other States; (xxxvii)
Members of
Finance Commission; (xxxviii)
Members,
Union Public Service Commission. Eminent dignitaries both Indian and foreign
including officials and non-officials may be declared State Guests by the Chief
Minister/ Minister, Home/Chief Secretary/Additional Chief Secretary. Approval
of Chief Minister/ Minister, Home/Chief Secretary/Additional Chief Secretary
shall be taken through Home (Protocol) Department. Note. - (1) Official visit is either visit to
the State at the invitation of the State Government or visit in connection with
the affairs pertaining to the State of Orissa. (2) A State Guest Register shall be maintained in
the State Guest House. All State Guests or their private Secretaries or P.As.
will sign in the said Register and Log Book of vehicles used. Dignitaries mentioned at Rule 2 (i), (ii), (iii),
(iv) and (v), above shall, however, be treated as State Guests whether their
visit to the State is official or otherwise. Not more than four members of the family of the
State Guest including himself shall be rooted as Guest of the State Government
excepting the cases of those mentioned at Rule 2 (i), (ii), (iii), (iv), and
(v) above. Personal Assistant/Private Secretary/Class IV
employees and private servants not exceeding three in all accompanying a State
Guest will be provided boarding and lodging free of charge. While touring with
the State Guest, they will also be provided with free transport. All the personal staff accompanying the Guests
mentioned at Rule 2 (i), (ii), (iii), (iv) and (v) above shall be provided with
suitable boarding, lodging and transport free of charge. If a State Guest wishes to entertain some of his
own guests during his stay in the State, the expenses on such entertainment
will be met by him. This will not apply to State Guests under Rule 9 (i), (ii),
(iii), (iv) and (v). The period of State Guests excepting those
mentioned at Rule 2 (i), (ii), (iii), (iv) and (v) shall not exceed 7 days on
each occasion. But in exceptional cases Chief Minister/Minister, Home/Chief
Secretary/Additional Chief Secretary may specifically order to treat the
dignitaries as State Guests for a longer period. Dignitaries visiting the State Guests should be
received and seen off by an officer of the concerned Department of Government.
Instructions of Government of India issued from time to time regarding
reception and send off to the V.V.I.P. and V.I.P. shall be followed. (i) Free transportation
will be provided to the dignitaries visiting as State Guests for their use
within the State subject to 500 kms. on each occasion. The cost of transport
beyond 500 kms. shall be realised from the concerned State Guests. This rule
will not be applicable to the Guests mentioned at Rule 2 (i), (ii), (iv) and
(v). (ii) Taxi may be hired
for the visit of the State Guests in case of non-availability of State Guest
House car with the prior approval of Deputy Secretary, Home (Protocol
Department). (iii)
When the State Guests will visit the State on matters relating to any
department of Government the concerned department shall provide transport for
use of State during his visit in the State. Where the visit of State Guest does
not concern any department free transport will be provided by the State Guest
House for use of State Guests within the State subject to 500 kms. on each
occasion. All charges of trunk calls booked by the Guests at
Rule 2 (i), (ii), (iii), (iv) and (v) shall be met out of Hospitality Grant.
Telephone calls booked by other State Guests shall be paid by the concerned
Guests. The State parties and State functions including
cultural programmes shall be arranged with the written approval of Chief
Minister/Minister, Home/Chief Secretary/Additional Chief Secretary, as the case
may be. The size, value and nature of State functions on each occasion shall be
approved by Secretary/Additional Secretary to Government, Home Department. Bouquets and garlands shall be arranged through
State Guest House with the approval of Secretary/ Additional Secretary to
Government, Home Department. Utmost economy shall, however, be observed in
offering bouquets and garlands at the cost of Government. Photographic coverage and Press Conference during
the visit of V.V.I.P and V.I.P. shall be arranged by the Director, Public
Relations with the approval of Secretary/Additional Secretary to Government,
Home Department. When Press Conference is convened at the instance of the State
Guest the expenditure in this connection shall be borne by him or his office. (i) The State Guests
will be provided with free accommodation and board at the State Guest House or
at any other place of their visit inside the State. Medical services for sudden
illness or indisposition shall also toe rendered to a State Guest. (ii) The State Guests
mentioned at Rule 2 (i), (ii), (iii), (iv) and (v) will be put up at Raj Bhavan
subject to the convenience of the Governor. Other State Guests may also be
accommodated at Raj Bhawan if so desired either by the State Guest concerned or
by the State Government subject to the approval of the Governor. When the State
Guests are not put up at Raj Bhawan, arrangements for their stay shall be made
in the State Guest House, Bhubaneswar. If accommodation at the State Guest
House is not sufficient for the State Guests at any particular time they may be
accommodated at Circuit House. If no accommodation is available at Circuit
House they may be accommodated at Guest Houses of Orissa State Electricity
Board, Fertiliser Corporation of India and suitable hotels on payment of
charges out of State Hospitality Grant. During their visit in the Interior the
State Guests shall be accommodated in the Circuit House/Inspection Bungalow and
in suitable hotels as per instructions issued from Government in the Home Department. (iii) Where accommodation
is reserved in the State Guest House and other Guest Houses, usual meals will
be served to the State Guest. Where meals are not provided by a Guest House,
the charges of meals shall not exceed the tariff rates approved by Government
from time to time. In case of hotels, the actual expenditure incurred for
accommodation and board of State Guest shall be paid out of State Hospitality
Grant. (iv)
No liquor or alcoholic beverages shall be provided to any State Guest or
State parties/functions at the cost of State Government. All expenditure incurred in connection with
boarding, lodging and transport for the State Guests shall be met out of the
State Hospitality Grant. Expenditure of all State Guests put up at Raj
Bhawan shall be met out of State Hospitality Grant. The expenses on the obligatory parties of the
Governor vide P. & S. Department letter No. 5495-Gen., dated the 16th March,
1968 such as Independence Day, Republic Day, Convocation Day of Utkal
University, Berhampur University, Sambalpur University, Orissa University of
Agriculture and Technology and the annual parties of the State Legislators
should be met out of State Hospitality Grant. Adequate security arrangements shall be made by the
police authorities. For this, copies of tour programme of V.V.I.P. and V.I.P.
shall be sent to the I.G. of Police, D.I.G., Intelligence, D.I.G., of the concerned
range /S.P., Special Branch/S.P. of the concerned district. When the V.V.I.P.
and V.I.P, are travelling by air/train, copies of tour programme shall be sent
to the S.P., Railways and to the Aerodrome official. For any other arrangements in connection with State
Guests not provided in the aforesaid rules, orders of Chief
Secretary/Additional Chief Secretary/Secretary/Additional Secretary to
Government, Home Department shall be taken.The Orissa State Guest Rules, 1979