«1 No.12/4/2010—Public Government of India/Bharat Sarkar To
Shri B. Basfore,
Deputy Secretary,
Govt. of Tripura,
General Administration (Po
AGARTALA.
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Ministry of Home Affairs/Grih Mantralaya North Block, New Delhi-110001. dated the 9341033010
litical) Deptt.,
Sub.:- Table of Precedence — Supply of the copy thereof regarding.
Sir,
I am directed to refer to your letter No.F.18 (39)—GA(P)/85—Vol .l dated
May 25, 2010 on the subject mentioned above and to fonNard an updated
copy of the Table of Precedence for your record and guidan ce.
I'"
Yours faithfully,
3 (fl lo
(Pandey Pradeep Kumar)
Under Secretary (Public & RTI)
Tele: 2309 2421
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@ This is an updated copy of the Table of Precedence and contains all amendments made therein so far. PRESIDENT'S SECRETARIAT
New' Delhi, the 26"x July, 1979
No.33-Pres/79 -ln supersession of all previous notifications issued on the subject, 'the following Table. with respect to the rank and precedence of the persons named therein which has been approved by the President, is published for general information: —
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3
4.
5
5A.
6.
7A.
9A
10.
ll.
12.
13.
President Vice-President Prime Minister Governors of States within their-respective States Former Presidents '
Deputy Prime Minister I '
Chief Justice of India
S aker ofLok Sabha
fiinet Ministers ofthe Union.
fluefMinisters of States within their respectiveitatjf W'Phfihinfiafimfiofi"
Former Prime Ministers
Leaders ofOpposition in Rajya Sabha and Lok Sabha Holders of Bharat Ratna decoration
Ambassadors Extraordinary and Plenipotentiary and High Commissioners of Commonwealth countries accredited to India '
V'ChiefMinisters of States outside their respective States Governors of States outside their reSpective States)
Judges of Supreme Court
Chairperson, Union Public Service Commission
Chief Election Commissioner
Comptroller & Auditor General of India
Deputy Chairman, Rajya Sabha
Deputy.Chief Minisrers of States
Deputy Speaker, Lok Sabha
Members of the Planning Commission
Ministers of State of the Union {and any other Minister in the Ministry of Defence for defence matters} '
Attorney General of India
Cabinet Secretary.
Lieutenant Governors within their respective Union Territories
' Chiefs of Staff holding the rank of full General or equivalent rank. Envoys Extraordinary and Ministers Plenipotentiary accredited to India Chairmen and Speakers of State Legislatures within their respective States. ChiefJustices of High Courts within their respective jurisdictions
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16.
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19.
20.
Page 2 of 5 fcabinet Ministers in States within their respective States Chief Ministers of Union Territories and Chief Executive Counc Union Territories
Deputy Ministers of the Union
Officiating Chiefs of Staff holding the rank of Lieutenant General o r equivalent rank.
Chairman, Central Administrative Tribunal.
Chairman, Minorities Commission
Chairperson, National Commission for Scheduled Castes Chairperson, National Commission for Scheduled Tribes Chief Justices of High Courts outside their respective jurisdictions isne Judges of High Courts within their respective jurisdictions Cahbgtmmjgtem in States outside their respective States 7 .. Chairmen and'S'pe'ak—ers of State Legislatures outside their respective States 1 Chairman, Monopolies and Restrictive Trade Practices Commis sion
Deputy Chairmen and Deputy Speakers of State Legislatures within the ir respective States
Ministers of State in States within their respective States '
Ministers of Union Territories and Executive Councilors, Delhi, within the ir respective Union
Territories.
Speakers of Legislative Assemblies in Union Territories and Chairman o f Delhi Metropolitan
Council within their respective Union Territories.
Chief Commissioners of Union Territories not having Councils ofMinist ers, within their
respective Union Territories.
Deputy Ministers in States within their respective States. Deputy Speakers of Legislative Assemblies in Union Territories and D eputy Chairman of
metropolitan Council Delhi= within their respective Union Territories. Deputy Chairmen and Deputy Speakers of State Legislatures, outside the ir respective states.
Ministers of State in States outside their respective States isne Judges of High Courts outside their respective jurisdictions. Deputy Ministers in State outside their respective States Army Commandersi Vice-Chief of the Army Staff or equivalent in o ther services
Chief Secretaries to State Governments within their respective States Commissioner for LinguisticMinorities '
Commissioner for Scheduled Castes and Scheduled Tribes
Members, Minorities Commission '
Members, National Commission for Scheduled Castes
Members, National Commission for Scheduled Tribes
Officers of the rank of full General or equivalent rank
"Secretaries to the Government of indie (including officers holding th is office ex-officio).
Secretary, Minorities Commission.
Secretary, Scheduled Castes and Scheduled Tribes Commission
.
Secretary to the President. Secretary to the Prime Minister. Secretary, Rajya Sabha/Lok Sabha Solicitor General
Vice~Chainnan, Central Administrative Tribunal
. n . I o 7 6 '7 ' illor, Delhi Within their respective {its ;
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Page 3 of 5.
24. Officers of the rank of Lieutenant General or equivalent rank. {25; 5 Additional Secretaries to the Government of India. > Additional Solicitor General
Advocate Generals of States.
Chairman, Tariff Commission '
Charge (1' Affairs and Acting High Commissioners a pied and ad interim Chief Ministers of Union Territories and ChiefExecutive Councillor, Delhi outside their respective Union Territories Clgigigegetaries of State Governments outside their respective States.
Deputy Comptroller and Auditor General
Deputy Speakers of Legislative Assemblies in Union Territories and Deputy Chairman,Delhi Metropolitan Council, outside their respective Union Territories. H'Director, Central Bureau of Investigation '
LA'Director General, Border Security Force.
\» Director General, Central Reserve Police.
-, Director, lnteliigence Bureau ' Lieutenant Governors outside their respective Union Territories. "
Members, Central Administrative Tribunal
Members, Monopolies and Restrictive Trade Practices Commission
Members, Union Public Service Commission
Ministers of Union Territories and Executive Councillors, Delhi, outside their respective Union Territories. Principal Staff Officers of the Armed Forces ofthe rank ofmajor General or equivalent rank Speakers of Legislative Assemblies in Union Territories and Chairman ofDelhi, MetropolitanCouncil, outside their respective Union Territories ca
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26. Joint Secretaries to the Government of India and officers of equivalent rank. Officers of the rank ofMajor-General or equivalent rank
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13912.1 The order in this Table of Precedence is meant for State and Ceremonial occasions and has no application in the day-to-day business of Government. ' w-
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Em; Persons in the Table of Precedence will take rank in order of the number of the articles... The entries in the same article are arranged alphabetically. Those included in the same i? article will take precedence inter se according to date of entry into that article. However,where the dignitaries of different States and Union Territories included in the same articleare present at a function outside their States or Union Territories and there is difficulty inascertaining their dates of entry, they may be assigned precedence inter se in the alphabetical order of the name of States and Union Territories concerned after those whoseprecedence is determined according to date of entry into that article. In Article 7, former Prime Ministers will take precedence over the Cabinet Ministers of the
Union and the Leaders of Opposition in the Rajya Sabha and the Lok Sabha. The Chief
Ministers of States within their respective States will take precedence over the Cabinet
Ministers of the Union in official functions held in the respective States.
mg; In Article 8: —
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(a) Ambassadors Extraordinary and Plenipotentiary and High CommissiOners of Commonwealth countries accredited to India will en bloc rank above Governors of States outside their respective States; "
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(3)
(4)
(5)
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(C)
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. . . . . . a Governors of States outsrde their respective States wrll en bloc rank abo ve Chief MlnlSLel'S '
of States outside their respective States.
The Ministry of Extemal- Affairs may assign appropriate ranks to fore ign dignitaries and
Indian Ambassadors, High Commissioners and Ministers Plenipotentiary during their visit
to India.
Notwithstanding the procedure laid down in Note 2, the rank inter se and prece dence of the
persons in Article 10 shall be assigned in lite following order. - Deputy Chairman, Rajya Sabha.
Deputy Speaker. Lok Sabha.
Ministers of State of the Union and any other Minister in the Minis try of Defence for
defence. matters. '
Deputy Chief Ministers of States.
Members of Planning Commission.
.
However, the Deputy Chief Ministers of States outside their respective S tates will always
rank below all other dignitaries figuring in this article. The Chairmen of State Legislative Councils will rank above the Speake rs of Legislative
Assemblies in cases where they were elected on the same date. When Members of Parliament are invited en bloc to major State fun ctions, the enclosures
reserved for them should be next to the Chief Justice, Speaker of th e Lok Sabha,
Ambassadors etc.
Speakers of Legislative Assemblies in Union Territories and Ch airman of the Delhi
Metropolitan Council, Delhi, will take precedence over Ministers and Executive
Councillors, included in the same article.
in Article 23: -
Secretaries in the Ministry of External Affairs other than the Foreign Sec retary, between
themselves, will take precedence in the order of their seniority in Grade-I of the Indian
Foreign Service and both of them will take precedenCe after the Foreign Secre tary.
Members of the Minorities Commission and the Scheduled Castes and S chedule Tribes
Commission will always take precedence over the Secretaries of these Commiss ions;
in official functions held at Delhi/New Delhi, Army Commanders/Vice Chief o f the Army
Staff or equivalent in other Services will alWays rank after Secretaries to the Government of India
In Article 25: -
Additional Secretaries in the Ministry of External Affairs, among themse lves, will take
precedence in the order of their seniority in Grade- II of the lndian Foreign S ervice;
Additional Solicitor General will take precedence above the Advocate Ge neral of States;
Lieutenant Governors will take precedence over the Chief Ministers and C hief Executive
Councillor, Delhi, and the latter will take precedence over S
peakers of Legislative
Assemblies and Chairman, Metropolitan Council, Delhi;
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