Report No. 60
3.26. Section 3(16C)-"Diplomatic Officer".-
A definition of the expression "diplomatic officer" is desirable, on the pattern of the definition of "consular officer" in section 3(16), as proposed to be amended. It may be noted that there is an international Convention1 on the subject. In the light of the relevant convention,2 we recommend that the expression 'diplomatic officer' should be defined as follows:
1. Contrast the definition in the Diplomatic Officers (Oaths and Fees) etc. Act, 1948 (41 of 1948) and section 2 of the Special Marriage Act, 1954 (43 of 1954).
2. Vienna Convention on Consular Relations, 1963, Article 1(1)(d).
Section 3(16C) (New)
(16C). "diplomatic officer" shall mean a member of the staff of a diplomatic mission having diplomatic rank, and includes an ambassador, high commissioner, envoy, minister and charge d' affaires.
Back
