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GOVERNORS (EMOLUMENTS, ALLOWANCES AND PRIVILEGES) AMENDMENT ACT, 2014
(NO. 8 OF 2014)
An Act further to amend the Governors (Emoluments, Allowances and Privileges) Act, 1982.
BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Governors (Emoluments, Allowances and Privileges) Amendment Act, 2014.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 2.
2. In section 2 of the Governors (Emoluments, Allowances and Privileges) Act, 1982 (hereinafter referred to as the principal Act), for clause (a), the following clauses shall be substituted, namely:—
‘(a) ‘‘ex-Governor’’ means a person who has been the Governor of a State or two or more States;
(aa) ‘‘Governor’’ means the Governor, or any person discharging the functions of the Governor, of any State or of two or more States;’.
Insertion of new section 12A.
3. After section 12 of the principal Act, the following section shall be inserted, namely:—
Entitlement of ex-Governor to secretarial assistance.
‘‘12A. Subject to any rules made in this behalf, the ex-Governor shall, for the remainder of his life, be entitled to secretarial assistance of one Personal Assistant on reimbursement basis:
Provided that where such ex-Governor is re-appointed to the office of the Governor or elected to Parliament or the State Legislature or appointed to any office of profit under the Union or a State Government, he shall not be entitled for such secretarial assistance for the period during which he holds such office.’’.
Amendment of section 13.
4. In section 13 of the principal Act, in sub-section (2), after clause (g), the following clause shall be inserted, namely:—
‘‘(h) the manner of providing secretarial assistance and reimbursement under section 12A.’’.
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