Governors (Emoluments, Allowances and Privileges) Amendment Act, 20141
| [Act 8 of 2014 as amended up to Act 23 of 2016] | [4th March, 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-
1 Received the assent of the President on March 4, 2014 and published in the Gazette of India, Extra., Part II, Section 1, dated 5th March, 2014, pp. 1-2, No. 9
1. Short title and commencement.-(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.
2. Amendment of Section 2.-In 1[* * *] the Governors (Emoluments, Allowances and Privileges) Act, 1982 (43 of 1982) (hereinafter referred to as the principal Act), 2[in Section 2] 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;’.
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Prior to amendment by Repealing and Amending Act, 2016 (23 of 2016), Section 2 read as:
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2. Amendment of Section 2.-In Section 2 of the Governors (Emoluments, Allowances and Privileges) Act, 1982 (43 of 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;’.
1 The words "Section 2 of" omitted by Act 23 of 2016, S. 3 and Sch. II (w.e.f. 6-5-2016).
2 Ins. by Act 23 of 2016, S. 3 and Sch. II (w.e.f. 6-5-2016).
3. Insertion of new Section 12-A.-After Section 12 of the principal Act, the following section shall be inserted, namely-
"12-A. Entitlement of ex-Governor to secretarial assistance.-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.".
4. Amendment of Section 13.-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 12-A.".