Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GOVERNOR OF GUJARAT (ALLOWANCES AND PRIVILEGES) ORDER, 1960 CONTENTS 1. 1 2. 2 3. 3 4. 4 5. 5 6. 6 7. 7 8. 8 9. 9 10. 10 11. 11 SCHEDULE 1 :- 1 SCHEDULE 2 :- 2 SCHEDULE 3 :- 3 SCHEDULE 4 :- 4 GOVERNOR OF GUJARAT (ALLOWANCES AND PRIVILEGES) ORDER, 1960 G.S.R. 1310, dated the 1st November, 19601'-The following Order made by the President is published for general information : In pursuance of the powers conferred by Section.44 of the Bombay Reorganisation Act, 1960 (11 of 1960), the President hereby makes the following Order: 1. 1 :- (1) This Order may be called the Governor of Gujarat (Allowances and Privileges) Order, 1960. (2) It shall be deemed to have come into force on the 1st day of May, 1960. 2. 2 :- General Clauses Act, 1897 , applies for the interpretation of this Order as it applies for the interpretation of a Central Act. 3. 3 :- In this Order-- (a) "acting Governor" means a person appointed by the President to discharge the functions of the Governor; (b) "Governor" means the Governor of the State of Gujarat; (c) "maintenance" in relation to official residences includes the payment of local rates and taxes and the provision of electricity, gas and water and, in relation to river craft, includes expenditure on the pay of the establishment maintained in connection therewith, and on their victualling while afloat, and expenditure on the purchase of marine stores, and in relation to motor cars and aircraft, includes the pay and allowances of chauffeurs or pilots and the provision of oil and petrol ; (d) "official railway saloons, river craft and aircraft", in relation to the Governor, mean such railway saloons, river craft and aircraft, if any, as may be provided for his use; (e)1 ["official residences"], in relation to the Governor means the official residence specified in column (1) of the First Schedule to this Order and includes such other residence or residences as may be used as the official residence or residences of the Governor and also includes the staff quarters and other buildings appurtenant thereto and the gardens thereof; (f) "State" means the State of Gujarat. 1. Subs. by G.S.R. 1370, dated 2nd November, 1979. 4. 4 :- (1) There shall be paid to the Governor, including an acting Governor, in connection with his appointment, an allowance equal to his actual expenses in travelling, with his family, if any, and his family's effects, to take up his duties as Governor or acting Governor, as the case may be, and a similar allowance on his vacating the office of Governor or acting Governor, to return to the place where he ordinarily resided at the time of his appointment. (2) There shall also be paid to the Governor but not an acting Governor, in connection with his appointment,- (i) an equipment allowance of Rs. 1,600 ; (ii) a sum to be fixed from time to time by the President and to be payable subject to such conditions as may be determined by him, to be spent in the purchase of suitable motor cars for the use the Governor; and (iii) Governor's actual expenses on the freight and insurance in transporting 5. 5 :- The Governor, throughout his term of office shall be entitled without payment of rent or hire to the use of his official residences and official railway saloons and river craft and aircraft and of the motor cars provided for his use, and no charge shall fall on him personally in respect of the maintenance thereof. 6. 6 :- (1) There shall be paid from time to time to the Governor an allowance equal to his actual expenses in renewing the furnishings of his official residences, so, however, that the total amount paid shall not exceed the maximum specified in column (2) of the First Schedule to this Order: Provided that if, when the Governor assumes office, the period which has elapsed since his predecessor assumed office (acting Governors being disregarded) falls short of five years, the maximum so specified shall be decreased by such amount as the President may by special order determine. (2) This paragraph does not apply to an acting Governor. 7. 7 :- In order that the Governor may be enabled to discharge conveniently and with dignity the duties of his office, there shall, in each year, be charged on, and paid out of the Consolidated Fund of the State,- (a) for each of the purposes specified in the Second Schedule to this Order such amount, not exceeding the maximum amount specified in the appropriate column of that Schedule, as may be required by the Governor; (b) for the maintenance, improvement, renewal or replacement of the Governor's official residences and maintenance of official railway saloons such amount, not exceeding the maximum amount specified respectively in the Third and Fourth Schedules to this Order, as may be required by the Governor; and (c) such further amount (i) for expenditure on official railway saloons otherwise than in connection with the maintenance thereof, and on the maintenance improvement, renewal or replacement of river craft and aircraft and (it) for the purchase of official aircraft, as may be determined by special order of the President: Provided as follows :- (1) that the Governor may, with the approval of the President, reappropriate whenever necessary, from one sub-head to another sub-head specified in the Second Schedule, but so as not to exceed the maximum amount specified in column (7) thereof; (2) that the maximum amount specified in column (7) of the Second Schedule may in any year be increased by the amount not expended in previous year and also by such amount as the Governor may consider necessary to defra the leave allowances and pension charges of the Military Secretary (O A.D.C.); (3) that if dearness or other allowance admissible at the commencement of this Order be increased or reduced at any time, the maximum amount specific against any of the appropriate sub- heads of the Second Schedule shall by deemed to have been increased or reduced accordingly; (4) that no expenditure shall be incurred on the maintenance, improvement renewal or replacement of official residences and maintenance of official railway saloons in excess of the amounts specified in the Third and Fourth Schedules except with the special order of the President which must be obtained in advance; (5) that the Governor may, without exceeding the maximum specified in column (7) of the Third Schedule, re-appropriate, whenever necessary, from one sub-head of the said Schedule to another sub-head thereof. 8. 8 :- In addition to the allowances and privileges referred to in paragraph 7, there shall be charged on, and paid out of the Consolidated Fund of the State to the Governor an initial grant of Rs. 2,00,000 (which includes Rs. 20,000 specified under column 8 of the First Schedule to the Governor of Gujarat (Allowances and Privileges) Provisional Order, 1960) for furnishing the new official residences. 9. 9 :- (1) The leave allowance of the Governor shall be at the rate of Rs. 2,750 per mensem. (2) An acting Governor shall not be entitled to any leave allowances. 10. 10 :- No customs duties shall be levied on the following articles if imported or purchased out of the bond by the Governor on appointment or during his tenure of office:- (a) articles for the personal use, wear or consumption of the Governor or any member of his family ; (b) food, drink and tobacco for consumption by members of the Governor's household or by his guests, whether official or nor ; (c) articles for the furnishing of any of the Governor's official residences ; (d) motor cars provided for the Governor's use. 11. 11 :- Notwithstanding the cesser of operation of the 'Governor of Gujarat (Allowances and Privileges) Provisional Order, 1960, anything done or any action taken under the said Order shall be deemed to have been done or taken under the corresponding provision of this Order. SCHEDULE 1 1 Paragraphs 3(e) and 6(i) Official Residence Maximum Allowances to the Governor for renewal of furnishings 1 2 2[Raj Bhavan Annexe, Ahmedabad] Rs. 30,000 SCHEDULE 2 2 Paragraph 7 Maximum yearly amounts (in rupees) charge on the Consolidated Fund of the State in respect of certain matters Staff and Household Sumptuary Military Entertain Maintenance Contract Tom- Total Allowance Secy. (or ment and repairs of allowance, expenses A.D.C.) allowance furnishings of i.e. an allow and his es of official ance for tablish residences miscellaneous ment expenses including maintenance of motor cars 1 2 3 4 5 6 7 18,000 90,000 5,000 15,000 60,000 50,000 2,38,000 Statement showing the amount allotted for the period from 1st May, 1960 to 31st Alarch, 1961 1 2 3 4 . 5 6 7 16,500 82,500 4,583 13,750 55,000 45,833 2,18.166 SCHEDULE 3 3 Paragraph 7 Maximum yearly amounts (in rupees) in respect of official residences of the Governor- Maintenance, improvement, renewal or replacement Improvernent Gardens Electricity Water Taxes Repairs Total 1 2 3 4 5 6 7 12,000 26,000 20,000 12,000 10,000 40,000 1,20,000 Statement showing the amount allotted for the period from 1-5-1960 to 31-3- 1961 11,000 23,834 18,333 11,000 9,167 36.666 1,10,000 SCHEDULE 4 4 Paragraph 7 Maximum yearly amount (in rupees) in respect of Official Railway Saloons Amount, Rs. 20,000 Amount allotted for the period from 1st May, 1960 to 31st March, 1961 Rs. 18.333/-