Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Governors (Allowances And Privileges) Amendment Rules, 2014 [16 July 2014] CONTENTS 1. Rule 1 2. Rule 2 3. Rule 3 Governors (Allowances And Privileges) Amendment Rules, 2014 [16 July 2014] G.S.R. 518(E).-In exercise of the powers conferred by clause (h) of Section 13 of the Governors (Emoluments, Allowances and Privileges) Act, 1982, (43 of 1982), the President hereby makes the following rules further to" amend the Governors (Allowances and Privileges) Rules, 1987, namely:- 1. Rule 1 :- (1) These rules may be called the Governors (Allowances and Privileges) Amendment Rules, 2014. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Rule 2 :- After rule 13 of the Governors (Allowances and Privileges) Rules, 1987, the following rule shall be inserted, namely:- "13A. Secretarial assistance to ex-Governor.-(1) An ex-Governor shall be entitled to secretarial assistance in the form of one Personal Assistant who may be appointed by the ex-Governor, on reimbursable basis, on a maximum remuneration of Rs. 25,000 per month. (2) A person shall not be qualified for appointment as a Personal Assistant under sub-rule (1) unless he holds a Bachelors Degree from a Recognised University or equivalent. (3) The remuneration referred to in sub-rule (1) shall be borne by the Central Government. (4) The amount required by the ex-Governor for the purposes of remuneration referred to in sub-rule (1) shall be drawn in the form of simple receipt. (5) The information regarding the person appointed under sub-rule (1) and the period of such appointment thereof shall be furnished to the office from which the amount shall be drawn under sub-rule (4). (6) At the end of each year, a certificate to the effect that the amount drawn has been expended for the purposes for which it had been drawn, shall be given by the ex-Governor in Form I of these rules. (7) An acknowledgement from the Personal Assistant of the ex- Governor of having received the remuneration is also to be furnished. 3. Rule 3 :- Rule 1After rule 15 of the said rules and before Schedule I, the following Form shall be inserted, namely:-. "FORM I Form of certificate [see rule 13A(6)] Certified that the amount of Rs..................... (Rupees..................) drawn by me during the year ending 31st March, ....... has been expended on the maintenance of my Personal Assistant. It is further certified that, any time during the period for which the reimbursement was claimed, I was not 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. Signature :.............................. Date:.................................... Place:................................."