Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Governors (Allowances And Privileges) Amendment Rules, 2015 [10 February 2015] CONTENTS 1. Rule 1 2. Rule 2 Governors (Allowances And Privileges) Amendment Rules, 2015 [10 February 2015] G.S.R. 80(E).-In exercise of the powers conferred by clause (g) 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 2015. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Rule 2 :- In the Governors (Allowances and Privileges) Rules, 1987, in rule 11,- (a) in sub-rule 8, in clause (b), after the proviso and before the Explanation, the following proviso shall be inserted, namely :- "Provided further that - (i) before undertaking private visits within India, the Governor shall seek approval of the President and any communication for such approval shall be forwarded to the Presidents Secretariat at least two weeks in advance, except in exceptional circumstances; ( i i ) where such private visit is to a foreign country, the communication shall be forwarded to the President Secretariat at least six weeks in advance; (iii) the Governor shall leave the State for any foreign visit or, as the case may be, domestic visit outside his State only after receiving due approval of the President except in emergent or extraordinary circumstances; (iv) in the case of emergent or extraordinary circumstances, the Presidents Secretariat shall be intimated as soon as the programme is finalised and such intimation shall contain details of the circumstances and compelling reasons why it was not possible to obtain prior permission for the visit and the proposal for according ex-post facto approval shall be forwarded to the President before the departure of the Governor."; (b) after sub-rule (12), the following sub-rule shall be inserted, namely:- "(13) Any visit by the Governor outside his State shall be regulated in the following manner, namely :- (a) in case of official visits outside the State,- (i) all visits outside the State shall be undertaken only with the prior permission of the President and any communication soliciting such approval shall be forwarded to the Presidents Secretariat- (A) in the normal course, at least seven days before the commencement of any such visit; and (B) in emergent circumstances, as soon as the programme is finalised; (ii) no visits shall be undertaken without obtaining the prior permission of the President or in emergent or extra-ordinary circumstances, without prior intimation to the Presidents Secretariat; (iii) in case of emergent or extraordinary circumstances, the intimation shall contain details of the circumstances and the compelling reasons why it was not possible to obtain prior permission for the visit, and proposal for according ex-post facto approval shall be forwarded to the Presidents Secretariat before the departure of the Governor; (iv) while permission is sought for visits, the details of the finalised engagements and the programmes for which the permission is sought may be clearly itemised in the communications; (v) the duration of such visits of the Governor shall not exceed twenty percent of the days in a calendar year; (b) in case of any official foreign visit,- (i) the communication seeking approval of the President for undertaking such foreign visits shall be received in the Presidents Secretariat at least six weeks in advance; (ii) the details of engagements during the foreign visit shall be clearly stated and itemised in the communication; (iii) the Governor shall invariably obtain clearance under the Foreign Contributions Regulation Act (FCRA clearance) and Political clearance before undertaking the foreign visit; (iv) the Governor shall leave the State only after due approval of the President; (c) the schedule of the visit once approved by the President shall not ordinarily be revised, but in case of any revision in the schedule i n extra-ordinary or emergent circumstances, the approval for revised programme shall be forwarded to the Presidents Secretariat as soon as possible and in any case, before the departure of the Governor from his State; (d) in addition to the requirements contained in clauses (a), (b) and (c),- (i) copies of all communications soliciting the approval of the President for visits shall also be endorsed to the Principal Secretary to the Prime Minister and to the Home Minister; (ii) frequency of visits to the home Stats shall be avoided or limited,"