Section 10 — Allowances for renewing furnishings and for maintenance of official residences.
The Governors (Emoluments, Allowances and Privileges) Act, 1982
Subject to any rules made in this behalf, a Governor shall be entitled to such allowances for renewing the furnishings and for the maintenance of the official residences, as the President may by order determine.Open in Lexace · Ask the AI about this section