LexSection 12A — Entitlement of ex-Governor to secretarial assistance.
The Governors (Emoluments, Allowances and Privileges) Act, 1982
1 [12A. 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.]Open in Lexace · Ask the AI about this section