There shall be a Governor for each State:Provided that nothing in this article shall prevent the appointment of the same person as Governor for two or more States.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, it amended Article 153 where the selection of a governor for each state turned into a problem with inefficiency. It was discovered that a governor could oversee two or more states, doing away with the need to appoint governors for each state and territory. The President was unable to proceed because of the article’s provision, thus, a constitutional revision was required. This was changed to permit the allocation of more than one state to a governor as needed. Also Refer ]
