Section 4(2) in Governors (Emoluments, Allowances And Privileges) Act, 1982
(2)Where a Governor is granted leave by the President he shall, during the period of such leave, be paid leave allowance at such rate as the President may by order determine.Provided that such leave allowance shall be reduced to that extent, if any, to which the emoluments of the Governor are liable to be reduced under the proviso to Section 3.
