Section 3 in Governors (Emoluments, Allowances And Privileges) Act, 1982
3. Emoluments.
- There shall be paid to every Governor emoluments at the rate of [rupees [three lakh fifty thousand] [Substituted by Act 1 of 2009 and made effective from 1st January, 2006.] per mensem].Provided that if a Governor, at the time of his appointment: -(a)is in receipt of a pension (other than disability or wound pension) in respect of any previous service under the Government of India or any of its predecessor Governments or under the Governments of a State or any of its predecessor Governments, his emoluments shall be reduced:-(i)by the amount of that pension; and(ii)if he has, before such appointment, received in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension; or(iii)[ * * * *] [Omitted by Act 1 of 1994](b)is in receipt of any benefit by way of contributory provident fund, his emoluments shall be reduced by the pension equivalent of such benefit.
