Section 13(2) in Governors (Emoluments, Allowances And Privileges) Act, 1982
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)grant of leave to a Governor under Section 4;(b)matters relating to the household establishment provided to a Governor under Section 6;(c)medical attendance, accommodation and treatment of a Governor and the members of his family under Section 7;(d)the use of motor vehicles by the members of the family of a Governor under subsection 3 of Section 8;(e)the travelling allowance on assumption or vacation of office of a Governor under Section 9;(f)allowances for renewing the furnishing and for the maintenance of the official residences under Section 10;(g)the privileges to which a Governor is entitled and the allowances or expenses payable to a Governor under Section 11.(h)[ the manner of providing secretarial assistance and reimbursement under section 12A.] [Substituted by No. 8 of 2014].
