Section 2 in Governors (Emoluments, Allowances And Privileges) Act, 1982
2. In this Act, unless the context otherwise requires.
-[(a) "ex-Governor" means a person who has been the Governor of a State or two or more States; [Substituted by No. 8 of 2014](aa)"Governor" means the Governor, or any person discharging the functions of the Governor, of any State or of two or more States;](b)"maintenance":-(i)in relation to official residences, includes the provisions of electricity, gas and water;(ii)in relation to motor vehicles, includes the pay and allowances of chauffeurs and the provision of oil and petrol and other fuel;(c)"members of the family", in relation to a Governor, means spouse, dependent children and the dependent parents of the Governor;(d)"official residences", in relation to a Governor means such residences as may be specified by the President, by notification in the Official Gazette, as the official residences of the Governor and includes the staff quarters and other buildings appurtenant thereto and the gardens thereof;(e)"rules" means rules made under this Act;(f)"state" does not include a Union Territory.
