(1)In the exercise of his functions the Governor shall have the following special responsibilities, that is to say :-(a)the prevention of any grave menace to the peace or tranquility of the Province or any part thereof;(b)the safeguarding of the legitimate interests of minorities;(c)the securing to, and to the dependants of, persons who are or have been members of the public services of any rights provided or preserved for them by or under this Act, and the safeguarding of their legitimate interests;(d)the securing in the sphere of executive action of the purposes which the provisions of Chapter III of Part V of this Act are designed to secure in relation to legislation;(e)the securing of the peace and good government of areas which by or under the provisions of this Part of this Act are declared to be partially excluded areas;(f)the protection of the rights of any Indian State and the rights and dignity of the Ruler thereof; and(g)the securing of the execution of orders or directions lawfully issued to him under Part VI of this Act by the Governor-General in his discretion.
