• The Governors (Emoluments, Allowances and Privileges) Amendment Bill, 2012 was introduced in the Lok Sabha on December 10, 2012 by Mr. Sushil Kumar Shinde.

• The Bill seeks to amend the Governors (Emoluments, Allowances and Privileges) Act, 1982.  Under the Act, each Governor is entitled to an emolument of Rs 1,10,000 per month.  Ex-Governors are entitled only to medical benefits.

• The Bill seeks to provide certain other pension and post-retirement benefits to ex-Governors.  The Bill amends the Act to provide that the ex-Governor shall be entitled to one personal assistant for the rest of his life.

• The Bill provides that this emolument shall not be provided for the period the ex-Governor has: (a) been re-appointed as Governor; or (b) elected to either the Parliament or state legislature; or (c) been appointed to any office of profit under the state government or central government.

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