10. Allowances for renewing furnishings and for maintenance of official residences.-

Subject to any rules made in this behalf, a Governor shall be entitled to such allowances for renewing the furnishings and for the maintenance of the official residences, as the President may by order determine.

1. Subs. by Act 1 of 1994, s. 2, for "and" (w.e.f. 1-6-1988).

2. Sub-clause (iii) omitted by s. 2, ibid. (w.e.f. 1-6-1988).