9. Traveling allowance on assumption or vacation of office.-

Subject to any rules made in this behalf, a Governor shall be entitled to traveling allowance for himself and the members of his family and for the transport of his and his family's effects-

(a) in respect of the journey for assuming office from the place where he is ordinarily residing to the place of his duty; and

(b) in respect of the journey on relinquishing office from the place of his duty to the place where he would ordinarily reside thereafter or if he is to take up any other office under the Government (including the office of the Governor of another State) after such relinquishment, to the place of duty with respect to such other office.