2. Amendment of section 2.

In section 2 of the Governors (Emoluments, Allowances and Privileges) Act, 1982 (hereinafter referred to as the principal Act), for clause (a), the following clauses shall be substituted, namely:

'(a) ''ex-Governor'' means a person who has been the Governor of a State or two or more States;

(aa) ''Governor'' means the Governor, or any person discharging the functions of the Governor, of any State or of two or more States;'.