Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGISLATURE (PAYMENT OF TRAVELLING AND DAILY ALLOWANCES TO MEMBERS) RULES, 1957 CONTENTS 1. . 2. . 3. . 4. . 5. . KARNATAKA LEGISLATURE (PAYMENT OF TRAVELLING AND DAILY ALLOWANCES TO MEMBERS) RULES, 1957 In exercise of the powers conferred by Section 15 of the Karnataka Legislature Salaries Act, 1956 (Karnataka Act 2 of 1957), the Government of Karnataka is pleased to make the following rules, namely: 1. . :- These rules may be called the Karnataka Legislature (Payment of Travelling and Daily Allowances to Members) Rules, 1957. 2. . :- In these rules, unless the context otherwise requires. (1) "Member" means a member of the Assembly or the Council and includes the Deputy Speaker and the Deputy Chairman; (2) "Mofussil Member" means a member whose ordinary place of residence is outside a radius of ten miles from the place at which a meeting is held; (3) "Session" means a continuous series of meetings without adjournments or intervals exceeding fifteen days. 3. . :- The travelling and daily allowances due to mofussil members in respect of their forward journey may be paid in cash on their arrival at the place of meeting to attend a session. 4. . :- The daily allowance due to members may, when the period of duration of any session exceeds thirty days, be paid in cash at the end of each period of fifteen days. 5. . :- The amounts payable under Rules 3 and 4 may be drawn by the Secretary, Karnataka Legislature, from the treasury on Abstract Contingent Bills subject to adjustment within a fortnight and subject to his furnishing a certificate that no Abstract Contingent Bill drawn earlier in this behalf is pending adjustment.