Karnataka Legislature (Rate Of Rent For Accommodation To Mofussil Members) Rules, 1968
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGISLATURE (RATE OF RENT FOR ACCOMMODATION TO MOFUSSIL MEMBERS) RULES, 1968 CONTENTS 1. Title and commencement 2. Rate of Rent KARNATAKA LEGISLATURE (RATE OF RENT FOR ACCOMMODATION TO MOFUSSIL MEMBERS) RULES, 1968 In exercise of the powers conferred by sub-section (1) of Section 15 of the Karnataka Legislature Salaries Act, 1956 (Karnataka Act 2 of 1957), the Government of Karnataka hereby makes the following rules, namely:- 1. Title and commencement :- (1) These rules may be called the Karnataka Legislature (Rate of Rent for Accommodation to Mofussil Members) Rules, 1968. (2) They shall come into force at once. 2. Rate of Rent :- The rent payable by a member for the accommodation provided in the Legislators' Home under clause (d) of Section 12 of the Karnataka Legislature Salaries Act, 1956, shall be 1 [two rupees] per day. 1. Substituted for the words "four rupees" by GSR 309, dated 31- 8-1968, w.e.f. 5-9-1968
Act Metadata
- Title: Karnataka Legislature (Rate Of Rent For Accommodation To Mofussil Members) Rules, 1968
- Type: S
- Subtype: Karnataka
- Act ID: 18569
- Digitised on: 13 Aug 2025