Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES ACT, 1956 2 of 1957 [7th April, 1960] CONTENTS 1. Short title and commencement 2. Definitions 3. Salaries and sumptuary allowances of Chairman and Speaker 4. Residences of Chairman and Speaker 5. Conveyances of the Chairman and the Speaker 6 . Charges payable by the Chairman and the Speaker and the Government 7 . Travelling Allowances of the Chairman and the Speaker on ssuming or relinquishing office 8 . Travelling and other allowances of the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips on tours 9. Medical Attendance 10. Salaries of Deputy Chairman and Deputy Speaker 10A. Salary, conveyance and conveyance allowance payable to the Deputy Chairman, Deputy Speaker or the person performing the duties of the Chairman or Speaker 10B. Residence of the Deputy Chairman and the Deputy Speaker 10C. Conveyance of the Deputy Chairman and the Deputy Speaker 10D. Charges payable by the Deputy Chairman and the Deputy Speaker and the Government 10E. Salary to the Leader of the Oppositio 10F. Residence of the Leader of the Opposition 10G. Conveyance for the Leader of the Opposition 10H. . 10I. Charges payable by the Leader of the Opposition and the Government 10J. Salary to the Government Chief Whip 10K. Residence of the Government Chief Whip 10L. Conveyance for the Government Chief Whip 10M. . 10N. Charges payable by the Government Chief Whip and the Government 10O. Application of Act to Whips 10P. Government to bear electricity and water charges in certain other cases 10Q. Deductions in respect of house rent, etc 11. Salary x x x of members of the Legislative Assembly and the Legislative Council 11A. Pension to the members etc 11B. Family pension 11C. Sumptuary allowance 1 2 . Travelling and daily allowances of, and medical and other facilities to members of the Legislative Assembly and the Legislative Council 12A. . 1 3 . Minister, a Minister of State, Deputy Minister, Chairman, Deputy Chairman, Speaker, Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips not to draw salaries as members 13A. Grant of Advances for the purchase of motor cars, motor cycles 13B. Recovery of dues 13C. Establishment of Benevolent Fund 14. Saving 15. Power to make rules 16. Repeal of Karnataka Ordinance No. 3 of 1956 and Savings KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES ACT, 1956 2 of 1957 [7th April, 1960] An Act to provide for the salaries, pensions and allowances of the Chairman and the Deputy Chairman the Speaker and the Deputy Speaker, the Leaders of the Opposition, the Government Chief Whips and the Members of the Legislative Assembly and the Legislative Council. Whereas, it is expedient to provide for the salaries, pensions and allowances of the Chairman and the Deputy Chairman, the Speaker and the Deputy Speaker , the Leaders of the Opposition, the Government Chief Whips and the Members of the Legislative Assembly and the Legislative Council of the State of Karnataka and certain other matters; Be it enacted by the Karnataka State Legislature in the Seventh Year of the Republic of India as follows. 1. Short title and commencement :- (1) This Act may be called the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956. (2) It shall be deemed to have come into force on the First day of November, 1956. 2. Definitions :- In this Act, unless the context otherwise requires. (a) "Chairman" means the Chairman of the Legislative Council 1xxx; (b) "Deputy Chairman" means the Deputy Chairman of the Legislative Council; 2(bb) "Government Chief Whip" means a member of the Legislative Assembly or the Legislative Council designated by the Chief Minister as the Government Chief Whip in the Legislative Assembly or the Legislative Council; (c) "Highest class" in relation to journeys by train includes air- conditioned accommodation available in the train; 3(cc) "Leader of the Opposition" means the member of the Legislative Assembly or the Legislative Council who is for the time being recognised as the Leader of the Opposition by the Speaker or the Chairman as the case may be; (d) "Prescribed" means prescribed by rules made under this Act; (e) "Residence" includes staff quarters and buildings appurtenant thereto and the gardens thereof; (f) "Speaker" means the Speaker of the Legislative Assembly 4 x x x x x; (g) "Deputy Speaker" means the Deputy Speaker of the Legislative Assembly. 1. The words, brackets and figures "and includes any member performing the duties of the Chairman under clause (1) of Article 184 of the Constitution of India" omitted by Act No. 18 of 1968, w.e.f. 24-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Clause (bb) inserted by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Clause (cc) inserted by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. The words, brackets and figures "and includes any member performing the duties of the Speaker under clause (1) of Article 180 of the Constitution of India" omitted by Act No. 18 of 1968, w.e.f. 24-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Salaries and sumptuary allowances of Chairman and Speaker :- (1) There shall be paid to the Chairman a salary of 1five thousand rupees per mensem and a sumptuary allowance of 2fifty thousand rupees per annum. (2) There shall be paid to the Speaker a salary of 3five thousand rupees per mensem and a sumptuary allowance of 4 fifty thousand rupees per annum. 1. Substituted for the words "two thousand five hundred rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "thirty thousand rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 3. Substituted for the words "two thousand five hundred rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w e.f. 29-11-2000 4. Substituted for the words "forty thousand rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000. w.e.f. 29- 11-2000 4. Residences of Chairman and Speaker :- (1) The Chairman and the Speaker each shall be entitled 1x x x tc the use of a furnished residence in the City of Bangalore 2or within thirty kilometers from the limits of the City of Bangalore throughout his term of office and for a period of 3sixty days immediately thereafter, or in lieu of such furnished residence to a house rent allowance at the rate of 4five thousand rupees 5The residence provided under this sub-section shall be furnished on such scales, and the plinth area thereof shall not exceed such limits, as may be prescribed. (2) In a residence used by the Chairman or the Speaker, who is entitled to a house rent allowance in lieu of furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used for official purposes. 6 He shall be entitled for an allowance of five thousand rupees per month for maintenance and upkeep of the residence and for layout and maintenance of gardens included in such residence 1. The words "without payment of rent" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 14-10- 1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 2. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "fifteen days" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 4. Substituted for the words "one thousand rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11- 1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 5. Substituted for the words "The furnishing of the residence provided under this sub-section shall be on such scales as may be prescribed" by Act No. 5 of 1979 and shall be deemed to have come into force w.e.f. 27-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Conveyances of the Chairman and the Speaker :- (1) The State Government may provide a suitable motor car each for the use of the Chairman and the Speaker. (2) There shall be paid to the Chairman and the Speaker each a convey-ance allowance equal to cost of 1 five hundred litres of petrol per mensem. 1. Substituted for the words "three hundred litres of petrol" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Charges payable by the Chairman and the Speaker and the Government :- (1) The Chairman and the Speaker shall, in respect of their respective residence and the motor cars allotted for their use under sub-section (1) of Section 4 and Section 5, be liable to pay the following charges namely. 1(a) cost of petrol required for their respective motor car in excess of the cost of 2f i v e hundred litres of petrol paid by the Government; and 3 (b) the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence. (2) All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of Section 4 and the motor car provided under Section 57 including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes, and all expenditure for the layout and the maintenance of the gardens included in such residences, shall be borne by the State Government. 1. Clause (a) substituted by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "three hundred litres of petrol" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Clause (b) substituted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Travelling Allowances of the Chairman and the Speaker on ssuming or relinquishing office :- The Chairman and the Speaker shall. (a) for the journey in respect of assuming office, to the City of Bangalore, from his usual place of residence in the State, if it is outside the City; and (b) for the journey in respect of relinquishing office, from the City of Bangalore to his usual place of residence in the State before he assumed office, if such place is outside the City, be entitled to travelling allowance for himself and the members of his family and for the transport of his personal effects at the rates hereinafter specified, namely. (i) the actual charges incurred by the Chairman or the Speaker for himself and the members of his family, whether the journey is made by train or by road or both; (ii) the actual charges incurred for the transport of the personal effects whether by road or by rail; provided that if a railway wagon is reserved for such transport, the charges for such wagon. Explanation. For the purpose of this section, member of the family means, the husband, wife, son, daughter, father, mother, brother or sister, if wholly dependent on and residing with, the Chairman or the Speaker, as the case may be. 8. Travelling and other allowances of the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips on tours :- 1 (1) The Speaker, the 2Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips shall be entitled while touring on duty connected with their offices to travelling and daily or other allowances at the rates and upon the conditions specified in this section. ( 2 ) 3W hile touring inside India the 4Chairman, the Deputy Chairman, the Speaker or the 5Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips shall be entitled. (a) for journeys by train to 6t w o times the single fare of the highest class available in the train: Provided that if the 7Chairman, the Deputy Chairman, the Speaker or the 8Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips reserves a compartment for the journey, the charges for such compartment shall be borne by the State Government: Provided further that if any person in addition to the 9Chairman, the Deputy Chairman, the Speaker or the 10Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips travels in reserved compartment, the charges in respect of such person shall be recovered and credited to Government. (b) for journeys by road, to road mileage at 11eight rupees per kilometre; (c) for journeys by air, to one and one-fifth times and single fare paid for such journeys, 12and to the prescribed insurance premium for insurance against accidents during such journeys; (d) to daily allowance at rupees 13five hundred per day for the days of journey and for the days of halt at any place: Provided that in the case of tours outside the State, the daily allowance shall be at 14six hundred and fifty rupees per day for the days of journey and for the days of halt at any place: Provided further that if the 7Chairman, the Deputy Chairman, the Speaker or the 16Deputy Speaker, the Leader of the Opposition and the Government Chief Whips is treated as a State Guest, he shall be entitled only to one-fourth of the daily allowance for the period for which he is treated as a State Guest. 17(2-A) When the 18Chairman, the Deputy Chairman, the Speaker or the 19Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips while making a journey by road in a motor car provided by the State Government has to undertake in the public interest further journey by train or by air, he shall be entitled to the petrol charges incurred by 20Provided that save as otherwise provided in sub-section (2-B), when no motor car is taken with him while on tour outside the State in India, the 21Chairman, the Deputy Chairman, the Speaker, t h e 22Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips shall be entitled at his option, in lieu of conveyance allowance and to any road mileage to which he is entitled, to the actual hire charges of the motor car, hired by him in the interest of public service. Certificate to the effect that the hiring of the motor car was necessary in public interest shall be furnished by the 23Chairman, the Deputy Chairman, the Speaker or the 5D ep uty Speaker, the Leaders of the Opposition and the Government Chief Whips as the case may be, along with the bill. (2-B) The Chairman, the Deputy Chairman, the Speaker, the 25Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips shall, in addition to the allowances payable under sub-section (2), be entitled to use without payment of charges, the motor cars maintained by the State Government at the Karnataka Bhavan in New Delhi. 26(3) (a) The Chairman and the Speaker touring outside India on duty shall be entitled 27t o the same terms in regard to travelling and other expenses as a Minister of the State Government. 28(aa) The Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leader of the Opposition and the Government Chief Whip travelling outside India for Medical Treatment shall be entitled to such terms in regard to travelling and other expenses as the Governor may, in each case, by order determine; 29 (b) x x x x x. 1. Substituted for the words "Deputy Speaker" by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "Deputy Speaker'' by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "while touring on official business" by Act No. 12 of 1959 and shall be deemed to have come into force w.e.f. 1-4-1959 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Substituted for the words "Deputy Speaker" by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Substituted for the words "one and half times" by Act No. 19 of 1974, w.e.f. 27-5-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. Substituted for the words "Deputy Speaker" by the Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 9. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10. Substituted for the words "Deputy Speaker" by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11. Substituted for the words "six rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 12. Inserted, by Act No. 18 of 1968 and shall be and shall be deemed always to have been inserted and subsequently repealed by Act No. 22 of 2000, w.e.f. 20-11-2000 13. Substituted for the words "two hundred and fifty" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 14. Substituted for the words "three hundred and fifty" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 16. Substituted for the words "Deputy Speaker" by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act. No. 22 of 2000, w.e.f. 29-11-2000 17. Sub-sections (2-A) and (2-B) inserted by Act No. 18 of 1968 and shall be and shall be deemed to have been inserted w.e.f 1-1- 1966 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 18. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 19. Substituted for the words "Deputy Speaker" by Act No. 31 of 1975, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 20. Proviso added by Act No. 72 of 1976 and shall be and shall always be deemed to have been added and subsequently repealed by Act No. 22 of 2000, w.e.f 29-11-2000 21. Substituted for the words "Chairman or the Speaker" by Art No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 22. Substituted for the words "Deputy Speaker" by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No" 22 of 2000, w.e.f. 29-11-2000 23. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000. w.e.f. 29-11-2000 25. Substituted for the words "Deputy Speaker" by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 26. Sub-section (3) substituted by Act No. 49 of 1976 and shall be deemed to have come into force w.e.f. 1-7-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 27. Substituted for the words "to such terms in regard to travelling and other expenses as the Governor may; in each case, by order, determine" by Act No. 16 of 1987 and shall be deemed to have come into force w.e.f. 1-4-1987 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 28. Clause (aa) inserted by Act No. 31 of 1979 and shall be and shall be deemed to have been inserted w.e.f. 1-6-1979 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 29. Clause (b) omitted by Act No. 16 of 1987 and shall be deemed to have come into force w.e.f. 1-4-1987 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 9. Medical Attendance :- Subject to rules made by the State Government, 1the Chairman, the Deputy Chairman, the Speaker and the Deputy Speaker 2the Leaders of the Opposition and the Government Chief Whips and the members of the family of 3the Chairman, the Deputy Chairman, the Speaker, or the Deputy Speaker, 4the Leaders or the Opposition and the Government Chief Whips as the case may be, who are residing with and are dependent on him, shall be entitled free of charge to accommodation in hospitals maintained by the State Government, and to medical attendance and treatment. 5They shall also be entitled, subject to rules made by the State Government, to reimbursement of the expenses incurred by them for medical attendance and treatment obtained at any other place 6whether within or outside India. Explanation. For the purpose of this section 7 and Section 12 member of the family means the husband, wife, son, daughter, father, mother, brother or sister. 1. Substituted for the words "the Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Inserted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "the Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Inserted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Inserted by Act No. 19 of 1974, w.e.f. 27-5-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Inserted by Act No. 31 of 1979 and shall be and shall be deemed to have been inserted w.e.f. 1-6-1979 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Inserted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10. Salaries of Deputy Chairman and Deputy Speaker :- 1(1) There Shall be paid to the Deputy Chairman and to the Deputy Speaker each a salary o f 2four thousand rupees per mensem. 3(2) There shall be paid to the Deputy Chairman and the Deputy Speaker a conveyance allowance 4equal to the cost of 5 five hundred litres of petrol per mensem. 1. Section 10 renumbered as sub-section (1) thereof by Act No. 19 of 1974, w.e.f. 27-5-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "two thousand two hundred and fifty rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Sub-section (2) inserted by Act No. 19 of 1974, w.e.f. 27-5- 1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 4. Substituted for the words "at the rate of two thousand rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Substituted for the words "three hundred litres" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w,e.f. 29-11- 2000 10A. Salary, conveyance and conveyance allowance payable to the Deputy Chairman, Deputy Speaker or the person performing the duties of the Chairman or Speaker :- 1 (1) Notwithstanding anything contained in this Act, while the office of the Chairman is vacant and the duties of the said office are performed by the Deputy Chairman or a member of the Legislative Council appointed under clause (1) of Article 184 of the 2four thousand five hundred rupees per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of Sections 5 and 6: Provided that during the period aforesaid, the Deputy Chairman or the member shall not be entitled to the salary and special allowance under Section 10 or Section 11, as the case may be. (2) Notwithstanding anything contained in this Act, while the office of the Speaker is vacant and the duties of the office are performed by the Deputy Speaker or such member of the Legislative Assembly appointed under clause (1) of Article 180 of the Constitution, the Deputy Speaker or such member shall, during the period he so performs such duties, be paid salary of 3 four thousand and five hundred rupees! per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of Sections 5 and 6: Provided that during the period aforesaid, the Deputy Speaker or the member shall not be entitled to the salary and special allowance under Section 10 or Section 11, as the case may be. 1. Section 10-A inserted by Act No. 18 of 1968 and shall be and shall be deemed always to have been inserted and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "two thousand and five hundred rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "two thousand and five hundred rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1994 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10B. Residence of the Deputy Chairman and the Deputy Speaker :- 1 (1) The Deputy Chairman and the Deputy Speaker shall each be entitled 2x x x to the use of a furnished residence in the City of Bangalore 3or within thirty kilometres from the limits of the City of Bangalore throughout the term of their office and for a period of 4sixty days immediately thereafter, or, in lieu of such furnished residence, to a house rent allowance at the rate of 5five thousand rupees per mensem. (Act No. 16 of 1987). 6The residence provided under this sub-section shall be furnished on such scales, and the plinth area thereof shall not exceed such limits, as may be prescribed: 7Provided that the Deputy Chairman or the Deputy Speaker may intimate the State Government that he does not wish to avail the aforesaid facility and may at any time cancel such intimation. (2) In a residence used by the Deputy Chairman or the Deputy Speaker who is entitled to a house rent allowance in lieu of furnished residence, three rooms shall be furnished by the State Government on such scale as may be prescribed, to be used for official purposes. 8 He shall be entitled for an allownce of five thousand rupees per month for maintenance and upkeep of the residence and for layout and maintenance or gardens included in such residence. 1. Sections 10-B, 10-C and 10-D inserted by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. The words "without payment of rent" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 14-10- 1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 3. Inserted by Act No. 5of 1994 and shall be deemed to have come into force w.e,f.21-6-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted'for the words "fifteen days" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 5. Substituted for the words "one thousand rupees" by Act No. 5 of 1991 and shall be deemed !o have come into force w.e.f. 1-11- 1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 6. Substituted for the words "The furnishing of the residence provided under this sub-section shall be on such scales as may be prescribed" by Act No. 5 of 1979 and shall be deemed to have come into force w.e.f. 27-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Proviso Inserted by Act No. 72 of 1976 and shall be and shall be deemed to have been inserted w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10C. Conveyance of the Deputy Chairman and the Deputy Speaker :- The State Government may provide a suitable motor car each for the use of the Deputy Chairman and the Deputy Speaker. 10D. Charges payable by the Deputy Chairman and the Deputy Speaker and the Government :- (1) The Deputy Chairman and the Deputy Speaker shall, in respect of their respective residences and motor cars allotted for their use under sub-section (1) of Section 10-B and Section 10-C, be liable to pay the following charges, namely. 1(a) cost of petrol required for their respective motor car in excess of the cost of 2f i v e hundred litres of petrol paid by the Government; and 3 (b) the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence. (2) All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of Section 10-B and the motor car provided under Section 10-C including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes and all expenditure for the layout and the maintenance of the gardens included in such residences shall be borne by the State Government. 1. Clause (a) substituted by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "three hundred litres" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 3. Clause (b) substituted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10E. Salary to the Leader of the Oppositio :- 1There shall be paid to each Leader of the Opposition a salary of 2 four thousand and five hundred rupees per mensem. 1. Sections 10-E, 10-F, 10-G, 10-H, 10-1, 10-J, 10-K, 10-L, 10-M and 10-N inserted by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "two thousand and five hundred rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10F. Residence of the Leader of the Opposition :- (1) The Leader of the Opposition shall each be entitled, 1x x x to the use of a furnished residence in the City of Bangalore 2or within thirty kilometers from the limits of the City of Bangalore throughout his term of office and for a period of 3sixty days immediately thereafter, or, in lieu of such furnished residence, to a house rent allowance at the rate of 4five thousand rupees per mensem. 5The residence provided under this sub-section shall be furnished on such scales, and the plinth area thereof shall not exceed such limits, as may be prescribed: Provided that the Leader of the Opposition may intimate the State Government that he does not wish to avail the aforesaid facility and may at any time cancel such intimation. (2) In a residence used by the Leader of the Opposition who is entitled to a house rent allowance in lieu of furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used for official purposes 6 He shall be entitled for an allowance of five thousand rupees per month for maintenance and upkeep of the residence and for layout and maintenance of gardens included in such residence. 1. The words "without payment of rent" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 19-7- 1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 2. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "fifteen days" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted for the words "one thousand rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11- 1990 and subsequently repealed by Act No 22 of 2000, w.e.f. 29- 11-2000 5. Substituted for the words "The furnishing of the residence provided under this sub-section shall be on such scales as may be prescribed" by Act No. 5 of 1979 and shall be deemed to have come into force w.e.f. 27-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10G. Conveyance for the Leader of the Opposition :- (1) The State Government may provide a suitable motor car for the use of each Leader of the Opposition. (2) There shall be paid, to each Leader of the Opposition a conveyance allowance 1equal to the cost of 2 five hundred litres of petrol per mensem. 1. Substituted for the words "at the rate of two thousand rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "three hundred litres" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 10H. . :- 1 x x x 1. Section 10-H omitted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 10I. Charges payable by the Leader of the Opposition and the Government :- (1) Each Leader of the Opposition shall in respect of the residence and the motor car allotted for his use under sub-section (1) of Section 10-F and Section 10-G, be liable to pay the following charges, namely. 1(a) cost of petrol required for their respective motor car in excess of the cost of 2f i v e hunndred litres of petrol paid by the Government; and 3 (b) the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence. (2) All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of Section 10-F and the motor car provided under Section 10-G including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes and all expenditure for the layout and the maintenance of the gardens included in such residence, shall be borne by the State Government. 1. Clause (a) substituted by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "three hundred litres" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 3. Clause (b) substituted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10J. Salary to the Government Chief Whip :- There shall be paid to each Government Chief Whip a salary of 1 four thousand rupees per mensem. 1. Substituted for the words "two thousand two hundred and fifty rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9- 1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10K. Residence of the Government Chief Whip :- (1) The Government Chief Whip shall each be entitled 1x x x to the use of a furnished residence in the City of Bangalore 2o r within thirty kilomeers from the limits of the City of Bangalore throughout his term of office and for a period of 3sixty days immediately thereafter, or in lieu of such furnished residence to a house rent allowance at the rate of 4five thousand rupees per mensem. 5The residence provided under this sub-section shall be furnished on such scales, and the plinth area thereof shall not exceed such limits, as may be prescribed: Provided that the Government Chief Whip may intimate the State Government that he does not wish to avail the aforesaid facility and may at any time cancel such intimation. (2) In a residence used by the Government Chief Whip who is entitled to a house rent allowance in lieu of furnished residence, three rooms shall be 6 He shall be entitled for an allowance of five thousand rupees per month for maintenance and upkeep of the residence and for layout and maintenance of gardens included in such residence. 1. The words "without payment of rent" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 19-7- 1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 2. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "fifteen days" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted for the words "one thousand rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11- 1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 5. Substituted for the words "The furnishing of the residence provided under this sub-section shall be on such scales as may be prescribed" by Act No. 5 of 1979 and shall be deemed to have come into force w.e.f. 27-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10L. Conveyance for the Government Chief Whip :- (1) The State Government may provide a suitable motor car for the use of each Government Chief Whip. (2) There shall be paid to each Government Chief Whip a conveyance allowance at the rate 1equal to the cost of 2 five hundred litres of petrol per mensem. 1. Substituted for the words "at the rate of two thousand rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "three hundred litres" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 10M. . :- 1 x x x 1. Section 10-M omitted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 10N. Charges payable by the Government Chief Whip and the Government :- (1) Each Government Chief Whip shall in respect of the residence and the motor car allotted for his use under sub-section (1) of Section 10-K and Section 10-L be liable to pay the following charges, namely. 1(a) cost of petrol required for their respective motor car in excess of the cost of 2f i v e hundred litres of petrol paid by the Government; and 3 (b) the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence. (2) All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of Section 10-K and the motor car provided under Section 10-L including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes and all expenditure for the layout and the maintenance of the gardens included in such residence, shall be borne by the State Government. 1. Clause (a) substituted by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "three hundred litres" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 3. Clause (b) substituted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10O. Application of Act to Whips :- 1 If Minister or a Minister of State or a Deputy Minister is appointed as a Government Chief Whip, he shall not be entitled to any salary or allowances specified in this Act and he shall be governed by the provisions of the Karnataka Ministers Salaries and Allowances Act, 1956. 1. Sections 10-0.10-P and 10-Q inserted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 23-3-1972 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10P. Government to bear electricity and water charges in certain other cases :- In respect of the residence of the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips who does not avail the facility of furnished residence, monthly charges in excess of two hundred rupees for consumption of electricity and water together in his residence shall be borne by the State Government. 10Q. Deductions in respect of house rent, etc :- There shall be deducted every month from the salary payable to the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, a Leader of the Opposition and Government Chief Whip. (a) a sum equal to ten per cent of his salary as house rent if he is in occupation of a residence provided by the State Government; (b) a sum equal to two and a half per cent of his salary as rent of the furnishings of his residence if the same has been furnished by the State Government 11. Salary x x x of members of the Legislative Assembly and the Legislative Council :- 123 (1) There shall be paid to every member of the Legislative Assembly or of the Legislative Council 4a salary of 5three thousand five hundred rupees per mensem which shall accrue to him from the day one which he is declared duly elected, or, in the case of a member nominated by the Governor to fill a seat in the Legislative Assembly or the Legislative Council, from the date on which he is so nominated, or if such declaration or nomination is made before the vacancy occurs, from the date of occurrence of the vacancy: Provided that the salary 6x x x shall not be paid until the member has made and subscribed the oath or affirmation referred to in Article 188 of the Constitution of India: 7Provided further that. (i) in the case of a member of a new Legislative Assembly constituted after a general election, the salary 8x x x shall be paid (ii) in the case of a member of the Legislative Council, the salary 9xx x shall be paid only from the date on which his term of office as a member of the said Council commences: 10Provided also that where a person who is already a member of the Legislative Assembly or of the Legislative Council, is elected or nominated as a member of the Legislative Council, or of the Legislative Assembly, he shall be paid salary 11x x x x x as a member of the Legislative Council or of the Legislative Assembly, as the case may be, only from the date on which he ceases to be a member of the Legislative Assembly or of the Legislative Council, as the case may be. 12(2) Any member entitled to any salary 13x x x under sub-section (1) may relinquish the whole or any portion thereof at any time by intimating in writing to the Speaker in the case of a member of the Legislative Assembly and to the Chairman in the case of a member of the Legislative Council: Provided that any relinquishment made by a member in respect of any salary 14 x x x may be cancelled by him at any time with prospective effect by writing to the Speaker or Chairman accordingly. 1. Substituted for the word "salaries" by Act No. 10 of 1960 and shall be deemed to have come into force w.e.f. 1-1-1960 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. ' The words "and special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 3. Section 11 renumbered as sub-section (1) thereof by Act No. 8 of 1967, w.e.f. 10-8-1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted for the words "a salary of rupees two hundred and fifty per mensem and a special allowance of rupees two hundred and fifty per mensem" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Substituted for the words "two thousand rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 6. The words "and special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1 -4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Second proviso added by Act No. 17 of 1957 and shall always be deemed to have been added and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. The words "and special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000. w.e.f. 29-11-2000 9. The words "and special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10. Proviso added by Act No. 10 of 1960 and shall be deemed to have come into force w.e.f. 1-1-1960 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11. The words "and special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 12. Sub-section (2) added by Act No. 8 of 1967, w.e.f. 10-8-1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 13. The words "or special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 14. The words "or special allowance" omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11A. Pension to the members etc :- 1 (1) With effect from the date of commencement of Section 1 of the Karnataka Legislature Salaries (Amendment) Act, 1978 there shall be (26-12-1978) paid to every person who has served. (a) after the First day of January, 1952, for a period of five years as. (i) a member of Legislative Council; or (ii) a member of the Legislative Assembly; or (iii) Partly as a member of the Legislative Assembly and partly as a member of the Legislative Council, a pension of 2two thousand five hundred rupees per mensem for the remainder of his life: 3Provided that where any person has served as aforesaid for more than five years there shall be paid to him an additional pension of 4rupees two hundred per mensem for every subsequent completed year but subject to a maximum pension of 5rupees four thousand per mensem): 6Provided also that a person who was a member of the first Legislative Council and whose term was terminated by lots drawn before he could serve the full term of six years, shall be deemed, irrespective of the period for which he held office to have served as member for five years: Provided also that where a person is declared as elected by a Court in an election petition and was not able to serve as a member during the pendency of the election petition shall be deemed, irrespective of the period of actual service to have served as a member for five years: Provided also that where a person is declared as elected in a bye- election 7or is nominated as a member in the middle of a term and was not able to serve the full term, he shall be deemed, irrespective of the period of actual service to have served as a member for five years: 8Provided also that where a member resigns after serving for a period of more than three years, he shall be deemed to have served as member for five years. Explanation. For the purpose of this sub-section, a member of the Legislative Assembly or the Legislative Council includes a person who prior to the first day of November, 1956 represented any of the areas which with effect on and from the said date have become part of the new State of Karnataka, as a member of the Legislative Assembly or the Legislative of the State of which the said areas were part: Provided that in the case of a nominated member of the Legislative Assembly or the Legislative Council he shall be eligible for the pension if during his membership of the Legislative Assembly or the Legislative 9(b) before the first day of January, 1952 as a member of. (a) the Constituent Assembly; (b) the Karnataka Representative Assembly; (c) the Karnataka Legislative Assembly; (d) the Legislative Assembly or the Legislative Council of any State (including an Indian State) or Province, which or any area of which now forms part of the State of Karnataka, a pension of 10one thousand two hundred per month for the remaining period of the life of such member irrespective of the period of his service: Provided that no such pension shall be paid to a person unless. (i) in the case of a person who served as a member representing a territorial constituency, he represented; and (ii) in the case of any other member, he permanently resided during such membership in, any area which new forms part of the State of Karnataka. 11(1-A) The pension payable to a member under clauses (a) and (b) of sub-section (1) shall not in the aggregate exceed 12four thousand rupees per mensem. (2) Where any person entitled to pension under sub-section (1). (i) is elected to the Office of the President or Vice-President of India or is appointed to the office of the Governor of any State or the Administrator of any Union territory; or (ii) is appointed or elected to the office of a Minister, a Minister of State, a Deputy Minister, a Chairman, Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition or a Government Chief Whip; (iii) becomes a Member of the Council of State, or the House of the People or the Legislative Assembly of a State or Union Territory or any Legislative Council of a State; or (iv) is employed on a salary in any State Government or Central Government or any Corporation owned or controlled by any State Government or the Central Government or any local Provided that where the salary payable to such person for holding such office or being such member or so employed or where the remuneration referred to in clause (iv) payable to such person is in either case less than the pension payable to him under sub-section (1), such person shall be entitled to receive only the balance as pension under that sub-section. 13(3) x x x x x. (4) In computing the number of years, for the purpose of sub- section (1), the period during which a person has served in any one or more of the following capacities, namely, a Minister, a Minister of State, a Deputy Minister, a Parliamentary Secretary, the Chairman, the Speaker, a Leader of the Opposition or a Government Chief Whip by virtue of his membership of the Legislative Assembly or the Legislative Council, shall also be taken into account. 14(5) Every member entitled to pension under clauses (a) and (b) of sub-section (1). (i) shall be provided with one 15non- transferable pass for him and his companion which shall entitle them at any time to travel by road transport services of the Karnataka State Road Transport Corporation 16from the ordinary place of residence of such member in Karnataka to 17to any place in Karnataka and back, x x x x x, in such class of accommodation therein as may be prescribed; (ii) shall be entitled to free of charge to such accommodation in hospitals and dispensaries maintained by the State Government 18 or in Hospital or dispensaries notified by the Karnataka Legislature and to such medical attendance and treatment as may be prescribed. 1. Sections 11-A to 11-C inserted by Act No. 31 of 1978, w.e.f. 26- 12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "one thousand two hundred rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Proviso substituted for First and second provisos by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11- 1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 4. Substituted for the words "rupees one hundred" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 5. Substituted for the words "rupees two thousand" by Act No. 19 of 1997 and shall be deemed to have cbme into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 6. Provisos inserted by Act No. 21 of 1982 and shall be deemed to have come into force w.e.f. 26-12-1978 arid subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Substituted for the words "and was not able to serve the full term of five years" by Act No. 22 of 1984 and shall be deemed to have come into force w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. Sixth proviso inserted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 9. Clause (b) Inserted by Act No. 22 of 1984 and shall be deemed to have come into force w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10. Substituted for the words "one thousand" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11. Sub-section (1-A) inserted by Act No. 24 of 1985 and shall be deemed to have come into force w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 12. Substituted for the words "two thousand" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 13. Sub-section (3) omitted by Act No. 16 of 1987 and shall be deemed to have come into force w.e.f. 1-4-1987 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 14. Sub-section (5) inserted by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 15. Substituted for the words "non-transferable pass which shall entitle him" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 16. Substituted for the words "from his ordinary place of residence" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 17. Substituted for the word "Bangalore" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 18. Inserted by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11B. Family pension :- 1 (1) Where a member dies before the expiry of his term, there shall be paid to his family a family pension at the rate of 2 five hundred rupees per mensem for the remaining period for which such member would have, but for his death, continued as member. Explanation. For the purposes of this sub-section 'family' means, the following relatives of the deceased member, namely. (a) wife or the husband; (b) minor sons; and (c) unmarried minor daughters. (2) The family pension admissible under sub-section (1) shall be payable in the following order, (a) wife or husband; and (b) the eldest among the minor sons or unmarried minor daughters, where the deceased member has no surviving spouse: Provided that where the recipient of the family pension dies or marries or ceases to be a minor, the pension payable shall thereafter be paid to the person next lower in the order of preference. 1. Sub-Section (1) substituted by Act No. 5 of 1979 and shall be and shall be deemed to have been substituted w.e.f. 26-12-1978 and subsequently repealed by Act No, 22 of 2000, w.e.f. 29-11- 2000 2. Substituted for the words "two hundred rupees" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11- 1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 11C. Sumptuary allowance :- (1) The Leaders of the Opposition shall be paid a sumptuary allowance of 1fifty thousand rupees per annum. (2) The Deputy Chairman, the Deputy Speaker and the Government Chief Whips shall be paid a sumptuary allowance of 2 thirty thousand rupees per annum, 1. Substituted for the words "twenty thousand rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 2. Substituted for the words "twelve thousand rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 12. Travelling and daily allowances of, and medical and other facilities to members of the Legislative Assembly and the Legislative Council :- 1Subject to such conditions as may be determined by rales made under this Act (a) there shall be paid to the members of the Legislative Assembly and of the Legislative Council, 2x x x x x Travelling Allowance 3at the rate o f 4six rupees per kilometer irrespective of mode of journey subject to such conditions as may be prescribed 56and all the members be provided with fully furnished accommodation, without payment of rent, at the place at which their attendance is required; 7and where such accommodation 8is not provided 9x x x x x, the member shall be paid an allowance of 10twenty-five rupees per diem during the period of the meeting and for two days before the commencement of meeting and for two days after the day of conclusion of meeting; 11(b) there shall be paid. (i) to all members daily allowance for attending the meetings and for the prescribed number of days of holidays, intervals or absence between meetings1213four hundred rupees per diem within the State and 14five hundred rupees per diem outside the State in India; 15x x x x x daily allowance 16for two days before the commencement of meetings and for two days after the day of conclusion of the meetings; 1718(c) 19every member and the members of his family who are residing with and are dependent on him shall be entitled. (i) free of charge to such accommodation in hospitals and dispensaries maintained by the State Government 20or in Hospital or dispensaries notified by the Karnataka Legislatuure and to such medical attendance and treatment as may be prescribed; (ii) subject to rules made by the State Government to reimbursement of expenses incurred by him for medical attendance and treatment obtained at any other place; (cc) 21every member 22and his companion shall be provided with one free non-transferable pass 23each which shall entitle them at any time to travel by road transport services of the Karnataka State Road Transport Corporation 24within or outside the State of Karnataka in which those services operate in such class of accommodation therein as may be prescribed; 25(ccc) every member including a Minister, a Minister of State, a Deputy Minister, a Chairman, a Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition and a Government Chief Whip shall, for every financial year, be entitled to receive in such manner and subject to such conditions, as may be prescribed, a sum of rupees 26thirty thousand in two equal instalments payable in the months of April and October for the purpose of travelling either single or with a companion in one or more journeys by air or any class or by any railway in India. A member shall not be entitled to any travelling or daily allowance for such journeys; 27Explanation. x x x x x. 28(d) members entitled to travelling allowance under clause (a) may, during the days of halt in the City of Bangalore other than during the period when their attendance is required in connection with the meetings be provided with fully furnished accommodation on payment of 29such rent 30not being less than 31two rupees a day as may be prescribed. 32(dd) members may during the days of halt in New Delhi be provided with accommodation in the Karnataka Bhavan on payment of such rates of rent as the State Government may, from time to time, by order, specify; (e) there shall be paid to the members of a committee in respect of journeys undertaken by the committee. (i) with the approval of the Chairman, where the committee is a committee of the Members of the Legislative Council only; (ii) with the approval of the Speaker, where the committee is a committee of the Members of the Legislative Assembly only; and (iii) with the approval of the Chairman and the Speaker where the committee is a committee of members of both Houses of the Legislature, travelling allowance for journeys by train and for journeys by road whether within the State or outside the State in India at the rates specified in clause (a) and for journeys by air outside the State in India at the rate of one and one-fifth times the single air fare paid for such journeys and such insurance premium as may be prescribed for insurance against accidents during such journeys by air and daily allowance of 33rupees fifteen per diem for the days of halt at any place within the State and at rupees twenty-five per diem for the days of halt at any place outside the State: Provided that where one-fifth of the single air fare payable under this clause exceeds rupees thirty, the amount so payable shall be limited to rupees thirty. 34(f) there shall be paid to a member who is the Chairman of any Committee of the Legislative Assembly or of the Legislative (i) travelling allowance for journeys by train and journeys by road at the rates specified in clause (a) and for journeys by air at the rate of one and one-fifth times the single air fare paid for such journeys: Provided that where one-fifth of the single air fare payable exceeds rupees thirty, the amount so payable shall be limited to rupees thirty; (ii) such insurance premium as may be prescribed for insurance against accidents during journeys by air; (iii) daily allowance at rupees twenty-five per diem; and (iv) such charges as may be prescribed towards transportation at the place of his stay for attending the Conference of the Chairman of such Committees; 35(g) a member including a Minister, a Minister of State, a Deputy Minister, the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, a Leader of the Opposition and a Government Chief Whip shall be entitled to have a telephone installed 36at Government cost at the place of his choice. The expenditure in respect of initial deposit, installation and rental charges shall be borne by the State Government. Where a member has a telephone installed at his own cost 37a t such place, the rental charges in respect thereof shall be borne by the State Government; 38(h) every member shall be paid an allowance of. ( i ) 39t w o thousand rupees per mensem towards meeting the expenditure incurred by him on telephone calls; ( i i ) 40t w o thousand five hundred rupees as consolidated allowances; (iii) five hundred rupees on postal charges; 41 (iv) rupees two thousand as the salary of the Personal Assistant and the Room Boy of the Member. Explanation. For the purpose of this section, 'meeting' means a meeting of the Legislative Assembly the Legislative Council or any committee of the said Assembly or Council or of both. 1. Inserted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w e.f. 29-11-2000 2. The words "not ordinarily resident within prescribed distances from the place of which their attendance is required in connection with the meetings" omitted by Act No. 26 of 1981 w.e.f. 9-4-1981 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 3. Substituted for the words "by train at the rate of two times the single first class fare (irrespective of the class by which the member actually travels) and for journeys by road at two rupees and fifty paise per kilometre" by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000. w.e.f. 29-11-2000 4. Substituted for the words "four rupees and fifty paise" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Added by Act No. 27 of 1957 and shall be deemed to have come into force w.e.f. 1-6-1957 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Substituted for the words "and such members shall also" by Act No. 19 of 1974, w.e.f. 27-5-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 7. Added by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. Substituted for the words "is not provided" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 9. The words "or not availed" omitted by Act No. 22 of 1984, w.e.f. 26-4-1984 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10. Substituted for the words "rupees fifteen" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 29. of 2000. w.e.f. 29-11- 2000 11. Clause (b) substituted by Act No. 27 of 1957 and shall be deemed to have come into force w.e.f. 1-6-1957 and subsequently repealed by Act No. 22 of 2000, "w.e.f. 29-11-2000 12. Substituted for the words "seventy-five rupees per diem" by Act No. 5 of 1991 ana shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 13. Substituted for the words two hundred and fifty rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 14. Substituted for the words "three hundred and fifty rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 15. The words, brackets and letter "entitled to travelling allowance under clause (a)" omitted by Act No. 26 of 1981, w.e.f. 9-4-1981 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 16. Substituted for the words "for the day before and the day after the day of the meetings, and when a meeting extends for more than one day, for the day before the day of commencement of the meetings and for the day after the day of conclusion of the meetings" by Act No. 19 of 1974, w.e.f. 27-5-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 17. Clauses (c) and (cc) substituted for clause (c) by Act No. 8 of 1967, w.e.f. 10-8-1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 18. Clause (c) substituted by Art No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-1-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 19. Substituted for the words every member shall be entitled" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 20. Inserted by Act No. 19 of 1.997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 21. Substituted for the words "every member" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-1.1- 2000 22. Substituted for thf: words "and his spouse" by Act No. 26 of 1981, w.e.f. 9-4-1981 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 23. Substituted for the words "which shall entitle him" by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4- 1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 24. Substitu'ted for the words "in any part of the State of Karnataka" by Act No. 11 of 1995, w.e.f. 3-5-1995 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 25. Clause (ccc) substituted by Act No. 16 of 1992 and shall be deemed to have been substituted w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 26. Substituted for the words "twenty thousand" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9-1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 27. Explanation omitted by Act No. 26 of 1931, w.e.f. 9-4-1981 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 28. Clause (d) substituted by Act No. 27 of 1957 and shall be deemed to have come into force w.e.f. 1-6-1957 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 29. Substituted for the words "one half of the rent payable for such accommodation" by Act No. 8 of 1967, w.e.f. 10-8- 1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 30. Inserted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000. w.e.f. 29-11-2000 31. Substituted for the words "five rupees" by Act No. 26 of 1981 and shall be and shall be deemed to have been substituted w.e.f. 1-1-1980 and subsequently repealed by Act No. 22 of 2000. w.e.f. 29-11-2000 32. Clause (dd) inserted by Act No. 18 of 1968, w.e.f. 24-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 33. Substituted for the words "rupees twelve and fifty naye paise" by Act No. 8 of 1967, w.e.f. 10-8-1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 34. Clause (f) substituted by Act No. 13 of 1976 and shall be deemed to have come into force w.e.f. 1-3-1975 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 35. Clauses (g) and (h) inserted by Ac; No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1 -4-1973 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 36. Substituted for the words "at Government cost at the place where he ordinarily resides" by Act No. 31 of 1979 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 37. Substituted for'the words "at the place where he oridinarily resides" by Act No. 31 of 1979 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 38. Clause (h) substituted by Act No. 5 of 1991 and shall be deemed to have come into force w.e.f. 1-11-1990 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 39. Substituted for the words "one thousand and five hundred rupees" by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 40. Substituted for the words "one thousand rupees" by Act No. 19 of 1997 and shall be deemed to have come into force w.e.f. 1-9- 1997 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29- 11-2000 41. Sub-clause (iv) substituted by Act No. 5 of 1994 and shall be deemed to have come into force w.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 12A. . :- 1 x x x x x. 1. Section 12-A omitted by Act No. 31 of 1978 and shall be deemed to have come into force w.e.f. 1-4-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 13. Minister, a Minister of State, Deputy Minister, Chairman, Deputy Chairman, Speaker, Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips not to draw salaries as members :- 12 (1) A Minister, 3a Minister of State, a Deputy Minister 4the Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker 5or the Leaders of the Opposition or the Government Chief Whip shall not, while he draws the salary and allowance for his office, be entitled to any salary or allowance as a member of the Legislative Assembly or of the Legislative Council, as the case may be. 6Provided that the Deputy Chairman or the Deputy Speaker who does not avail the facility provided under Section 10-B shall be entitled to the allowances, specified in clauses (a) and (b) of Section 12 as a member of the Legislative Assembly or the Legislative Council, as the case may be: Provided further that he shall also be entitled to the allowances admissible under Section 8 or under clause (f) of Section 12, as the case may be: 7(1-A) Notwithstanding anything in sub-section (1) the Leader of the Opposition or the Government Chief Whip who does not avail the facility provided in Section 10-F or Section 10-K as the case may be, shall be entitled to the allowance specified in clauses (a), (b), (e), (f), of Section 12 as a member of the Legislative Assembly or the Legislative Council or as a Chairman of any Committee of the Legislative Assembly or the Legislative Council or of both. (2) The 8Chairman, the Deputy Chairman, the 9Speaker, the Deputy Speaker, the Leaders of the Opposition or the Government Chief Whips shall not during the tenure of his office practice any profession or engage in any trade or undertake for remuneration, any employment other than his duties as 10Chairman, the Deputy Chairman, the 11Speaker, the Deputy Speaker, the Leaders of the Opposition or the Government Chief Whips, as the case may be. 12 x x x x x. 1. Inserted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "Speaker and Deputy Speaker" by Act No. 72 and 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Inserted by Act No. 31 of 1978, w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted for the words "the Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Inserted by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Provisos inserted by Act No. 72 of 1976 and shall be and shall be deemed always to have been inserted w.e.f. 14-10-1974 and subsequently repealed bv Act No. 22 of 2000, w.e.f. 29-11-2000 7. Sub-section (1-A) inserted by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 9. Substituted for the words "Speaker or the Deputy Speaker" by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 10. Substituted for the words "Chairman or the Speaker" by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14- 10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11. Substituted for the words "Speaker or the Deputy Speaker" by Act No. 72 of 1976 and shall be deemed to have come into force w.e.f. 19-7-1976 and subsequentlv repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 12. Sub-section (3) omitted by Act No. 3 of 1975 and shall be deemed to have come into force w.e.f. 14-10-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 13A. Grant of Advances for the purchase of motor cars, motor cycles :- 1 Subject to such conditions as may be prescribed, every member shall be entitled to the grant of an advance for the purchase of a motor car or a motor cycle. 1. Sections 13-A and 13-B inserted by Act No. 38 of 1985 and shall be deemed to have come into force w.e.f. 1-4-1985 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 13B. Recovery of dues :- Any amount due to the Government or the Legislature Secretariat from a person who is or was a member of the Legislature may, without prejudice to any other mode of collection be recovered. (a) from his salary payable under Section 11; (b) from his pension payable under Section 11-A; (c) as if it were an arrears of land Revenue. Explanation. For the purpose of this section, a member of the Legislature includes a Minister, Minister of State, Deputy Minister, Chairman, Speaker, Deputy Speaker, Leader of the Opposition and a Government Chief Whip. 13C. Establishment of Benevolent Fund :- 1 (1) There shall be constituted a fund called the Karnataka Legislators' Benevolent Fund (hereinafter referred to as the Fund). (2) The Fund specified in sub-section (1) shall consist of. (a) such amount as may be contributed by any member or former member of the Karnataka Legislative Assembly or the Karnataka Legislative Council; (b) such amount as may be contributed or gifted or donated to the Fund by the Government or any other persons; (c) the interest earned on the amount in the said Fund. (3) The Fund shall be operated or administered or maintained by an authority called the Kamataka Legislators' Benevolent Fund Authority in accordance with such rules as may be prescribed. 2 (4) The Karnataka Legislative Assembly Benevolent Fund Authority shall consist of. (a) The Speaker, Karnataka Legislative Assembly Chairman (b) The Minister incharge of Parliamentary Affairs,Government of KarnatakaMember (c) Leader of opposition in the Legislative AssemblyMember (d) The Secretary, Karnataka Legislative Assembly shall be the Secretary of the Authority. (4-A) The Karnataka Legislative Council Benevolent Fund Authority shall consist of. (a) The Chairman, Karnataka Legislative CouncilChairman (b) The Minister incharge of Parliamentary Affairs,Government of KarnatakaMember (c) Leader of opposition in the Legislative CouncilMember (d) The Secretary, Karnataka Legislative Council shall be the Secretary of the Authority. (5) The amount at credit in the said Fund shall subject to such rules as may be prescribed, be applied or invested or expended for the benefit or for the welfare of. (i) persons who are entitled to pension under Sectionll-A; (ii) the family of persons who die while serving as members of the Legislative Assembly or the Legislative Council; (iii) the family of persons referred in clause (i) after their demise; 1. Section 13-C inserted by Act No. 16 of 1992, w.e.f. 8-5-1992 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 2. Sub-sections (4) and (4-A) substituted for sub-section (4) by Act No. 30 of 1998, w.e.f. 24-11-1998 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 14. Saving :- Nothing in this Act shall prevent a retired Government servant from drawing his pension in addition to any salary on allowances to which he may be entitled under this Act. 15. Power to make rules :- (1) The State Government may, by notification in the Karnataka Gazette, make rules for carrying out the purpose of this Act. 1(1-A) Any rule under this Act may be made to have effect retrospectively, and if any such rule is made, a statement specifying the reasons for 2(2) Every rule made under this section shall be laid as soon as may be, after it is made, before each House of the State Legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule. 3 (3) Notwithstanding anything contained in this Act, any other law, rule or order, all rules, notifications and orders which may or are required to be made or issued under this Act, relating to the members of the Legislative Assembly and the Legislative Council, the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips, in respect of their salary, allowances, pensions, medical bills, accommodation, personal staff, journeys and facilities of all types to which they are entitled, shall be made or issued by the Secretary, Karnataka Legislature with the approval of the Special Board, consisting of the Chairman, the Speaker, the Chief Minister and the Minister in charge of Parliamentary Affairs after consultation with the Finance Department and with such person, body, authority or a department of the State Government as may be prescribed. 1. Sub-section (1-A) inserted by Act No. 18 of 1968 and shall be and shall be deemed always to have been inserted and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Sub-section (2) substituted by Act No. 10 of 1960 and shall be deemed to have come into force w.e.f. 1-1-1960 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Sub-section (3) substituted by Act No. 14 of 1985 and shall be deemed to have come into force w.e.f. 29-9-1984 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 16. Repeal of Karnataka Ordinance No. 3 of 1956 and Savings :- T h e Karnataka Legislature Salaries Ordinance, 1956, is hereby repealed; but any rules made, anything done and any action taken under the said Ordinance shall be deemed to have been made, done; or taken under this Act, as if this Act had come into force on the first day of November, 1956 and all rules made under the said Ordinance shall be laid, as soon as may be, after the passing of this Act, before each House of the State Legislature while it is in session for a total period of one month which may be comprised in one session or in two or more sessions and if, before the expiry of the said period, either House of the State Legislature makes any modifications in the rules or directs that any rule shall be not have effect and, if the modification or direction is agreed to by the other House, rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.