Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MINISTERS SALARIES AND ALLOWANCES ACT, 1956 5 of 1957 [28th January, 1957] CONTENTS 1. Short title and commencement 2. Definitions 3. Salaries of Chief Minister and Ministers 4. Residences of Ministers 5. Conveyance for Ministers 6. Charges payable by the Minister and the Government 6A. Salaries of Ministers of State 6B. Residences of Ministers of State 6C. Conveyance for Ministers of State 6D. Charges payable by the Minister of State and the Government 7. Salaries of Deputy Ministers 8. Residence of Deputy Ministers 9. Conveyance for Deputy Minister 9A. Use of helicopter and aircraft by Ministers etc 10. Charges payable by the Deputy Minister and the Government 10A. State Government to bear electricity and water charges in certain other cases 10B. Deductions in respect of house rent, etc 11. Travelling Allowances of [a Minister, a Minister of State or a Deruty Minister] on assuming or relinquishing office 12. Travelling and other allowances on tours 12A. . 13. Medical Attendance 1 4 . Ministers, Ministers of State and Deputy Ministers] not to practice profession, etc 15. Power to make rules 16. Repeal of Karnataka Ordinance No. 2 of 1956 and Savings KARNATAKA MINISTERS SALARIES AND ALLOWANCES ACT, 1956 5 of 1957 [28th January, 1957] An Act to provide for the salaries and allowances of the Ministers, Ministers of State and Deputy Ministers of the State of Kamataka and certain other matters. Whereas, it is expedient to provide for the salaries and allowances of the Ministers, Ministers of State and Deputy Ministers of the State of Kamataka 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 Ministers [Salaries 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) "Highest class" in relation to journeys by train includes air- conditioned accommodation available in the train; 1 [(b) "Minister", "Minister of State" and "Deputy Minister" mean respectively, "Minister", "Minister of State" and "Deputy Minister", and "Minister" includes the Chief Minister;] (c) "Prescribed" means prescribed by rules made under this Act; (d) "Residence" includes the staff quarters and other buildings appurtenant thereto and the gardens thereof. 1. Clause (b) substituted by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 3. Salaries of Chief Minister and Ministers :- 1There shall be paid to the Chief Minister a salary of three thousand rupees per mensem and to each Minister a salary of two thousand and five hundred rupees per mensem. They shall also be paid a sumptuary allowance o f 2 [fifty thousand rupees] per annum.] 1. Section 3 substituted by Act No. 18 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 2. Substituted for the words "twenty thousand rupees" by Act No. 20 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 Ministers :- (1) Each Minister shall be entitled 1[x x x] to the use of a furnished residence in the City of Bangalore throughout his term of office and for a period of 2[sixty days] immediately thereafter, or in lieu of such furnished residence to a house rent allowance at the rate of 3[five thousand rupees] per mensem. 4[The 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. 5 [He shall be entitled for an allowance of five thousand rupees per month for maintenance and upkeep of residence and for layout and maintenance of gardens included in such residence.] (2) In a residence used by a Minister who is entitled to house rent allowance in lieu of a furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used for official purposes. 1. The words "without payment of rent" omitted by Act No. 32 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 2. Substituted for the words "fifteen days" by Act No. 32 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 3. Substituted for the words "one thousand rupees" by Act No. 6 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 "The furnishing of a residence provided under this sub-section shall be cm such scales, as may be prescribed" by Act No, 17 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 5. Inserted by Act No. 7 of 1994 and shall be deemed to have come into force v,.e.f. 1-9-1993 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Conveyance for Ministers :- (1) The State Government may provide a suitable motor car for the use of each Minister. (2) There shall be paid to each Minister a conveyance allowance 1[equal 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. 6 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. 20 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. Charges payable by the Minister and the Government :- (1) Each Minister shall in respect of the residence and motor car allotted for his 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 cars in excess of the cost of 2 [five hundred litres] of petrol paid by the Government;] (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 5, including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor car, 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. 6 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. 20 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 6A. Salaries of Ministers of State :- 1There shall be paid to each Minister of State a salary of 2[two thousand two hundred and fifty rupees] per mensem 3[and a sumptuary allowance of 4 [thirty thousand rupees] per annum]. 1. Sections 6-A to 6-D inserted by Act No. 17 of 1968, w.e.f. 11- 10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "one thousand and five hundred rupees" by Act No. 18 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 3. Added by Act No. 32 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 4. Substituted for the words "twelve thousand rupees" by Act No. 20 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 6B. Residences of Ministers of State :- (1) Each Minister of State shall be entitled 1[x x x] to the use of a furnished residence in the City of Bangalore throughout his term of office and for a period of 2[sixty days] immediately thereafter, or in lieu of such furnished residence to a house rent allowance at the rate of 3[five thousand rupees] per mensem. 4[T he 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 a Minister of State who is entitled to a house rent allowance in lieu of a furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used for official purposes. 5 [He shall be entitled for an allowance of five thousand rupees per month for maintenance and upkeep of residence and for layout and maintenance of gardens included in such residence.] 1. The words "without payment of rent" omitted by Act No. 32 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 2. Substituted for the words "fifteen days" by Act No. 32 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 3. Substituted for the words "one thousand rupees" by Act No. 6 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 "The furnishing of a residence provided under this sub-section shall be on such scales as may be prescribed" by Act No. 17 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 5. Inserted by Act No. 7 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 6C. Conveyance for Ministers of State :- (1) The State Government may provide a suitable motor car for the use of each Minister of State. (2) There Shall be paid to each Minister of State a conveyance allowance 1[equal 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. 6 of 1991 and shall be deemed to have come into foce 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. 20 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 6D. Charges payable by the Minister of State and the Government :- (1) Each Minister of State shall in respect of the residence and motor car allotted for his use under sub-section (1) of Section 6-B and Section 6-C, be liable to pay the following charges, namely. 1[(a) cost of petrol required for their respective motor cars in excess of the cost of 2[five hundred litres] of petrol paid by the Government] ; 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 6-B and the motor car provided under Section 6-C, including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor car, rates and taxes, and all expenditure for the layout and the maintenances of the gardens included in such residence, shall be borne by the State Government. 1. Clause (a) substituted by Act No. 6 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. 20 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. 32 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 7. Salaries of Deputy Ministers :- There shall be paid to each Deputy Minister a salary of 1[two thousand rupees] per mensem 2[and a sumptuary allowance of 3 [thirty thousand rupees] per annum.] 1. Substituted for the words one thousand two hundred and fifty rupees" by Act No. 18 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 2. Added by Act No. 32 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 3. Substituted for the words "twelve thousand rupees" by Act No. 20 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 8. Residence of Deputy Ministers :- (1) Each Deputy Minister shall be entitled 1[x x x] to the use of a furnished residence in the City of Bangalore throughout his term of office and for a period of 2[sixty days] immediately thereafter or in lieu of such furnished residence to a house rent allowance at the rate of 3[five thousand rupees] per mensem. 4[T he residence provided (2) In a residence used by a Deputy Minister who is entitled to a house rent allowance in lieu of a furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used for official purposes. 5 [He shall be entitled for an allowance of five thousand rupees per month for maintenance and upkeep of residence and for layout and maintenance of gardens included in such residence.] 1. The words "without payment of rent" omitted by Act No. 32 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 2. Substituted for the words "fifteen days" by Act No. 32 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 3. Substituted for the words "one thousand rupees" by Act No. 6 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 "The furnishing of a residence provided under this sub-section shall be on such scales as may be prescribed" by Act No. 17 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 5. Inserted by Act No. 7 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. Conveyance for Deputy Minister :- 1 (1) The State Government may provide a suitable motor car for the use of each Deputy Minister. (2) There shall be paid to each Deputy Minister a conveyance allowance 2[equal to the cost of 3 [five hundred litres of petrol] per mensem. 1. Section 9 substituted by Act No. 9 of 1967, w.e.f. 10-8-1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 2. Substituted for the words "of two thousand rupees" by Act No. 6 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 3. Substituted for the words "three hundred litres" by Act No. 20 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 9A. Use of helicopter and aircraft by Ministers etc :- 1 Every Minister, Minister of State or Deputy Minister shall, subject to availability, be entitled to use the helicopter or aircraft owned by the State Government, for official purposes, free of charge.] 1. Section 9-A inserted by Act No. 14 of 1984 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 10. Charges payable by the Deputy Minister and the Government :- 1. (1) Each Deputy Minister shall in respect of the residence and motor car allotted for his use under sub-section (1) of Section 8 and Section 9, be liable to pay the following charges namely. 2[(a) cost of petrol required for their respective motor cars in excess of the cost of 3[ f i v e hundred litres] of petrol paid by the Government;] 4 [[(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 8 and the motor car, provided under Section 9 including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rate and taxes and all 1. Section 10 substituted by Act No. 9 of 1967, w.e.f. 10-8-1967 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11- 2000 2. Clause (a) substituted by Act No. 6 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 3. Substituted for the words "three hundred litres" by Act No. 20 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. Clause (b) substituted by Act No. 32 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 10A. State Government to bear electricity and water charges in certain other cases :- 1 In respect of the residence of a Minister, a Minister of State and a Deputy Minister, who does not avail the facility of furnished residence, monthly charges in excess of first two hundred rupees per month for consumption of electricity and water together in his residence shall be borne by the State Government. 1. Sections 10-A and 10-B inserted by Act No. 32 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 10B. Deductions in respect of house rent, etc :- There shall be deducted every month from the salary payable to a Minister, a Minister of State and a Deputy Minister. (a) a sum equal to ten per cent of his salary as house rent, if he is in occupation of 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. Travelling Allowances of [a Minister, a Minister of State or a Deruty Minister] on assuming or relinquishing office :- 12[A Minister, ster of State or Deputy Minister] 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 3[the Minister, the Minister of State or the Deputy Minister] 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 4 [the Minister, the Minister of State or the Deputy Minister], as the case may be. 1. Substituted for the words "a Minister or a Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "A Minister or Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "the Minister or the Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Substituted for the words "the Minister or the Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 12. Travelling and other allowances on tours :- (1) 1[Every Minister, Minister of State and Deputy Minister] shall be entitled while touring on duty connected with his office, to travelling and daily or other allowances at the rates and upon the conditions specified in this section. (2) While touring on official business 2[every Minister, Minister of State and Deputy Minister] shall be entitled. (a)for journeys by train to 3[two times] the single fare of the highest class available in the train: Provided that if 4[ a Minister, a Minister of State or a Deputy Minister] 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 5[a Minister, a Minister of State or a Deputy Minister] travels in the reserved compartment, charges in respect of such person shall be recovered and credited to Government; (b)for journeys by road, to road mileage at 6[eight rupees] and fifty paise per kilometre] (c) for journeys by air, to one and one-fifth times the single fare paid for such journeys 7[and to the prescribed insurance premium for insurance against accidents during such journeys;] (d) to daily allowance at 8[five hundred rupees] 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 9[six hundred and fifty rupees] for the days of journey and for the days of halt at any place: Provided further that if 10[the Minister, the Minister of State or the Deputy Minister] is treated as a State Guest, he shall be entitled only to 11(2A ) Every Minister, Minister of State and Deputy Minister touring outside India on duty or travelling outside India for medical treatment shall be entitled to the same terms and conditions in regard to travelling and other expenses as a Minister of the Government of India. 12[(2-B) When a Minister, Minister of State or Deputy Minister 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 him for the return of the motor car to the city of Bangalore from the place at which he ceases to use the motor car. (2-C) Every Minister, Minister of State and Deputy Minister, 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.] 13[Provided that if no such motor car is available for use and if a motor car is hired by him for journeys in connection with his official business he shall be entitled to recover the actual hire charges paid by him.] (3) The State Government may maintain suitable motor cars for tours by 14[Ministers, Ministers of State and Deputy Ministers] in prescribed places within the State which are not easily accessible and when such motor cars are used by any 15[Minister, Minister of State or Deputy Minister] on tour, then, notwithstanding anything contained in sub-section (2), he shall not be entitled to any allowance other than the daily allowance. 16 (4) If a motor car provided to him by the State Government goes out of order while on tour by road and a motor car is hired by him for journeys connected with his official business, the Minister, Minister of State or the Deputy Minister shall be entitled to recover the actual hire charges paid by him.] 1. Substituted for the words "Every Minister and Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "every Minister and Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "one and half times" by Act No. 18 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 "a Minister or a Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 5. Substituted for the words "a Minister or a Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 6. Substituted for the words "six rupees* by Act No. 20 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 7. Shall be and shall always be deemed to have been inserted by Act No. 17 of 1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 8. Substituted for the words "two hundred and fifty rupees" by Act No. 20 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 9. Substituted for the words "three hundred and fifty rupees" by Act No. 20 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 10. Substituted for the words "the Minister or the Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 11. Sub-section (2-A) substituted by Act No. 18 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 12. Sub-sections (2-B) and (2-C) inserted by Act No. 17 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 13. Proviso inserted by Act No. 14 of 1984 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 14. Substituted for the words "Ministers and Deputy Ministers" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f: 29-11-2000 15. Substituted for the words "Minister or Deputy Minister" by Act No. 17 of 1988; w,e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 16. Sub-section (4) inserted by Act No. 14 of 1984 and shall be and shall foe deemed always to have been inserted and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 12A. . :- x x x x x.1 1. Section 12-A omitted by Act No. 17 of 1979 and shall be and shall be deemed to have been omitted w.e.f. 26-12-1978 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 13. Medical Attendance :- Subject to rules made by the State Government, 1[a Minister, a Minister of State and a Deputy Minister] and the members of the family of 2[the Minister, the Minister of State or the Deputy Minister] 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. 3[They 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], 4 [whether within or outside India.] Explanation. For the purpose of this section, member of the family means the husband, wife, son, daughter, father, mother, brother or sister. 1. Substituted for the words "a Minister and a Deputy Minister" by Act N6. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "the Minister or the Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Inserted by Act No. 18 of 1974, w.e.f. 27-5-1974 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 4. Inserted by Act No. 17 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 14. Ministers, Ministers of State and Deputy Ministers] not to practice profession, etc :- 12[A Minister, a Minister of State or a Deputy Minister] 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 3 [as Minister, Minister of State or Deputy Minister, as the case may be.] 1. Substituted for the words "Ministers and Deputy Ministers" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 2. Substituted for the words "A Minister or a Deputy Minister" by Act No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 3. Substituted for the words "as Minister or Deputy Minister" by Acc No. 17 of 1968, w.e.f. 11-10-1968 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29rll-2000 15. Power to make rules :- (1) The State Government may, by notification in the Karnataka Gazette, make rules for carrying out the purposes of this Act. 1 [(1-A) Any rule under this Act may be made to have effect, retrospective and if any such rule is made a statement specifying the reasons for making such a rule shall be laid before both Houses of the State Legislature along with the rule under sub-section (2). ] (2) All rules made under sub-section (1) shall be laid, as soon as may be, after they are made, 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 modification in the rules of or directs that any rule shall not have effect and if the modification or direction is agreed to by the other House, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be. 1. Sub-section (1-A) shall be and shall always be deemed to have been inserted by Act No. 17 of 1968, w.e.f. 1-11-1956 and subsequently repealed by Act No. 22 of 2000, w.e.f. 29-11-2000 16. Repeal of Karnataka Ordinance No. 2 of 1956 and Savings :- The Karnataka Ministers' Salaries and Allowances 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 modification in the rule or directs that any rule shall not have effect and if the modification or direction is agreed to by the other House, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.