Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Ministers Salaries And Allowances (Amendment) Act, 2015 19 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 3 3. Amendment of section 4 4. Amendment of section 5 5. Amendment of section 6 6. Amendment of section 6A 7. Amendment of section 6B 8. Amendment of section 6C 9. Amendment of section 6D 10. Amendment of section 7 11. Amendment of section 8 12. Amendment of section 9 13. Amendment of section 10 14. Amendment of section 12 Karnataka Ministers Salaries And Allowances (Amendment) Act, 2015 19 OF 2015 An Act further to amend the Karnataka Ministers Salaries and Allowances Act, 1956. Whereas, it is expedient further to amend the Karnataka Ministers Salaries and Allowances Act, 1956 (Karnataka Act 5 of 1957) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty-sixth 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 (Amendment) Act, 2015. (2) Sections 3, 7 and 11 shall be deemed to have come into force on 4th day of March 2014 and other provisions shall come into force at once. 2. Amendment of section 3 :- In the Karnataka Ministers Salaries and Allowances Act, 1956 (Karnataka Act 5 of 1957), (hereinafter referred to as the principal Act), in section 3,- ( i ) for the words "thirty thousand rupees" the words, "fifty thousand rupees" shall be substituted; (ii) for the words "twenty five thousand rupees" the words, " forty thousand rupees" ; and (iii) for the words "one lakh fifty thousand rupees" the words, "three lakhs rupees" shall be substituted. (iv) 3. Amendment of section 4 :- In section 4 of the principal Act,- (1) in sub-section (1), for the words "fourty thousand rupees", the words "eighty thousand rupees" shall be substituted; (2) in sub-section (2), for the words, "ten thousand rupees", the words "twenty thousand rupees" shall be substituted. 4. Amendment of section 5 :- In section 5 of the principal Act, in sub-section (2), for the words "seven hundred and fifty litres " the words, "one thousand litres" shall be substituted. 5. Amendment of section 6 :- In section 6 of the principal Act, in sub-section (1), in item (a), for the words "seven hundred and fifty litres", the words "one thousand litres" shall be substituted. 6. Amendment of section 6A :- In section 6A of the principal Act,- (i) for the words "sixteen thousand rupees", the words "thirty five thousand rupees" shall be substituted; and (ii) for the words "eighty thousand rupees", the words "two lakhs rupees" shall be substituted. 7. Amendment of section 6B :- In section 6B of the principal Act,- (i) in sub-section (1), for the words "forty thousand rupees", the words "eighty thousand rupees" shall be substituted; (ii) in sub-section (2), for the words, "ten thousand rupees", the words "twenty thousand rupees" shall be substituted. 8. Amendment of section 6C :- In section 6C of the principal Act, in sub section (2), for the words "seven hundred and fifty litres ", the words " one thousand litres" shall be substituted. 9. Amendment of section 6D :- In section 6D of the principal Act, in sub-section (1), in item (a), for the words "seven hundred and fifty litres", the words "one thousand litres" shall be substituted. 10. Amendment of section 7 :- In section 7 of the principal Act,- (i) for the words "fourteen thousand rupees", the words "thirty thousand rupees" shall be substituted; and (ii) for the words "sixty thousand rupees", the words "one lakh fifty thousand rupees" shall be substituted. 11. Amendment of section 8 :- In section 8 of the principal Act,- (i) in sub-section (1), for the words "forty thousand rupees", the words "eighty thousand rupees" shall be substituted; and (ii) in sub-section (2), for the words "ten thousand rupees" the words, "twenty thousand rupees" shall be substituted. 12. Amendment of section 9 :- In section 9 of the principal Act, in sub-section (2), for the words "seven hundred and fifty litres", the words "one thousand litres" shall be substituted. 13. Amendment of section 10 :- In section 10 of the principal Act, in sub-section (1), in item (a), for the words "seven hundred fifty litres", the words "one thousand litres" shall be substituted. 14. Amendment of section 12 :- In section 12 of the principal Act, in sub-section (2),- (i) in item (b), for the words "twenty rupees", the words "thirty rupees" shall be substituted; (ii) in item (d), for the words "one thousand five hundred rupees", the words "two thousand rupees" shall be substituted; (iii) in first proviso, for the words "two thousand rupees", the words "two thousand five hundred rupees" shall be substituted; (iv) after second proviso, the following proviso shall be inserted, namely:- "Provided also that in case of tour outside the state where he has stayed in a hotel or registered establishment providing boarding and loadging at scheduled rates, he shall be entitled for daily allowance of rupees five thousand per day subject to production of bills."