Section 11A(4) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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 [,a Government Chief Whip or a Opposition Chief Whip] [Deemed to have been Substituted by Act 16 of 2009 w.e.f.1.1.2009] by virtue of his membership of the Legislative Assembly or the Legislative Council, shall also be taken into account.
