Section 10B in Karnataka Ministers Salaries And Allowances Act, 1956.
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.
