Section 14 in Karnataka Ministers Salaries And Allowances Act, 1956.
14. Ministers, Ministers of State and Deputy Ministers not to practise profession, etc.,-
A Minister, a Minister of State or a Deputy Minister shall not, during the tenure of his office, practise any profession or engage in any trade or undertake for remuneration, any employment other than his duties as Minister, Minister of State or Deputy Minister as the case may be.
