Section 12(g) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(g)[a member including a Minister, a Minister of State, a Deputy Minister, the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, a Leader of the Opposition and [a Government Chief Whip and a Opposition Chief Whip] [Substituted by Act 5 of 1979 w.e.f. 27.12.1978] shall be entitled] to have a telephone installed [at Government cost at the place of his choice.] [Substituted by Act 31 of 1979 w.e.f. 17.10.1979] The expenditure in respect of initial deposit, installation and rental charges shall be borne by the State Government. Where a member has a telephone installed at his own cost [at such place,] [Substituted by Act 31 of 1979 w.e.f. 17.10.1979] the rental charges in respect thereof shall be borne by the State Government;
