Section 12(f) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(f)[ there shall be paid to a member who is the Chairman of any Committee of the Legislative Assembly or of the Legislative Council or of both in respect of journeys outside the State in India in connection with his duties as Chairman of the Committee,- [Substituted by Act 13 of 1976 w.e.f. 1.3.1975](i)travelling allowance for journeys by train and journeys by road at the rates specified in clause (a) and for journeys by air at the rate of one and one-fifth times the, single air fare paid for such journeys:
