Section 10 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
10.
(1)Members of the State Legislature will not be entitled to draw travelling or daily allowance for attending meetings of Committees constituted by Government viz., Committees other than those of the Legislative Assembly or Legislative Council or any Committee of the said Assembly or Council under the Karnataka Legislature Salaries, Pensions and Allowances Act, 1966 for the days on which they draw Travelling Allowance or Daily Allowance for attending the meetings of the Legislative Assembly or Legislature Council or of any Committee of any said Assembly or Council.(2)Subject to the above condition, a mofussil member of the Legislative Assembly or Legislative Council is entitled to draw daily allowance during a period of three days or less before the commencement of a meeting of Legislative Assembly or Legislative Council or any Committee thereof or at the conclusion of the meeting, in case he is required to attend the meetings of other Committees during that period. If however, any member of the Legislative Assembly or Legislative Council returns to his ordinary place of residence, he will entitled to draw Travelling Allowance only for the journey, provided the amount of Travelling Allowance drawn by him in no case exceeds the amount of daily allowance at the rate prescribed for Committees constituted by Government which would have been admissible to him had he elected to stay at the place where the meeting of Committees other than the Legislative Assembly or Legislative Council or any Committee thereof takes place.(3)Where however such member returns to his ordinary place of residence within three days of conclusion of the meeting of the Legislature or a Committee thereof, not being aware of the meeting of a Committee constituted by the Government he will be entitled to draw normal travelling allowance without such allowance being so restricted.
