Section 4(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)[ The Chairman or the Speaker who is entitled to a house rent allowance, shall be entitled for an allowance of twenty thousand rupees per mensem for maintenance and upkeep of the residence and for layout and maintenance of gardens included in such residence.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]
