Section 15(3) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(3)[ Notwithstanding anything contained in this Act, any other law, rule or order, all rules, notifications and orders which may or are required to be made or issued under this Act, relating to the members of the Legislative Assembly and the Legislative Council, the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition [the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 14 of 1985 w.e.f. 29.09.1984], in respect of their salary, allowances, pensions, medical bills, accommodation, personal staff, journeys and facilities of all types to which they are entitled, shall be made or issued by the Secretary, Karnataka Legislature with the approval of the Special Board, consisting of the Chairman, the Speaker, the Chief Minister and the Minister in charge of Parliamentary Affairs after consultation with the Finance Department and with such person, body, authority or a department of the State Government as may be prescribed.]
