Section 10A in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10A. [ Salary, conveyance and conveyance allowance payable to the Deputy Chairman, Deputy Speaker or the person performing the duties of the Chairman or Speaker. [Section 10A sub.section (1) and (2) Inserted by Act 18 of 1968. w.e.f. 1.11.1956]
(1)Notwithstanding anything contained in this Act, while the office of the Chairman is vacant and the duties of the said office are performed by the Deputy Chairman or a member of the Legislative Council appointed under clause (1) of Article 184 of the Constitution, the Deputy Chairman or such member, shall, during the period he so performs such duties, be paid a salary of [[forty thousand rupees]] per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of sections 5 and 6:Provided that during the period aforesaid, the Deputy Chairman or the member shall not be entitled to the salary and special allowance under section 10 or section 11, as the case may be.(2)Notwithstanding anything contained in this Act, while the office of the Speaker is vacant and the duties of the office are performed by the Deputy Speaker or member of the Legislative Assembly appointed under clause (1) of Article 180 of the Constitution, the Deputy Speaker or such member shall, during the period he so performs such duties, be paid salary of[[forty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of sections 5 and 6:Provided that during the period aforesaid, the Deputy Speaker or the member shall not be entitled to the salary and special allowance under section 10 or section 11, as the case may be.]
