Section 11A(ii) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(ii)is appointed or elected to the office of a Minister, a Minister of State, a Deputy Minister, a Chairman, Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition [,a Government Chief Whip or a Opposition Chief Whip] [Deemed to have been Substituted by Act 16 of 2009 w.e.f.1.1.2009],
