Section 11C(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)The Deputy Chairman, the Deputy Speaker [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] shall be paid a sumptuary allowance of [[[two lakh rupees]2 [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per annum.]
