Section 4(1) in Karnataka Ministers Salaries And Allowances Act, 1956.
(1)Each Minister shall be entitled, to the use of a furnished residence in the City of Bangalore throughout his term of office and for a period of sixty days immediately thereafter, or in lieu of such furnished residence to a house rent allowance at the rate of eighty thousand rupees per mensem. The residence provided under this sub-section shall be furnished on such scales, and the plinth area thereof shall not exceed such limits, as may be prescribed.
