Section 2(b) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(b)'Deputy Chairman' means the Deputy Chairman of the Legislative Council;(bb)[ 'Government Chief Whip' means a member of the Legislative Assembly or the Legislative Council designated by the Chief Minister as the Government Chief Whip in the Legislative Assembly or the Legislative Council;] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]
