Section 11(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)[ Any member entitled to any salary 2[x x x]2 under sub-section (1) may relinquish the whole or any portion thereof at any time by intimating in writing to the Speaker in the case of a member of the Legislative Assembly and to the Chairman in the case of a member of the Legislative Council:Provided that any relinquishment made by a member in respect of any salary [x x x] [Inserted by Act 8 of 1967 w.e.f. 10.8.1967] may be cancelled by him at any time with prospective effect by writing to the Speaker or Chairman accordingly.]
