Section 13(1A) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1A)[ Notwithstanding anything in sub-section (1), the Leader of the Opposition [, the Government Chief Whips or the Opposition Chief Whips] [Inserted by Act 72 of 1976 w.e.f. 19.07.1976] who does not avail the facility provided in section 10F or section 10K, as the case may be, shall be entitled to the allowances specified in clauses (a), (b), (e), (f) of section 12 as a member of the Legislative Assembly or the Legislative Council or as a Chairman of any committee of the Legislative Assembly or the Legislative Council or of both.]
