Section 4 in Karnataka Ministers Salaries And Allowances Act, 1956.
4. Residences of Ministers.
(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.(2)In a residence used by a Minister who is entitled to a house rent allowance in lieu of a furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used forofficial purposes. He shall be entitled for an allowance of twenty thousand rupees per month for maintenance and upkeep of residence and for layout and maintenance of gardens included in such residence.
