Section 11 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
11. [Salary [x x x] [Substituted by Act 10 of 1960 w.e.f. 1.1.1960]] of members of the Legislative Assembly and the Legislative Council.
- [(1)] [Re-numbered by Act 8 of 1967 w.e.f. 10.8.1967] There shall be paid to every member of the Legislative Assembly or of the Legislative Council [a salary of [[twenty five thousand rupees] [Substituted by Act 31 of 1978 w.e.f. 1.4.1978]] per mensem] which shall accrue to him from the day on which he is declared duly elected, or, in the case of a member nominated by the Governor to fill a seat in the Legislative Assembly or the Legislative Council, from the date on which he is so nominated, or, if such declaration or nomination is made before the vacancy occurs, from the date of occurrence of the vacancy:Provided that the salary [x x x] [Omitted by Act 31 of 1978 w.e.f. 1.4.1978]1 shall not be paid until the member has made and subscribed the oath or affirmation referred to in Article 188 of the Constitution of India.[Provided further that,-(i)in the case of a member of a new Legislative Assembly constituted after a general election, the salary [x x x] shall be paid only from the date of commencement of the duration of that Assembly or if the old Legislative Assembly has been dissolved before the aforesaid date, then from the date of such dissolution; and(ii)in the case of a member of the Legislative Council, the salary [x x x] [Omitted by Act 31 of 1978 w.e.f. 1.4.1978] shall be paid only from the date on which his term of office as a member of the said Council commences.][Provided also that where a person who is already a member of the Legislative Assembly or of the Legislative Council, is elected or nominated as a member of the Legislative Council or of the Legislative Assembly, he shall be paid salary [x x x] [Inserted by Act 10 of 1960 w.e.f. 1.1.1960] as a member of the Legislative Council or of the Legislative Assembly, as the case may be, only from the date on which he ceases to be a member of the Legislative Assembly or of the Legislative Council, as the case may be.] [Inserted by Act 17 of 1957 w.e.f. 1.11.1956](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.]
