Section 8 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
8. Travelling and other allowances of the Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] on tours.
(1)The Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] shall be entitled while touring on duty connected with their offices to travelling and daily or other allowances at the rates and upon the conditions specified in this section.(2)[While touring inside India] [Substituted by Act 12 f 1959 w.e.f. 1.4.1959] the Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] shall be entitled,-(a)for journeys by train to [two times] [Substituted by Act 19 of 1974 w.e.f. 27.5.1974] the single fare of the highest class available in the train:Provided that if the [Chairman, the Deputy Chairman, the Speaker or the [Deputy Speaker] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974], the Leaders of Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f. 01.01.2009]] reserves a compartment for the journey, the charges for such compartment shall be borne by the State Government:Provided further that if any person in addition to the [Chariman, the Deputy Chairman, the Speaker or the [Deputy Speaker] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974], the Leader of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f. 01.01.2009]] travels in the reserved compartment, the charges in respect of such person shall be recovered and credited to Government.(b)for journeys by road, to road mileage at [[[thirty rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per kilometre;](c)for journeys by air, to [one and one fourth] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011] times the single fare paid for such journeys [and to the prescribed insurance premium for insurance against accidents during such journeys;] [Inserted by Act 18 of 1968 w.e.f. 1.11.1956](d)to daily allowance at [[[rupees two thousand] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per day for the days of journey and for the days of halt at any place:Provided that in the case of tours outside the State, the daily allowance shall be at [two thousand five hundred rupees and five thousand rupees per diem for stay in hotel or other registered establishment providing lodging and boarding at scheduled rates subject to production of bills] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]Provided further that if the Chairman, the Deputy Chairman, the Speaker, or the [Deputy Speaker, the Leaders of the Opposition[,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] is treated as a State Guest, he shall be entitled only to one-fourth of the daily allowance for the period for which he is treated as a State Guest.(2A)[ When the [Chairman, the Deputy Chairman, the Speaker or the [Deputy Speaker] [Sub-sections (2A) and (2B) Inserted by Act 18 of 1968 w.e.f. 1.1.1966], the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f. 01.01.2009]] while making a journey by road in a motor car provided by the State Government, has to undertake in the public interest further journey by train or by air, he shall be entitled to the petrol charges incurred by him for the return of the motor car to the City of Bangalore from the place at which he ceases to use the motor car:[Provided that, save as otherwise provided in sub-section (2B), when no motor car is taken with him while on tour outside the State in India, the Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed always to have been Inserted by Act 72 of 1976 w.e.f. 1.1.1966]] shall be entitled at his option, in lieu of conveyance allowance and to any road mileage to which he is entitled, to the actual hire charges of the motor car, hired by him in the interest of public service. Certificate to the effect that the hiring of the motor car was necessary in public interest shall be furnished by the Chairman, Deputy Chairman, Speaker and [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]], as the case may be, along with the bill.](2B)The Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978. w.e.f. 26.12.1978]] shall, in addition to the allowances payable under sub-section (2), be entitled to use without payment of charges, the motor cars maintained by the State Government at the [Karnataka Bhavan] [Adapted by the Adaptation of Laws Order 1973, Schedule II, Serial No. 1 w.e.f. 1.11.1973] in New Delhi.](3)(a)The Chairman and the Speaker touring outside India on duty shall be entitled [to the same terms in regard to travelling and other expenses as a Minister of the State Government.] [Substituted by Act 16 of 1987 w.e.f.1.4.1987](aa)[ The Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leader of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1979. w.e.f. 1.6.1979] travelling outside India for medical treatment shall be entitled [to the same terms in regard to travelling and other expenses as a Minister of the State Government.] [Substituted by Act 16 of 1987. w.e.f. 1.4.1987]](b)[ x x x] [Omitted by Act 16 of 1987. w.e.f. 1.4.1987]
