Section 3(a) in The Karnataka Legislature (Prevention Of Disqualification) Act, 1956.
(a)[ the offices of the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Minister of State, the Deputy Minister, the Parliamentary Secretary, the leaders of the Opposition or the Government Chief Whip in the Legislative Assembly or in the Legislative Council.] [Deemed to have been substituted by Act 17 of 2006 w.e.f. 24.1.1957]
