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State of Karnataka - Section

Section 5 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

5. Conveyances of the Chairman and the Speaker.

(1)The State Government may provide a suitable motor car each for the use of the Chairman and the Speaker.
(2)There shall be paid to the Chairman and the Speaker each a conveyance allowance [equal to the cost of [[one thousand] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990] litres of petrol]] per mensem.