Section 10P in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10P. Government to bear electricity and water charges in certain other cases.
- In respect of the residence of the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] who does not avail the facility of furnished residence, monthly charges in excess of two hundred rupees for consumption of electricity and water together in his residence shall be borne by the State Government.
