Section 7 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
7. Travelling Allowances of the Chairman and the Speaker on assuming or relinquishing office.
- The Chairman and the Speaker shall,-(a)for the journey in respect of assuming office, to the City of Bangalore, from his usual place of residence in the State, if it is outside the City, and(b)for the journey in respect of relinquishing office, from the City of Bangalore to his usual place of residence in the State before he assumed office, if such place is outside the City,be entitled to travelling allowance for himself and the members of his family and for the transport of his personal effects at the rates hereinafter specified, namely:-(i)the actual charges incurred by the Chairman or the Speaker for himself and the members of his family, whether the journey is made by train or by road or both;(ii)the actual charges incurred for the transport of the personal effects whether by road or by rail: provided that if a railway wagon is reserved for such transport, the charges for such wagon.Explanation. - For the purpose of this section, member of the family means the husband, wife, son, daughter, father, mother, brother or sister, if wholly dependent on and residing with the Chairman or the Speaker, as the case may be.
