Section 10A(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)Notwithstanding anything contained in this Act, while the office of the Chairman is vacant and the duties of the said office are performed by the Deputy Chairman or a member of the Legislative Council appointed under clause (1) of Article 184 of the Constitution, the Deputy Chairman or such member, shall, during the period he so performs such duties, be paid a salary of [[forty thousand rupees]] per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of sections 5 and 6:Provided that during the period aforesaid, the Deputy Chairman or the member shall not be entitled to the salary and special allowance under section 10 or section 11, as the case may be.
