Section 8(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)The Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] shall be entitled while touring on duty connected with their offices to travelling and daily or other allowances at the rates and upon the conditions specified in this section.
