Section 4 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
4. Residences of [Chairman, Speaker etc.,] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] .
(1)The [Chairman,. Speaker, Deputy Chairman, Deputy Speaker, Leader of Opposition, [Government Chief Whip and Opposition Chief Whip] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005]] each shall be entitled [x x x] [Omitted by Act 31 of 1978 w.e.f. 23.3.1972] to the use of a furnished residence in the City of Bangalore [within thirty kilometres from the limits of the City of Bangalore] [Inserted by Act 5 of 1994 w.e.f. 1.9.1993] throughout his term of office and for a period of [sixty days] [Substituted by Act 31 of 1978 w.e.f. 23.3.1972] immediately thereafter, or, in lieu of such furnished residence, to a house rent allowance at the rate of [[eighty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per mensem. [The residence provided under this sub-section shall be furnished on such scales and the plinth area thereof shall not exceed such limits, as may be prescribed.] [Substituted by Act 5 of 1979 w.e.f. 27.12.1978](2)[ The Chairman or the Speaker who is entitled to a house rent allowance, shall be entitled for an allowance of twenty thousand rupees per mensem for maintenance and upkeep of the residence and for layout and maintenance of gardens included in such residence.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]
