Section 10Q in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10Q. Deductions in respect of house rent etc.
- There shall be deducted every month from the salary payable to the Chairman, the Speaker, the Deputy Chairman the Deputy Speaker, a Leader 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],-(a)a sum equal to ten per cent of his salary as house rent if he is, in occupation of a residence provided by the State Government;(b)a sum equal to two and a half percent of his salary as rent of the furnishings of his residence if the same has been furnished by the State Government.
