Section 13 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
13. Minister, [a Minister of State,] [Inserted by Act 31 of 1978 w.e.f. 26.12.1978] Deputy Minister, Chairman, Deputy Chairman, [Speaker, Deputy Speaker, the Leaders of the Opposition [the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 72 of 1976 w.e.f. 19.07.1976]] not to draw salaries as members.
(1)A Minister, [a Minister of State,] [Inserted by Act 31 of 1978 w.e.f. 26.12.1978] a Deputy Minister, [the Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974], [or the Leaders of the Opposition [,the Government Chief Whips or the Opposition Chief Whips] [Inserted by Act 72 of 1976 w.e.f. 19.07.1976]] shall not, while he draws the salary and allowance for his office, be entitled to any salary or allowance as a member of the Legislative Assembly or of the Legislative Council, as the case may be.[Provided that the Deputy Chairman or the Deputy Speaker who does not avail the facility provided under section 10B shall be entitled to the allowances specified in clauses (a) and (b) of section 12 as a member of the Legislative Assembly or the Legislative Council, as the case may be:Provided further that he shall also be entitled to the allowances admissible under section 8 or under clause (f) of section 12, as the case may be;] [Inserted by Act 72 of 1976 w.e.f. 14.10.1974](1A)[ Notwithstanding anything in sub-section (1), the Leader of the Opposition [, the Government Chief Whips or the Opposition Chief Whips] [Inserted by Act 72 of 1976 w.e.f. 19.07.1976] who does not avail the facility provided in section 10F or section 10K, as the case may be, shall be entitled to the allowances specified in clauses (a), (b), (e), (f) of section 12 as a member of the Legislative Assembly or the Legislative Council or as a Chairman of any committee of the Legislative Assembly or the Legislative Council or of both.](2)The [Chairman, the Deputy Chairman, the [Speaker, the Deputy Speaker,] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974] the Leaders of the Opposition [,the Government Chief Whips or the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009]] shall not during the tenure of his office practise any profession or engage in any trade or undertake for remuneration, any employment other than his duties as [Chairman, the Deputy Chairman, the [Speaker, the Deputy Speaker,] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974] the Leaders of the Opposition or the Government Chief Whips], as the case may be.(3)[ x x x] [Omitted by Act 3 of 1975 w.e.f. 14.10.1974]
