Section 4(2) in Karnataka Ministers Salaries And Allowances Act, 1956.
(2)In a residence used by a Minister who is entitled to a house rent allowance in lieu of a furnished residence, three rooms shall be furnished by the State Government on such scales as may be prescribed, to be used forofficial purposes. He shall be entitled for an allowance of twenty thousand rupees per month for maintenance and upkeep of residence and for layout and maintenance of gardens included in such residence.
