Section 13(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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]
