Section 10O in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10O. [ Application of Act to Whips. [Sections 10O to 10Q Inserted by Act 31 of 1978 w.e.f. 23.3.1972]
- If a Minister or a Minister of State or a Deputy Minister is appointed as a Government Chief Whip, he shall not be entitled to any salary or allowances specified in this Act and he shall be governed by the provisions of the Karnataka Ministers Salaries and Allowances Act, 1956.
