Section 13(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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.
