Section 12(iii) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(iii)with the approval of the Chairman and the Speaker, where the committee is a committee of members of both Houses, of the Legislature, travelling allowance for journeys by train and for journeys by road whether within the State or outside the State in India, at the rates specified in clause (a) [and for journeys by air within the state and outside the state in India actual air fare shall be paid] and for journeys by air outside the State in India at the rate of one and one-fifth times the single air fare paid for such journeys and such insurance premium as may be prescribed for insurance against accidents during such journeys by air and daily allowance of rupees fifteen per diem for the days of halt at any place within the State and at rupees twenty-five per diem for the days of halt at any place outside the State:
