Section 4(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)The [Chairman,. Speaker, Deputy Chairman, Deputy Speaker, Leader of Opposition, [Government Chief Whip and Opposition Chief Whip] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005]] each shall be entitled [x x x] [Omitted by Act 31 of 1978 w.e.f. 23.3.1972] to the use of a furnished residence in the City of Bangalore [within thirty kilometres from the limits of the City of Bangalore] [Inserted by Act 5 of 1994 w.e.f. 1.9.1993] throughout his term of office and for a period of [sixty days] [Substituted by Act 31 of 1978 w.e.f. 23.3.1972] immediately thereafter, or, in lieu of such furnished residence, to a house rent allowance at the rate of [[eighty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per mensem. [The residence provided under this sub-section shall be furnished on such scales and the plinth area thereof shall not exceed such limits, as may be prescribed.] [Substituted by Act 5 of 1979 w.e.f. 27.12.1978]
