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State of Karnataka - Act

The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

KARNATAKA
India

The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

Act 2 of 1957

Published in Gazette 2 on 24 January 1957
Assented to on 24 January 1957
Commenced on 24 January 1957
[This is the version of this document as it was from 24 December 1959 to None.]
[Note: The original publication document is not available and this content could not be verified.]

The Karnataka Legislature Salaries, Pensions and Allowances Act, 1956(Karnataka Act 2 of 1957)Last Updated 13th December, 2019Statement of Objects and Reasons - (Amending Act 27 of 1957). - It is considered necessary to provide free furnished accommodation to mofussil members of the Legislature and to pay a sum of rupees sixteen as daily allowance to both local and mofussil members. It is also considered necessary to provide accommodation to mofussil members at half the rates usually charged in Government Guest Houses when they come to Bangalore on work other than during the period of meetings of the Legislature or Committees thereof. Hence this Bill.(Notification No. 11875 - LA, dated 12-9-1957. Obtained from the file LAW 36 LGN 57.)Statement of Objects and Reasons - (Amending Act 12 of 1959). - Section 8 of the Mysore Legislature Salaries Act, 1956, regulates the travelling and daily allowances payable to the Chairman and the Speaker for journeys within and outside the State. The rates fixed for journeys outside the State are also applicable in respect of journeys whether inside or outside India. As these rates are not sufficient for journeys outside India, it is considered necessary to specify the rates of allowances payable for such journeys. Hence this Bill.Statement of Objects and Reasons - (Amending Act 10 of 1960). - At present the salary of the Deputy Chairman and the Deputy Speaker is three hundred and fifty rupees per mensem whereas the salary of a Deputy minister is six hundred rupees per mensem. It is considered that the salary of the Deputy Chairman and the Deputy Speaker should be the same as that of a Deputy Minister. Section 10 of the Mysore Legislature Salaries Act, 1956, is therefore proposed to be amended.The Accountant General has suggested amendment of the Act, to make it clear that a member of one House when elected or nominated as a member of the other House will not be entitled to salary as a member of both the Houses, and the substitute references to annas by references to naye paise. The Legislature Assembly adopted a resolution on the 24th December 1959, recommending legislation being undertaken to increase the monthly salary of the members of the Legislature by one hundred rupees. Sections 11 and 12 of the Act are therefore proposed to be amended. Opportunity has been taken to make provision in clause 6 to enable payment of salary and allowances to members of the legislative Council elected to the Assembly in the last general elections, during the period they attended meetings of the Council and performed the functions of members of the Council.(Notification No. L A 138, dated 4th April 1960. Obtained from the file LAW 37 LGN 60.)Statement of Objects and Reasons - (Amending Act 8 of 1967). - The Salaries and Allowances payable to the Chairman and Deputy Chairman of the Mysore Legislative Council and the Speaker and Deputy Speaker of the Mysore Legislative Assembly and to the Members of the State Legislature are all fixed several years ago. Having regard to the present cost of living, it is necessary to increase the same.Hence this Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 31st July 1967, as No. 101, p. 5.)Statement of Objects and Reasons - (Amending Act 18 of 1968). - Whenever there is a vacancy in the office of the Chairman or of the Speaker, a Member of the Legislative Council or the Legislative Assembly who performs the duties of the Chairman or the Speaker is being paid salary and allowances of the Chairman or the Speaker, as the definitions of "Chairman" and "Speaker" include a member performing the duties of the Chairman or the Speaker. Some doubt has arisen as to the admissibility of the salary and allowances of the Chairman or the Speaker to such a member under the provisions of the Mysore Legislature Salaries Act, 1956, as it stands. The Deputy Chairman or the Deputy Speaker performs the duties of the office of the Chairman or the Speaker when the office of the Chairman or Speaker is vacant. But he is not entitled to the salary and allowances of the Chairman or Speaker. A specific provision is considered necessary for payment of salary and conveyance allowance and provision of a conveyance to the Deputy Chairman, Deputy Speaker or any Member performing the duties of the Chairman or Speaker.2. The sumptuary allowances now provided to the Chairman and the Speaker were found inadequate and therefore provision is made to raise them to three thousand and five hundred rupees and six thousand and five hundred rupees respectively.3. As it was considered more appropriate to have specific statutory provisions for payment of insurance premia for insurance against accidents during air journeys, necessary provision has been made.4. Opportunity has been taken to make necessary statutory provisions in respect of the facility of free cars provided to the Chairman, Deputy Chairman, Speaker and the Deputy Speaker during their stay at Delhi, the payment of petrol charges for return of the motor car to Bangalore, when the Chairman or Speaker on tour undertakes further journey either by train or by air, and the determination of rent payable by Members for accommodation at Mysore Bhavan in New Delhi.5. Facilities such as free furnished residence in Bangalore City, or house rent allowance, telephone at residence and allowance towards secretariat staff and office expenses are also proposed to be provided to the Leader of the Opposition in the Legislative Assembly.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 26th August 1968, as No. 705, p. 7-8.)Statement of Objects and Reasons - (Amending Act 15 of 1969). - In respect of tours outside India by the Chairman or the Speaker it is considered appropriate to provide for payment of travelling and daily allowances at the same rates as are applicable to Ministers under the Mysore Ministers Salaries and Allowances Act, 1956.Hence this Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 26th August 1969, as No. 420, p. 3.)Statement of Objects and Reasons - (Amending Act 19 of 1974). - The salary and allowances of the Chairman, Speaker, Deputy Chairman and Deputy Speaker and the members of the Legislature have been fixed long time back. It is considered necessary in the present context to revise the salary payable to the Deputy Chairman and Deputy Speaker and the allowances payable to the Chairman. Speaker, Deputy Chairman, Deputy Speaker and the members of the Legislature. Hence the Bill.(Obtained from LA Bill No. 23 of 1974. File No. LAW 11 LGN 74.)Statement of Objects and Reasons - (Amending Act 3 of 1975). - It was considered necessary to provide each to the Deputy Chairman and the Deputy Speaker a furnished residence and a motor car. As neither House of the Legislature was in session, an Ordinance for the purpose was promulgated. The Bill seeks to replace the Ordinance.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A dated 10th February 1975, as No. 273, p. 4.)Statement of Objects and Reasons - (Amending Act 13 of 1976). - At present section 12(f) does not provide for the payment of charges incurred by a Chairman of the committee towards transportation when he attends the conferences of the Chairman of the respective committees. It was considered necessary to provide for the payment of transportation charges to the extent specified in the rules. As the State Legislature was not in session the Karnataka Legislature Salaries (Amendment) Ordinance, 1976 was issued. Accordingly provision is made for payment to the extent specified in the rules, charges towards transportation.The Bill seeks to replace the Ordinance.(Published in the Karnataka Gazette, Part IV-2A, Dated 5th February 1976, p. 114-115.)Statement of Objects and Reasons - (Amending Act 49 of 1976). - The cost of travelling outside India as also the cost of living in the Capitals and country-side of foreign countries has considerably increased in recent years. The scale of T.A. at one and one-fifth times the single fare of the Class now admissible to the Chairman and the Speaker, for journeys by air, train or sea and daily allowance at Rs. 100 per day for the days of journeys and for the days of halt, at any place and even the provision of Rs. 150 of daily allowance to be authorised under special circumstances has been found to be inadequate. Since the actual expenditure varies from country to country, depending on the cost of living and travel obtaining there, it is considered necessary to amend the Act.Hence this Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, Dated 24th May 1976, as No. 2814, p. 3.)Statement of Objects and Reasons - (Amending Act 72 of 1976). - It was considered necessary to provide certain facilities like salary, residence, conveyance, stenographer and peon to the Leader of the Opposition in the Legislative Assembly as also to the Government Chief Whip in the Legislative Assembly.Members of the Committees of Legislature are undertaking journeys outside the State in India. As there was no provision in the Act for payment of travelling allowance and daily allowance for such journeys, it was considered necessary to make suitable provision in the Act.It was also considered necessary to make provision in the Act for payment of actual hire charges for motor car hired by the Presiding Officers and Deputy Presiding Officers while touring outside the State in India.For such of the members of the Legislature who cannot be provided with free accommodation during the meetings of the Legislature, it was considered necessary to provide for payment of Rs. 15 per day. As some of the members are taking medical treatment outside the Government hospitals provision for reimbursement of the expenditure incurred was considered necessary.As the Legislative Assembly was not in session and only the Legislative Council was in session the Karnataka Legislature Salaries (Third Amendment) Ordinance, 1976 was promulgated making provision for the purpose.It is proposed to replace the Ordinance.Hence the Bill.In the Bill additional provision is made for payment of salary, allowances, etc., to the Leader of the Opposition and Government Chief Whip in the Legislative Council also. Certain other amendments of a clarificatory nature are also proposed to make the position clear regarding tours undertaken by the Committees of the Legislature.(Obtained from LA Bill No. 67 of 1976. File LAW 68 LGN 76.)Statement of Objects and Reasons - (Amending Act 31 of 1978). - It is considered necessary to increase the salary of the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips and also of the members of the Legislature. It is also considered necessary to provide certain additional facilities like free railway pass, telephone, to the members of the Legislature. It is also considered necessary to-(i) provide pension to the members of the Legislature;(ii) enhance the daily allowance from Rs. 31 to Rs. 51;(iii) provide for the telephone, postal and other contingency allowance of Rs. 300 p.m.;(iv) free travel by bus within the S tate to the spouse of the members; and(v) increase the rate of travelling allowance to the Presiding Officers and Leaders of the Opposition and Government Chief Whips.Hence this Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 14th August 1978, as No. 1153, p. 11. )Statement of Objects and Reasons - (Amending Act 5 of 1979). - It was considered necessary-(i) to give effect to the provisions of the Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 1978 in so far as it related to the increase in conveyance allowance payable to the Presiding Officers, Deputy Presiding Officers, Leaders of Opposition and the Government Chief Whips from the date the Act was published in the Gazette;(ii) to reduce the rates of mileage allowance to 0-75 paise per Kilometer;(iii) that specific provisions should be made in the Act empowering the Government to prescribe by rules, the maximum plinth area of the residential buildings to be provided to the Presiding Officers, Deputy Presiding Officers, Leaders of Opposition and Government Chief Whips and also the scale on which such buildings should be furnished.(iv) to provide for payment of pension to the family of a deceased member only for the remaining period for which such member but for his death would have continued as member.As the Karnataka Legislature Assembly was not in session, the Karnataka Legislature Salaries, Pensions and Allowances (Second Amendment) Ordinance, 1978 was promulgated for the aforesaid purposes.The Bill seeks to replace the Ordinance.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 24th January 1979, as No. 83, p. 5-6.)Statement of Objects and Reasons - (Amending Act 31 of 1979). - In the Central Budget, in March, this year, there was an increase in the petrol and oil rates. Added to this OPEC also announced increase in the oil prices, which had its impact in the petrol and oil rates in the country. As a result, the rates of petrol has been on the increase from the last few months. Hence, it is considered necessary to increase the kilometerage allowance from 75 paise to one rupee to cope with the enhanced rates of oil and petrol. It is also considered necessary to provide for grant of advance to the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips for purchase, repair or construction of residential houses.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 24th September 1979, as No. 954, p. 3.)Statement of Objects and Reasons - (Amending Act 26 of 1981). - Representation have been received from the members of the Legislature to the effect that-(i) members may be issued railway coupons of the value of Rs. 2,000/- on the pattern existing in Tamil Nadu instead of the present facility of allowing a member and a member of his family to travel by first class by any railway in India for a distance of ten thousand kilo meters;(ii) each member be permitted make 2,000 free local calls per year;(iii) the road mileage for road journey be increased from 0.75 paise per kilo meter to Rs. 1.25 per kilo meter;(iv) the room rent payable for the accommodation given to the members in the Legislator's Home with effect from 1-1-1980 be reduced from Rs. 5/- per day to Rs. 2/- per day.2. It is considered necessary to implement the above demands except in respect of telephone calls. Instead of allowing 2,000 free calls, it is considered necessary to enhance the allowance paid to the members towards meeting the expenditure on telephone calls, postal charges and other contingencies from Rs. 300-00 to Rs. 400-00 per month. It is also considered necessary to increase Conveyance Allowance and road mileage to the Chairman, Speaker, Deputy Chairman, Deputy Speaker, Leader of the Opposition and Chief Whip to Rs. 950/- per month and Rs. 1-50 per kilo meter respectively in view of the raising cost of petrol etc.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 28th March 1981, as No. 211, p. 5.)Statement of Objects and Reasons - (Amending Act 21 of 1982). - Several representations have been received from the sitting as well as former members of the Legislature for liberalising the Pensions Scheme. A Committee was constituted to consider the representations in this behalf and to submit a report to Government. The Committee has recommended that the pension should be given irrespective of the actual period of service to-(1) persons who were members of the first Legislative Council and whose terms were terminated by lots; and(2) persons who are declared elected by Court in election petitions and are not able to serve as members during the pendency to the election petitions; and(3) persons who are declared as elected in bye-elections and are not able to serve the full term of five years.Hence this Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 27th March 1982, as No. 227, p. 3.)Statement of Objects and Reasons - (Amending Act 22 of 1984). - Considering the repeated representations by the members of the Constituent Assembly, Mysore Representative Assembly and members of Legislatures of former provinces or Indian States and the service done by those persons, it is considered necessary to give pension to the following,-(i) Members of Constituent Assembly;(ii) Members of Mysore Representative Assembly;(iii) Members of Assemblies and Councils of former provinces and Indian States which are now part of Karnataka.However, it is limited to those who represented or permanently resided during their membership in any area which now forms part of Karnataka.Pension is now payable to persons elected in bye-elections. It is proposed to extend the benefit to persons who were nominated in the middle of the term.Pensioners who are receiving other pension are not entitled to get pension under the Act if their other pension is more than the pension to which they are entitled to under this Act. It is proposed to enhance the upper limit to one thousand rupees thereby enabling persons receiving other pension to get pension under the Act provided the total amount does not exceed one thousand rupees.Members are now entitled to free furnished accommodation at Bangalore when their presence is necessary at Bangalore in connection with their official work. When sufficient accommodation was not available in Legislator's Home, a provision was made that if accommodation is not provided or availed, members are entitled to certain allowances. Now that sufficient accommodation is available the members are being required to avail the accommodation facility by omitting the provision to pay allowances where it is not availed.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 9th February 1984, as No. 113, p. 4.)Statement of Objects and Reasons - (Amending Act 14 of 1985). - Article 187 of the Constitution of India envisages a separate Secretariat for the State Legislature. Taking into account the demand made in both the Houses of the State Legislature, the Government decided to accord independent status to the Legislature Secretariat.Section 15 of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, vests with the Government, the power to make rules for carrying out the purposes of the said Act.After grant of independent status to the Karnataka State Legislature, it is considered necessary to vest with the Special Board, the power to make rules for carrying out the purposes of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, which hitherto vested with the Government.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 25th March 1985, as No. 162, p. 4.)Statement of Objects and Reasons - (Amending Act 24 of 1985). - The pension that a person who has served as a member of the Constituent Assembly, the Mysore Representative Assembly or the Mysore Legislative Assembly or Legislative Council, under clause (b) of sub-section (1) of section 11A of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, entitled to, is irrespective of the period of service rendered in those capacities. It is considered necessary that the service rendered as a member of the Constituent Assembly etc., may be treated as equal to one term of service as Member of Legislative Assembly or Member of Legislative Council, for the purpose of payment of pension under the said Act and the total pension payable to a person who has served in both the capacities be limited to Rs. 500 per mensem.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 26th July 1985, as No. 401, p. 3.)Statement of Objects and Reasons - (Amending Act 38 of 1985). - Every legislator is entitled for an allowance of Rs. 550 p.m. towards the expenditure incurred by him on Telephone calls and Postal Charges and other contingencies in the discharge of his duties as a member. This quantum of Rs. 550 has been fixed with effect from 9th April 1981. Since then there has been considerable increase in the postal and telephone tariffs and also an increase in the responsibility shouldered by the Legislators in the developmental activities. In the circumstances, it is considered necessary to enhance the quantum of monthly allowance towards the telephone calls, postal charges and other contingencies to Rs. 1,000 p.m.Provision is also made to grant advances to members for purchase of Motor cars or Motor cycles.This opportunity is also being utilised to provide a statutory power to recover dues from Legislators, Ex-Legislators out of the salary/pension payable to them and in the absence of the aforesaid option to recover it as arrear of land revenue, to enable the Karnataka Legislature Secretarial to recover the amounts due without resorting to civil litigation.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 5th September 1985, as No. 465, p. 3.)Statement of Objects and Reasons - (Amending Act 16 of 1987). - (As appended to at the time of introduction of the Bill)In pursuance of the assurance given by the Hon'ble Chief Minister on the floor of the Houses, it is proposed to amend the Karnataka Legislature Salaries, pension and Allowances Act, 1956 to provide for the following:-For Members -(a) salary to be raised from Rs. 700 to Rs. 1,000.(b) Allowances for meeting the expenditure towards telephone calls, postal charges, etc., to be increased from Rs. 1,300 to Rs. 2,000.(c) railway coupons for travel to be increased from Rs. 2,000 to Rs Rs. 5,000 per annum.(d) mileage allowances to be increased from Rs. 1-25 per km. to Rs. 2-50 per km.(e) daily allowances to be raised from Rs. 51 to Rs. 75.(f) to remove the maximum limits on pension of Rs. 1,000 and for the payment of pension of Rs. 750 for Members who have served for not less than fifteen years as Members.For Presiding Officer, Leaders of Opposition and Government Chief Whips:-(a) conveyance allowance to be raised to Rs. 2,000 p.m.(b) mileage allowances to be raised from Rs. 1-50 per k.m. to Rs. 2-50 per k.m.(c) daily allowance inside the State to be raised to Rs. 100 and outside the State to Rs. 150.(d) meeting the travel and other expenses for tour outside the country to be on par with a Minister of the State Government.(e) sumptuary allowance to the Speaker to be raised from Rs. 10,000 to Rs. 15,000 and for the Chairman from Rs. 6,000 to rs. 10,000 and for Leaders of Opposition to Rs. 5,000 and for the Deputy Speaker, Deputy Chairman and Government Chief Whip, to Rs. 4,000.(f) to raise the House rent Allowance in respect of Chairman, Deputy Chairman, Speaker, Deputy Speaker, Leader of Opposition, Government Chief Whip from Rs. 500 to Rs. 1,000 if they reside in their own houses.(g) Salaries of the Chairman, Speaker and the Leader of the Opposition to be raised to Rs. 2,500 p.m. and those of the Deputy Chairman, deputy Speaker, Government Chief Whip to Rs. 2,250 p.m.Some consequential amendments are also madeHence the Bill.(Obtained from L.A. Bill No. 32 of 1987)Statement of Objects and Reasons - (Amending Act 9 of 1988). - Clause (a) of sub-section (1) of section 11A of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 provides for payment of a maximum pension of Rs. 500 per month to a member who has served for not less than ten years as a member.Clause (b) of the said sub-section provided for payment of a pension of Rs. 300 per month to persons who had served as members of,-(a) the Constituent Assembly;(b) the Mysore Representative Assembly;(c) the Mysore Legislative Assembly;(d) the Legislative Assembly or the Legislative Council of any State (including an Indian State) or Province, which or any area of which now forms part of the State of Karnataka.Sub-section (1A) of section 11A provided that the aggregate of the pension payable to a person under clauses (a) and (b) of sub-section (1) shall not exceed Rs. 500 per month.By amendment Act, 16 of 1987, sub-section (1) of section 11A was amended providing for the payment of pension of Rs. 750 per month to members of Legislature who have served as such for not less than fifteen years.In view of this amendment, sub-section (1A) also required to be amended increasing the aggregate pension payable to a person under clause (a) and (b) of sub-section (1) to Rs. 750 per month. By oversight this consequential amendment to sub-section (1A) was not effected. It is now proposed to do so.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 23rd January 1988, as No. 52, p. 3.)Statement of Objects and Reasons - (Amending Act 5 of 1991). - On the recommendation of the Committee constituted to consider enhancement of salary and allowances and other benefits to the Members of the Legislature and Parliamentary functionaries, following amendments are proposed to the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956.For Former Members.-1. Pension is increased to rupees 1000/- per month for one term and for every subsequent year rupees 50/- per month per year subject to maximum of rupees 1500/- per month.2. Free non-transferable bus passes are provided subject to certain limitations.3. Medical facilities are also made free subject to certain restrictions.4. Family pension is increased to rupees 500/- per month.For Members.-5. Allowances payable on telephone call, postal charges, consolidated allowances, salary to personal assistant raised from rupees 2000/- to rupees 3500/-, in addition to salary of rupees 1000/- per month.6. Travelling allowance is provided at the rate of rupees 2/- per k.m. irrespective of mode of journey for attending the meetings.7. Daily allowance is increased to rupees 100/- within the State and rupees 250/- outside the State within India.8. Free non-transferable bus passes are provided subject to certain limitations.9. Air and rail journey are reimbursed subject to the maximum of rupees ten thousand in a financial year.For Parliamentary Functionaries:10. Sumptuary allowances are increased by hundred percent.11. House Rent allowance in lieu of furnished residence increased to Rupees 5,000/-.12. Cost equal to three hundred litres of petrol per mensum, in lieu of conveyance allowance of rupees two thousand.13. Daily allowance on tour outside Karnataka increased to rupees two hundred and fifty per day.Certain other consequential amendments are also made.Hence the Bill.(Obtained from LA Bill No. 31 of 1990. File LAW 50 LGN 90.)Statement of Objects and Reasons - (Amending Act 16 of 1992). - Clause (ccc) of Section 12 of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, provides for re-imbursement of air, or rail fare paid for the journey performed, subject to the maximum limit of Rupees ten thousand. In order to avoid inconvenience it is considered necessary to amend the said provision for payment of rupees ten thousand in two equal installments.It is also considered necessary to establish a benevolent fund for the benefit or for the welfare of the persons who are entitled to pension under Section 11-A, family of persons who die while serving as Members of the Legislative Assembly or the Legislative Council and family of persons referred to above after their demise. It is therefore, proposed to amend the Act, suitably providing for the establishment of the said Fund and for other consequential matters.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 26th March 1992, as No. 175, p. 572.)Statement of Objects and Reasons - (Amending Act 5 of 1994). - It is considered necessary to enhance the salaries and other allowances payable to the Members of the Karnataka Legislature, Presiding Officers and Parliamentary Functionaries of the Legislature, by amending the Karnataka Legislature salaries, Pensions and Allowances Act, 1956.Hence the Bill.(Obtained from LA Bill 37 of 1993. File No. LAW 56 LGN 93.)Statement of Objects and Reasons - (Amending Act 11 of 1995). - Clause (ccc) of section 12 of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, provides that every member and his companion shall be provided with one free non transferable pass to travel by the Karnataka Road Transport Corporation Transport Services in outside the State of Karnataka also.Hence the Bill.(Obtained from LA Bill No. 13 of 1995. File LAW 19 LGN 95.)Statement of Objects and Reasons - (Amending Act 4 of 1997). - It was considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 to enable the former members to travel in the Karnataka State Road Transport Corporation buses any number of times within the State instead of twelve times in a year.This Bill seeks to replace the Karnataka Legislature Salaries Pensions and Allowances (Amendment) Ordinance 1996 (Karnataka Ordinance 4 of 1996) promulgated for the purpose.Hence the Bill.(Vide Notification No. LGA/BLA/29/1997, dated 19-2-1997. Published in the Karnataka Gazette (Extraordinary), Pat IV-2A, dated 19-2-1997, as No. 229, p. 3.)Statement of Objects and Reasons - (Amending Act 19 of 1997). - It is considered necessary to enhance the salaries and allowances of the Parliamentary functionaries and the Legislators and certain other benefits as well as enhance the pension payable to the Former Legislators by amending the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956.Hence the Bill.(Obtained from LA Bill No. 37 of 1997. File DPAL 52 SHASANA 97.)Statement of Objects and Reasons - (Amending Act 30 of 1998). - In view of bifurcation of Karnataka Legislature as Legislative Assembly Secretariat and Council Secretariat, it is considered necessary to amend the section 13C of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, to establish separate Bonevolent Fund Authority for each Secretariat.Hence the Bill.(Published in the Karnataka Gazette (Extraordinary), PART IV-2A No. 1207, dated 10-11-1998 at p. 3.)Statement of Objects and Reasons - (Amending Act 14 of 2001. - It is considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957), to provide for:-(a) grant of Constituency Travelling Allowance of rupees ten thousand per annum in lieu of the Karnataka State Road Transport Corporation bus passes to them; and(b) enhancement of payment towards meeting the expenditure on telephone calles from rupees five thousand per month to six thousand five hundred rupees per month and to cancel the existing system of re-imbursement of 3000 local call charges once in two months (as per O.M. No. Adm-1/73/LG/98 dated 31.12.1998).Hence the bill(Obtained from L.A.Bill No. 43 of 2000 file No. DPAL 57 SHASHANA 2000.)Statement of Objects and Reasons - (Amending Act 1 of 2004). - It is considered necessary to amend the Karnataka Legislature Salaries Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) to provide for,-(a) Grant of Constituency Travelling Allowance of rupees ten thousand per annum in lieu of the Karnataka State Road Transport Corporation bus passes to them; and(b) enhancement of payment towards meeting the expenditure on telephone calls from rupees five thousand per month to six thousand five hundred rupees per month and to cancel the existing system of re-imbursement of 3000 local call charges once in two months, (as per O.M. No. Adm-1/73/LG/98, dated: 31.12.1998).Hence the Bill.(LA BILL No. 30 of 2002)Statement of Objects and Reasons - (Amending Act 24 of 2005). - The salary and allowances of legislatures were last revised in the year 2000, after which there has been considerable rise in the living costs and relative depreciations of money value.Therefore, it is considered necessary to enhance the salaries and allowances of the parliamentary functionaries and the legislators and certain other benefits including the pensions payable to the former legislators by amending the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956.Hence the Bill.(LA BILL No. 19 of 2005)Statement of Objects and Reasons - (Amending Act 16 of 2009). - It is considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) to provide for,-(i) the status of the Government Chief Whip to the Opposition Chief Whip;(ii) to enhance the,-(a) salaries of the Legislators from Rs.8000/- per month to Rs.10,000/- per month;(b) telephone allowance from Rs.7500/- per month to Rs.10,000/- per month;(c) constituency allowance from Rs.3500/- per month to Rs,15,000/- per month;(d) postal charges from Rs.1000/- per month to Rs.4000/- per month;(e) salary of Room Boy from Rs.2000/- per month to Rs.5000/- per month(iii) to enhance the pension from Rs.5000/- per month to Rs.15000/- per month and maximum pension from Rs.10000/- per month to Rs.25000/- per month.(iv) payment of family pension for life of the dependent of the Member(v) to reimburse actual travel expenses to the Ex-members in first class / second class A/C for journeys by train in India to a maximum of 35000 k.m.(vi) increase of salary of the Deputy Chairman, Deputy Speaker and Government Chief Whip from Rs.8000/- per month to Rs.10,000/- per month and the sumptuary allowance from Rs.50000/- per annum to Rs.75000/- per annum.Certain consequential amendments have also been proposed.Hence the Bill.(LA Bill No.38 of 2009, File No. DPAL 8 Shasana 2009)[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 27 of 2009). - Sub-section (1) of section 11-B of the Karnataka Legislature Salaries, Pension and Allowance Act, 1956 provides for payment of family pension to the family of a deceased member at the rate of fifty percent of pension admissible to a member under section 11-A for life.If the person eligible for pension under section 11-A dies, the family was not eligible for family pension. It is considered necessary to provide for family pension to the family of a deceased person eligible for pension under section 11-A of the Act.Hence the Bill.[L.A.Bill No.39 of 2009, File No.42 Shasana 2009][Entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 06 of 2011). - It is considered necessary to provide for family pension to the family of the deceased persons who was a member of the Legislative Council or the Legislative Assembly wholly or partly after 1st day of January, 1952, whether he was in receipt of pension or not.Hence the Bill.[L.A. Bill No.29 of 2010, File No.DPAL 33 Shasana 2010][Entry 38 of List II of the Seventh schedule to the constitution of India.]Statement of Objects and Reasons - (Amending Act 32 of 2011). - It is considered necessary to enhance the salaries and allowances of the parliamentary functionaries and the legislators and certain other benefits by amending the Karnataka Legislature Salaries Act, 1956.Hence, the Bill.[L.A. Bill No. 32 of 2011, File No. Samvyashae 24 Shasana 2011][Entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 22 of 2012). - It is considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957),-(a) to define the term recognized group and to provide telephone and such other Secretarial facilities to the office of the recognized groups;(b) to enhance the pension payable to a member from Rs. 15,000/- to 25,000/- p.m. and to enhance the upper limit of pension from Rs.25,000/- to Rs. 35,000/- p.m.;(c) to grant medical allowance of Rs.2,000/- (Rupees two thousand only) per month;and(d) for reimbursement of actual travel expenses by train in India subject to a maximum of Rupees One Lakh per annum to ex-members, who are in receipt of pension.Hence the Bill.[L.A. Bill No.9 of 2012, File No.Samvyashae 14 Shasana 2012][Entry 38 of List II of the Seventh schedule to the constitution of India.]Statement of Objects and Reasons - (Amending Act 7 of 2013). - Where the election of legislator is set-aside by the Court in an election petition due to technical reason not attributed to such legislator such as inclusion of certain voters in the voters list after the issue of notification of election by the Election Commission of India, it is considered necessary to provide such legislator pension under this Act.Hence the Bill.[L.A. Bill No.20 of 2012, File No. Samvyashae 45 Shasana 2011][Entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 8 of 2013). - It is considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1956) for reimbursement of actual travel expenses by air or train in India, subject to a maximum of Rupees One Lakh per annum to ex-members and also to provide family pension to the family members of ex-member.Hence the Bill.[L.A. Bill No.44 of 2012, File No. Samvyashae 60 Shasana 2012][Entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 08 of 2014). - It is considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, (Karnataka Act 2 of 1957) to,-(i) provide pension to the family of the deceased person, who was a member of Mysore Representative Assembly (MRA) or the Member of Coorg Representative Assembly, Constituent Assembly or Legislative Assembly or Legislative Council of any State including an Indian State or Province which or any area of which now forms part of State, before January, 1952; and(ii) where the election of legislator is set-aside by the Court in an election petition due to technical reason not attributed to such legislator such as inclusion of certain voters in the voters list after the issue of notification of election by the Election Commission of India to provide such legislator pension from 1st day of August, 1990.Hence, the Bill.[L.A. Bill No.29 of 2014, File No. Samvyashae 61 Shasana 2012][Entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 18 of 2015). - There is a considerable increase in the cost of living. Therefore, it is considered necessary to enhance the salaries and allowances of the parliamentary functionaries and the legislators and certain other benefits by amending the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957).Hence, the Bill.[L.A. Bill No. 03 of 2015, File No. Samvyashae 07 Shasana 2015][entry 38 of List II of the Seventh Schedule to the Constitution of India.]Statement of Objects and Reasons - (Amending Act 2 of 2016). - It is considered necessary to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, (Karnataka Act 2 of 1957) to make provision to provide family pension to family members of the member deceased before 26.12.1978 operative from 22.02.2014.Hence, the Bill.[L.A. Bill No. 44 of 2015, File No. Samvyashae 53 Shasana 2015][entry 38 of List II of the Seventh schedule to the constitution of India.]Adapted by the Karnataka Adaptations of Laws Order, w.e.f. 1.11.1973Substituted by Act 5 of 1979 w.e.f. 27.12.1978(First published in the [Karnataka Gazette] [Adapted by the Karnataka Adaptations of Laws Order, w.e.f. 1.11.1973] on the Twenty-fourth day of January, 1957.)(Received the assent of the Governor on the Fifteenth day of January, 1957.)An Act to provide for the [salaries, pensions and allowances] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978] of the Chairman and the Deputy Chairman, the Speaker and the Deputy Speaker [,the Leaders of the Opposition [,Government Chief Whips and Opposition Chief Whips] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]] and the Members of the Legislative Assembly and the Legislative Council.Whereas it is expedient to provide for the [salaries, pensions and allowances] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978] of the Chairman and the Deputy Chairman, the Speaker and the Deputy Speaker, [the Leaders of the Opposition, [the Government Chief Whips, the Opposition Chief Whips] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]] and the Members of the Legislative Assembly and the Legislative Council of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, w.e.f. 1.11.1973] and certain other matters;Be it enacted by the [Karnataka State] [Adapted by the Karnataka Adaptations of Laws Order, w.e.f. 1.11.1973] Legislature in the Seventh Year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called the [Karnataka Legislature] [Adapted by the Karnataka Adaptations of Laws Order, w.e.f. 1.11.1973] Salaries [Pensions and Allowances] [Substituted by Act 5 of 1979 w.e.f. 27.12.1978] Act, 1956.

(2)It shall be deemed to have come into force on the first day of November 1956.

2. Definitions.

- In this Act, unless the context otherwise requires,-

(a)'Chairman' means the Chairman of the Legislative Council [x x x] [Omitted by Act 18 of 1968 w.e.f. 24.10.1968];

(b)'Deputy Chairman' means the Deputy Chairman of the Legislative Council;

(bb)[ 'Government Chief Whip' means a member of the Legislative Assembly or the Legislative Council designated by the Chief Minister as the Government Chief Whip in the Legislative Assembly or the Legislative Council;] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]

(c)'highest class' in relation to journeys by train includes air-conditioned accommodation available in the train;

(cc)[ 'Leader of the Opposition' means the member of the Legislative Assembly or the Legislative Council who is for the time being recognised as the Leader of the Opposition by the Speaker or the Chairman as the case may be;] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]

(ccc)[ 'Opposition Chief Whip' means a member of the Legislative Assembly or the Legislative Council designated as such by the Leader of the Opposition as the Opposition Chief Whip in the Legislative Assembly or the Legislative Council as the case may be.] [Deemed to have been Inserted by Act 16 of 2009 w.e.f. 1.1.2009]

(d)'prescribed' means prescribed by rules made under this Act;

(dd)[ 'recognised group' means,- [Inserted by Act 22 of 2012 w.e.f. 28.4.2012]

(i)in relation to the Karnataka Legislative Council, every party which has a strength of not less than 10 members i.e., the quorum strength of members in the Legislative Council; in relation to the Karnataka Legislative Assembly, every party which has a strength of not less than twenty three members i.e., the quorum strength of the Legislative Assembly.]

(e)'residence' includes staff quarters and buildings appurtenant thereto and the gardens thereof;

(f)'Speaker' means the Speaker of the Legislative Assembly [x x x] [Omitted by Act 18 of 1968 w.e.f. 24.10.1968];

(g)'Deputy Speaker' means the Deputy Speaker of the Legislative Assembly.

3. Salaries and sumptuary allowances of Chairman and Speaker.

(1)There shall be paid to the Chairman a salary of [[fifty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per mensem and a sumptuary allowance of [[three lakhs rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per annum.

(2)There shall be paid to the Speaker a salary of [[fifty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per mensem and a sumptuary allowance of [[three lakhs rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per annum.

4. Residences of [Chairman, Speaker etc.,] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] .

(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]

(2)[ The Chairman or the Speaker who is entitled to a house rent allowance, shall be entitled for an allowance of twenty thousand rupees per mensem for maintenance and upkeep of the residence and for layout and maintenance of gardens included in such residence.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]

5. Conveyances of the Chairman and the Speaker.

(1)The State Government may provide a suitable motor car each for the use of the Chairman and the Speaker.

(2)There shall be paid to the Chairman and the Speaker each a conveyance allowance [equal to the cost of [[one thousand] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990] litres of petrol]] per mensem.

6. Charges payable by the Chairman and the Speaker and the Government.

(1)The Chairman and the Speaker shall, in respect of their respective residences and the motor cars allotted for their use under sub-section (1) of section 4 and section 5, be liable to pay the following charges, namely:-

(a)[ cost of petrol required for their respective motor cars in excess of the cost of [[one thousand] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990] litres of petrol] paid by the Government; and]

(b)[ the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.] [Substituted by Act 31 of 1978 w.e.f. 23.3.1972]

(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of section 4 and the motor car provided under section 5 including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes, and all expenditure for the layout and the maintenance of the gardens included in such residences, shall be borne by the State Government.

7. Travelling Allowances of the Chairman and the Speaker on assuming or relinquishing office.

- The Chairman and the Speaker shall,-

(a)for the journey in respect of assuming office, to the City of Bangalore, from his usual place of residence in the State, if it is outside the City, and

(b)for the journey in respect of relinquishing office, from the City of Bangalore to his usual place of residence in the State before he assumed office, if such place is outside the City,

be entitled to travelling allowance for himself and the members of his family and for the transport of his personal effects at the rates hereinafter specified, namely:-

(i)the actual charges incurred by the Chairman or the Speaker for himself and the members of his family, whether the journey is made by train or by road or both;

(ii)the actual charges incurred for the transport of the personal effects whether by road or by rail: provided that if a railway wagon is reserved for such transport, the charges for such wagon.

Explanation. - For the purpose of this section, member of the family means the husband, wife, son, daughter, father, mother, brother or sister, if wholly dependent on and residing with the Chairman or the Speaker, as the case may be.

8. Travelling and other allowances of the Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] on tours.

(1)The Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] shall be entitled while touring on duty connected with their offices to travelling and daily or other allowances at the rates and upon the conditions specified in this section.

(2)[While touring inside India] [Substituted by Act 12 f 1959 w.e.f. 1.4.1959] the Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] shall be entitled,-

(a)for journeys by train to [two times] [Substituted by Act 19 of 1974 w.e.f. 27.5.1974] the single fare of the highest class available in the train:

Provided that if the [Chairman, the Deputy Chairman, the Speaker or the [Deputy Speaker] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974], the Leaders of Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f. 01.01.2009]] reserves a compartment for the journey, the charges for such compartment shall be borne by the State Government:Provided further that if any person in addition to the [Chariman, the Deputy Chairman, the Speaker or the [Deputy Speaker] [Substituted by Act 3 of 1975 w.e.f. 14.10.1974], the Leader of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f. 01.01.2009]] travels in the reserved compartment, the charges in respect of such person shall be recovered and credited to Government.

(b)for journeys by road, to road mileage at [[[thirty rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per kilometre;]

(c)for journeys by air, to [one and one fourth] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011] times the single fare paid for such journeys [and to the prescribed insurance premium for insurance against accidents during such journeys;] [Inserted by Act 18 of 1968 w.e.f. 1.11.1956]

(d)to daily allowance at [[[rupees two thousand] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per day for the days of journey and for the days of halt at any place:

Provided that in the case of tours outside the State, the daily allowance shall be at [two thousand five hundred rupees and five thousand rupees per diem for stay in hotel or other registered establishment providing lodging and boarding at scheduled rates subject to production of bills] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]Provided further that if the Chairman, the Deputy Chairman, the Speaker, or the [Deputy Speaker, the Leaders of the Opposition[,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]] is treated as a State Guest, he shall be entitled only to one-fourth of the daily allowance for the period for which he is treated as a State Guest.

(2A)[ When the [Chairman, the Deputy Chairman, the Speaker or the [Deputy Speaker] [Sub-sections (2A) and (2B) Inserted by Act 18 of 1968 w.e.f. 1.1.1966], the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f. 01.01.2009]] while making a journey by road in a motor car provided by the State Government, has to undertake in the public interest further journey by train or by air, he shall be entitled to the petrol charges incurred by him for the return of the motor car to the City of Bangalore from the place at which he ceases to use the motor car:[Provided that, save as otherwise provided in sub-section (2B), when no motor car is taken with him while on tour outside the State in India, the Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Deemed always to have been Inserted by Act 72 of 1976 w.e.f. 1.1.1966]] shall be entitled at his option, in lieu of conveyance allowance and to any road mileage to which he is entitled, to the actual hire charges of the motor car, hired by him in the interest of public service. Certificate to the effect that the hiring of the motor car was necessary in public interest shall be furnished by the Chairman, Deputy Chairman, Speaker and [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978 w.e.f. 26.12.1978]], as the case may be, along with the bill.]

(2B)The Chairman, the Deputy Chairman, the Speaker and the [Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 31 of 1978. w.e.f. 26.12.1978]] shall, in addition to the allowances payable under sub-section (2), be entitled to use without payment of charges, the motor cars maintained by the State Government at the [Karnataka Bhavan] [Adapted by the Adaptation of Laws Order 1973, Schedule II, Serial No. 1 w.e.f. 1.11.1973] in New Delhi.]

(3)

(a)The Chairman and the Speaker touring outside India on duty shall be entitled [to the same terms in regard to travelling and other expenses as a Minister of the State Government.] [Substituted by Act 16 of 1987 w.e.f.1.4.1987]

(aa)[ The Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leader of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1979. w.e.f. 1.6.1979] travelling outside India for medical treatment shall be entitled [to the same terms in regard to travelling and other expenses as a Minister of the State Government.] [Substituted by Act 16 of 1987. w.e.f. 1.4.1987]]

(b)[ x x x] [Omitted by Act 16 of 1987. w.e.f. 1.4.1987]

9. Medical Attendance.

- Subject to rules made by the State Government, the [Chairman, the Deputy Chairman, the Speaker and the Deputy Speaker] [Substituted by Act 3 of 1975. w.e.f. 14.10.1974] [the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1978. w.e.f. 26.12.1978]] and the members of the family of the [Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker] [Substituted by Act 3 of 1975. w.e.f. 14.10.1974], [the Leaders of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1978. w.e.f. 26.12.1978] ] as the case may be, who are residing with and are dependent on him, shall be entitled free of charge to accommodation in hospitals maintained by the State Government, and to medical attendance and treatment. [They shall also be entitled, subject to rules made by the State Government, to reimbursement of the expenses incurred by them for medical attendance and treatment obtained at any other place] [Inserted by Act 19 of 1974 w.e.f. 27.5.1974] [whether within or outside India.] [Inserted by Act 31 of 1979 w.e.f. 21.6.1979]Explanation. - For the purpose of this section [and section 12] [Inserted by Act 31 of 1978. w.e.f. 26.12.1978] member of the family means the husband, wife, son, daughter, father, mother, brother or sister.

10. Salaries of Deputy Chairman and Deputy Speaker.

- [(1)] [Re-numbered by Act 19 of 1974. w.e.f. 27.5.1974] There shall be paid to the Deputy Chairman and to the Deputy Speaker each a salary of [[[forty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]]] per mensem.

(2)[ There shall be paid to the Deputy Chairman and the Deputy Speaker a conveyance allowance of [equal to the cost of [[one thousand litres] [Inserted by Act 19 of 1974. w.e.f. 27.5.1974]] of petrol] per mensem.]

10A. [ Salary, conveyance and conveyance allowance payable to the Deputy Chairman, Deputy Speaker or the person performing the duties of the Chairman or Speaker. [Section 10A sub.section (1) and (2) Inserted by Act 18 of 1968. w.e.f. 1.11.1956]

(1)Notwithstanding anything contained in this Act, while the office of the Chairman is vacant and the duties of the said office are performed by the Deputy Chairman or a member of the Legislative Council appointed under clause (1) of Article 184 of the Constitution, the Deputy Chairman or such member, shall, during the period he so performs such duties, be paid a salary of [[forty thousand rupees]] per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of sections 5 and 6:Provided that during the period aforesaid, the Deputy Chairman or the member shall not be entitled to the salary and special allowance under section 10 or section 11, as the case may be.

(2)Notwithstanding anything contained in this Act, while the office of the Speaker is vacant and the duties of the office are performed by the Deputy Speaker or member of the Legislative Assembly appointed under clause (1) of Article 180 of the Constitution, the Deputy Speaker or such member shall, during the period he so performs such duties, be paid salary of[[forty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per mensem and provided with a suitable motor car and paid conveyance allowance in accordance with the provisions of sections 5 and 6:Provided that during the period aforesaid, the Deputy Speaker or the member shall not be entitled to the salary and special allowance under section 10 or section 11, as the case may be.]

10B. [ [Omitted by Act 24 of 2005 w.e.f. 24.8.2005]

xxx ]

10C. Conveyances of the Deputy Chairman and the Deputy Speaker.

- The State Government may provide a suitable motor car each for the use of the Deputy Chairman and the Deputy Speaker.

10D. Charges payable by the Deputy Chairman and the Deputy Speaker and the Government.

(1)The Deputy Chairman and the Deputy Speaker shall, in respect of their respective residences and the motor cars allotted for their use under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and section 10C, be liable to pay the following charges, namely:-

(a)[ cost of petrol required for their respective motor car in excess of the cost of [[seven hundred and fifty litres] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990]] of petrol paid by the Government; and]

(b)[ the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.] [Substituted by Act 31 of 1978 w.e.f. 14.10.1974]

(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and the motor car provided under section 10C including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes, and all expenditure for the layout and the maintenance of the gardens included in such residences shall be borne by the State Government.]1

10E. [ Salary to the Leader of the Opposition. [Section 10E to 10N Inserted by Act 72 of 1976 w.e.f. 19.7.1976]

- There shall be paid to each Leader of the Opposition a salary of [[forty thousand rupees]] per mensem.

10F. [ [Omitted by Act 24 of 2005 w.e.f. 24.8.2005]

xxx ]

10G. Conveyance for the Leader of the Opposition.

(1)The State Government may provide a suitable motor car for the use of each Leader of the Opposition.

(2)There shall be paid to each Leader of the Opposition a conveyance allowance [equal to the cost of [[one thousand litres] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990]] of petrol] per mensem.

10H. [ [Omitted by Act 31 of 1978 w.e.f. 19.7.1976]

x x x]

10I. Charges payable by the Leader of the Opposition and the Government.

(1)Each Leader of the Opposition shall in respect of the residence and the motor car allotted for his use under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and section 10G, be liable to pay the following charges, namely:-

(a)[ cost of petrol required for their respective motor car in excess of the cost of Substituted by Act 32 of 2011 w.e.f 04.07.2011[[seven hundred and fifty litres] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990]] of petrol paid by the Government; and]

(b)[ the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.] [Substituted by Act 31 of 1978 w.e.f. 19.7.1976]

(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and the motor car provided under section 10G including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes and all expenditure for the layout and the maintenance of the gardens included in such residence, shall be borne by the State Government.

10J. Salary to the Government Chief Whip.

- There shall be paid to each Government Chief Whip a salary of [[D[thirty five thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015] ]] per mensem.[[10K. Salary to the Opposition Chief Whip. [Deemed to have been Inserted by Act 16 of 2009 w.e.f.1.1.2009]- There shall be paid to each Opposition Chief Whip a salary of [thirty five thousand rupees] per mensem.]]

10L. Conveyance for the Government Chief Whip.

(1)The State Government may provide a suitable motor car for the use of each Government Chief Whip.

(2)There shall be paid to each Government Chief Whip a conveyance allowance [equal to the cost of [[one thousand litres] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990]] of petrol] per mensem.[[10M. Conveyance for the Opposition Chief Whip. [Deemed to have been Inserted by Act 16 of 2009 w.e.f.1.1.2009]

(1)The State Government may provide a suitable motor car for the use of each Opposition Chief Whip.

(2)There shall be paid to each Opposition Chief Whip a conveyance allowance equal to the cost of [one thousand litres]3] of petrol per mensem.]

10N. Charges payable by the Government Chief Whip [,and the Opposition Chief Whip] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009].

(1)[Each Government Chief Whip and each Opposition Chief Whip] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] shall in respect of the residence and the motor car allotted for his use under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] [and section 10L or section 10M, as the case may be, liable to pay] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] the following charges, namely:-

(a)[ cost of petrol required for their respective motor cars in excess of the cost of [[seven hundred and fifty litres] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990]] of petrol paid by the Government; and]

(b)[ the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.] [Substituted by Act 31 of 1978 w.e.f. 19.7.1976]

(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and the motor car provided under section 10L including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes and all expenditure for the layout and the maintenance of the gardens included in such residence, shall be borne by the State Government.]

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.

10P. Government to bear electricity and water charges in certain other cases.

- In respect of the residence of the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of the Opposition [,the Government Chief Whips and Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] who does not avail the facility of furnished residence, monthly charges in excess of two hundred rupees for consumption of electricity and water together in his residence shall be borne by the State Government.

10Q. Deductions in respect of house rent etc.

- There shall be deducted every month from the salary payable to the Chairman, the Speaker, the Deputy Chairman the Deputy Speaker, a Leader of the Opposition [the Government Chief Whips and Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009],-

(a)a sum equal to ten per cent of his salary as house rent if he is, in occupation of a residence provided by the State Government;

(b)a sum equal to two and a half percent of his salary as rent of the furnishings of his residence if the same has been furnished by the State Government.

11. [Salary [x x x] [Substituted by Act 10 of 1960 w.e.f. 1.1.1960]] of members of the Legislative Assembly and the Legislative Council.

- [(1)] [Re-numbered by Act 8 of 1967 w.e.f. 10.8.1967] There shall be paid to every member of the Legislative Assembly or of the Legislative Council [a salary of [[twenty five thousand rupees] [Substituted by Act 31 of 1978 w.e.f. 1.4.1978]] per mensem] which shall accrue to him from the day on which he is declared duly elected, or, in the case of a member nominated by the Governor to fill a seat in the Legislative Assembly or the Legislative Council, from the date on which he is so nominated, or, if such declaration or nomination is made before the vacancy occurs, from the date of occurrence of the vacancy:Provided that the salary [x x x] [Omitted by Act 31 of 1978 w.e.f. 1.4.1978]1 shall not be paid until the member has made and subscribed the oath or affirmation referred to in Article 188 of the Constitution of India.[Provided further that,-(i)in the case of a member of a new Legislative Assembly constituted after a general election, the salary [x x x] shall be paid only from the date of commencement of the duration of that Assembly or if the old Legislative Assembly has been dissolved before the aforesaid date, then from the date of such dissolution; and(ii)in the case of a member of the Legislative Council, the salary [x x x] [Omitted by Act 31 of 1978 w.e.f. 1.4.1978] shall be paid only from the date on which his term of office as a member of the said Council commences.][Provided also that where a person who is already a member of the Legislative Assembly or of the Legislative Council, is elected or nominated as a member of the Legislative Council or of the Legislative Assembly, he shall be paid salary [x x x] [Inserted by Act 10 of 1960 w.e.f. 1.1.1960] as a member of the Legislative Council or of the Legislative Assembly, as the case may be, only from the date on which he ceases to be a member of the Legislative Assembly or of the Legislative Council, as the case may be.] [Inserted by Act 17 of 1957 w.e.f. 1.11.1956]

(2)[ Any member entitled to any salary 2[x x x]2 under sub-section (1) may relinquish the whole or any portion thereof at any time by intimating in writing to the Speaker in the case of a member of the Legislative Assembly and to the Chairman in the case of a member of the Legislative Council:Provided that any relinquishment made by a member in respect of any salary [x x x] [Inserted by Act 8 of 1967 w.e.f. 10.8.1967] may be cancelled by him at any time with prospective effect by writing to the Speaker or Chairman accordingly.]

11A. Pension to the members etc.

- [(1) With effect from the date of commencement of [the Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2009] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] there shall be paid to every person who has served for a period of five years as,-(i)a member of the Legislative Council; or(ii)a member of the Legislative Assembly; or(iii)partly as a member of the Legislative Assembly and partly as a member of the Legislative Council,a pension at the rate of [[forty thousand] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015] rupees] per mensum for the remainder of his life:[[XXX] [Omitted by Act 18 of 2015 w.e.f. 30.04.2015]]Provided further that service as such member for a part of the year exceeding six months shall be treated as a full year for the purpose of calculating additional pension:Provided also that where a member 10[elected for the first time]10 has been prevented from serving as such for five years on account of dissolution of the Legislative Assembly, he shall be deemed to have served as member for five years:Provided also that a person who was a member of the first Legislative Council and whose term was terminated by lots drawn before he could serve the full term of six years, shall be deemed, irrespective of the period for which he held office, to have served as member for five years:Provided also that where a person is declared as elected by a court in an election petition and was not able to serve as a member during the pendency of the election petition, shall be deemed, irrespective of the period of actual service, to have served as a member for five years:[["Provided also that where the election of a person is set aside by the Court in an election petition due to technical reasons not attributed to such person and for this reason was not able to serve as a member during the period of five years, shall be deemed irrespective of the period of actual service, to have served as a member for five years.Explanation. - For the purpose of this proviso technical reason means inclusion of certain voters in the voter list after the issue of notification of election by the Election Commission of India] [deemed to have been substituted by Act, 8 of 2014. with effect from 1st August, 1990]]Provided also that where a person is declared as elected in a bye-election or is nominated as a member in the middle of a term and was not able to serve the full term, he shall be deemed, irrespective of the period of actual service, to have served as a member for five years:Provided also that where a member resigns [XXX] [Omitted by Act 6 of 2011 w.e.f. 05.02.2011], he shall be deemed to have served as member for five years.[Provided also that where any person has served for more than five years there shall be paid to him an additional pension at the rate of rupees one thousand per mensem for every subsequent completed year.] [Inserted by Act 18 of 2015 w.e.f. 30.04.2015]Explanation. - For the purpose of this sub-section, a member of the Legislative Assembly or the Legislative Council includes,-

(1)a person who prior to the 1st day of November 1956 represented any of the areas which with effect on and from the said date have become part of the new State of Karnataka, as a member of the Legislative Assembly or the Legislative Council of the State of which the said areas were part:Provided that in the case of a nominated member of the Legislative Assembly or the Legislative Council he shall be eligible for the pension if during his membership of the Legislative Assembly or the Legislative Council, he permanently resided in any area which forms part of the State of Karnataka.

(2)a person who was a member of the following (before the first day of January, 1952) namely:-

(a)The Constituent Assembly;

(b)The Mysore Representative Assembly;

(c)The Mysore Legislative Assembly;

(d)The Legislative Assembly or the Legislative Council of any State (including an Indian State) or Province,

Which or any area of which now forms part of the State of Karnataka.Provided that no such pension shall be paid to a person unless,-

(i)in the case of a person who served as a member representing a territorial Constituency, he represented; and

(ii)in the case of any other member, he permanently resided during such membership in, any area which now forms part of the State of Karnataka]

Provided that in the case of a nominated member of the Legislative Assembly or the Legislative Council he shall be eligible for the pension if during his membership of the Legislative Assembly or the Legislative Council, he permanently resided in any area which forms part of the State of Karnataka.] [deemed to have been substituted by Act, 8 of 2014. with effect from 24th August, 2005[][(1A X X X)] [Deemed to have been omitted by Act 16 of 2009 w.e.f. 24.8.2005]

(2)Where any person entitled to pension under sub-section (1),-

(i)is elected to the Office of the President or Vice-President of India or is appointed to the office of the Governor of any State or the Administrator of any Union territory; or

(ii)is appointed or elected to the office of a Minister, a Minister of State, a Deputy Minister, a Chairman, Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition [,a Government Chief Whip or a Opposition Chief Whip] [Deemed to have been Substituted by Act 16 of 2009 w.e.f.1.1.2009],

(iii)becomes a Member of the Council of State, or the House of the People or the Legislative Assembly of a State or Union Territory or any Legislative Council of a State; or

(iv)is employed on a salary in any State Government or Central Government or any Corporation owned or controlled by any State Government or the Central Government or any local authority or becomes otherwise entitled to any remuneration from such Government, Corporation or local authority, such person shall not be entitled to any pension under sub-section (1) for the period during which he continues to hold such office or as such member, or is so employed or continues to be entitled to such remuneration:

Provided that where the salary payable to such person for holding such office or being such member or so employed or where the remuneration referred to in clause (iv) payable to such person is in either case less than the pension payable to him under sub-section (1), such person shall be entitled to receive only the balance as pension under that sub-section.

(3)[ x x x] [Omitted by Act 16 of 1987 w.e.f. 1.4.1987]

(4)In computing the number of years, for the purpose of sub-section (1), the period during which a person has served in any one or more of the following capacities namely, a Minister, a Minister of State, a Deputy Minister, a Parliamentary Secretary, the Chairman, the Speaker, a Leader of the Opposition [,a Government Chief Whip or a Opposition Chief Whip] [Deemed to have been Substituted by Act 16 of 2009 w.e.f.1.1.2009] by virtue of his membership of the Legislative Assembly or the Legislative Council, shall also be taken into account.

(5)Every member entitled to pension under [xxx] [Omitted by Act 24 of 2005 w.e.f. 24.8.2005] sub-section (1),-

(i)shall be provided with one [non transferable pass for him and his companion which shall entitle them] [Substituted by Act 19 of 1997 w.e.f. 1.9.997] at any time to travel by road transport services of the Karnataka State Road Transport Corporation [from the ordinary place of residence of such member] [Substituted by Act 19 of 1997 w.e.f. 1.9.997] in Karnataka [to any place in the State of Karnataka or outside the State] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and back [x x x] [Omitted by Act 4 of 1997 w.e.f. 12.12.1996] in such class of accommodation therein as may be prescribed;

[[[(ii) shall for every financial year be entitled to receive in such manner and subject to such conditions, as may be prescribed, a sum of rupees one lakh per annum payable in two equal installments in the months of April and October for the purpose of travelling either single or with a companion in one or more journeys by air or by railway in India..] [Substituted by Act 8 of 2013 w.e.f. 17.01.2013] ]]

11B. Family Pension.

- [(1) Where a member dies before the expiry of his term or where a person eligible for pension under section 11-A dies, there shall be paid to his family, a family pension at the rate of fifty percent of [[pension admissible] [Shall be and shall be deemed to have been substituted by act 27 of 2009 w.e.f. 1.1.2009]] under section 11A per mensem.][[(1A) Notwithstanding anything contained in sub-section (1), the family of the deceased person, who was a member of the Legislative Council or the Legislative Assembly whether he was in receipt of pension or not shall be entitled for family pension at the rate specified under sub-section (1)] [Substituted by Act 8 of 2014 w.e.f. 22.02.2014]] [as if the deceased person was a member after 26.12.1978] [Deemed to have been inserted by Act 2 of 2016 w.e.f 22.02.2014]Explanation. - For the purposes [of sub-sections (1) and (2)] [Substituted by Act 6 of 2011 w.e.f. 05.02.2011] 'family' means, the following relatives of the deceased member, namely:-(a)wife or the husband;(b)minor sons; and(c)unmarried minor daughters.

(2)The family pension admissible under sub-section (1) shall be payable in the following order,-

(a)wife or husband; and

(b)the eldest among the minor sons or unmarried minor daughters, where the deceased member has no surviving spouse:

Provided that where the recipient of the family pension dies or marries or ceases to be a minor, the pension payable shall thereafter be paid to the person next lower in the order of preference.

11C. Sumptuary allowance.

(1)The Leaders of the Opposition shall be paid a sumptuary allowance of [[two lakh rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per annum.

(2)The Deputy Chairman, the Deputy Speaker [,the Government Chief Whips and the Opposition Chief Whips] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] shall be paid a sumptuary allowance of [[[two lakh rupees]2 [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per annum.]

12. Travelling and daily allowances of, and medical [and other] [Inserted by Act Act 31 of 1978 w.e.f. 1.4.1978] facilities to, members of the Legislative Assembly and the Legislative Council.

- Subject to such conditions as may be determined by rules made under this Act,-

(a)[ there shall be paid to the members of the Legislative Assembly and of the Legislative Council traveling allowance for journeys at the rate of twenty five rupees per kilometre irrespective of mode of journey subject to such conditions as may be prescribed or fixed traveling allowance rupees one thousand five hundred for each meeting in lieu of traveling allowance calculated on the basis of distance traveled in kilometers.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]

(b)[ there shall be paid,- [Clause (i) and (ii) Substituted by Act 27 of 1957 w.e.f. 1.6.1957]

(i)to all members daily allowance for attending the meetings and for the prescribed number of days of holidays, intervals or absence between meetings at the rate of [[[two thousand rupees]] per-diem within the State and [[two thousand five hundred rupees and five thousand rupees per diem for stay in hotel or other registered establishment providing boarding and lodging at scheduled tariffs subject to production of bills and also one thousand five hundred rupees towards local transport] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per-diem outside the State in India;]

(ii)to all members [x x x] [Omitted by Act 26 of 1981 w.e.f. 9.4.1981] daily allowance [for two days before the commencement of meetings and for two days after the day of conclusion of the meetings] [Substituted by Act 19 of 1974 w.e.f. 27.5.1974];]

(iii)[ In respect of study tours abroad the T.A. claims of the members shall be regulated as per G.O.No. FD 3 SRA 2011, dated: 15.11.2011 as amended from time to time.] [Inserted by Act 18 of 2015 w.e.f. 30.04.2015]

(c)[ [[Every member or on ex-member] [Substituted by Act 72 of 1976 w.e.f. 19.7.1976] and the members of his family who are residing with and are dependent on him shall be entitled,-]

(i)free of charge to such accommodation in hospitals and dispensaries maintained by the State Government [or in hospitals or dispensaries notified by the Karnataka Legislature] [Inserted by Act 19 of 1997 w.e.f. 1.9.1997] and to such medical attendance and treatment as may be prescribed;

(ii)subject to rules made by the State Government to reimbursement of expenses incurred by him for medical attendance and treatment obtained at any other place.]

["(iii) every ex-member who is in receipt of the pension under section 11A shall be entitled to fixed medical allowance of [rupees five thousand] [Inserted by Act 22 of 2012 w.e.f. 28.4.2012] per month, subject to the condition that the said amount shall be deducted in the medical reimbursement claim if any during the said month.][[(iv) Every person who is drawing family pension under section 11B shall be entitled to rupees two thousand five hundred per month as fixed medical allowance.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]]

(cc)[Every member of the Legislative Assembly and of the Legislative Council shall be entitled to receive in the prescribed manner, a sum of [[[rupees forty thousand] [Substituted by Act 31 of 1978 w.e.f. 1.4.1978. Again Substituted by Act 1 of 2004 w.e.f. 1.04.2003] per month] as constituency Traveling Allowance] ]

(ccc)[ Every member including a Minister, a Minister of State, a Deputy Minister, a Chairman, a Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition and [a Government Chief Whip and a Opposition Chief Whip] [Substituted by Act 16 of 1992 w.e.f. 1.11.1990] shall, for every financial year, be entitled to receive in such manner and subject to such conditions, as may be prescribed, a sum of rupees [[two lakh rupees] [Substituted by Act 32 of 2011 w.e.f.04.07.2011]] in two equal instalments payable in the months of April and October for the purpose of travelling either single or with a companion in one or more journeys by air or by any class or by any railway in India. A member shall not be entitled to any travelling or daily allowance for such journeys.]

(d)[ members entitled to travelling allowance under clause (a) may, during the days of halt in the City of Bangalore, other than during the period when their attendance is required in connection with the meetings, be provided with fully furnished accommodation on payment of [rent as specified by the Board from time to time] [Substituted by Act 27 of 1957 w.e.f. 1.6.1957]]

(dd)[ members may during the days of halt in New Delhi be provided with accommodation in the [Karnataka Bhavan] [Inserted by Act 18 of 1968 w.e.f. 24.10.1968] on payment of such rates of rent as the State Government may, from time to time, by order, specify;]

(e)[ there shall be paid to the members of a committee, in respect of journeys undertaken by the committee,- [Substituted by Act 72 of 1976 w.e.f. 19.7.1976]

(i)with the approval of the Chairman, where the committee is a committee of the Members of the Legislative Council only;

(ii)with the approval of the Speaker, where the committee is a committee of the Members of the Legislative Assembly only; and

(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:

Provided that where one-fifth of the single air fare payable under this clause exceeds rupees thirty, the amount so payable shall be limited to rupees thirty.]

(f)[ there shall be paid to a member who is the Chairman of any Committee of the Legislative Assembly or of the Legislative Council or of both in respect of journeys outside the State in India in connection with his duties as Chairman of the Committee,- [Substituted by Act 13 of 1976 w.e.f. 1.3.1975]

(i)travelling allowance for journeys by train and journeys by road at the rates specified in clause (a) and for journeys by air at the rate of one and one-fifth times the, single air fare paid for such journeys:

Provided that where one-fifth of the single air fare payable exceeds rupees thirty, the amount so payable shall be limited to rupees thirty;

(ii)such insurance premium as may be prescribed for insurance against accidents during journeys by air;

(iii)daily allowance at rupees twenty-five per diem; and

(iv)such charges as may be prescribed towards transportation at the place of his stay for attending the conference of the Chairmen of such Committees.]

(g)[a member including a Minister, a Minister of State, a Deputy Minister, the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, a Leader of the Opposition and [a Government Chief Whip and a Opposition Chief Whip] [Substituted by Act 5 of 1979 w.e.f. 27.12.1978] shall be entitled] to have a telephone installed [at Government cost at the place of his choice.] [Substituted by Act 31 of 1979 w.e.f. 17.10.1979] The expenditure in respect of initial deposit, installation and rental charges shall be borne by the State Government. Where a member has a telephone installed at his own cost [at such place,] [Substituted by Act 31 of 1979 w.e.f. 17.10.1979] the rental charges in respect thereof shall be borne by the State Government;

(h)[ every member shall be paid an allowance of,- [Substituted by Act 14 of 2001 w.e.f. 1.12.2000]

(i)[ [ [twenty thousand rupees]] per month towards meeting the expenditure incurred by him on telephone and cell phone calls]

(ii)[[forty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per month as constituency allowances;

(iii)[ [five thousand rupees] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011] ] per month on postal charges;

(iv)[D [ten thousand rupees] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011]] as the salary of the Personal Assistant and the Room Boy of the Member; in the discharge of his duties as a member]

Explanation. - For the purpose of this section, 'meeting' means a meeting of the Legislative Assembly or the Legislative Council or of any committee of the said Assembly or Council or of both.[12A. x x x] [Omitted by Act 31 of 1978 w.e.f. 01.04.1978]

13. Minister, [a Minister of State,] [Inserted by Act 31 of 1978 w.e.f. 26.12.1978] Deputy Minister, Chairman, Deputy Chairman, [Speaker, Deputy Speaker, the Leaders of the Opposition [the Government Chief Whips and the Opposition Chief Whips] [Substituted by Act 72 of 1976 w.e.f. 19.07.1976]] not to draw salaries as members.

(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]

(1A)[ Notwithstanding anything in sub-section (1), the Leader of the Opposition [, the Government Chief Whips or the Opposition Chief Whips] [Inserted by Act 72 of 1976 w.e.f. 19.07.1976] who does not avail the facility provided in section 10F or section 10K, as the case may be, shall be entitled to the allowances specified in clauses (a), (b), (e), (f) of section 12 as a member of the Legislative Assembly or the Legislative Council or as a Chairman of any committee of the Legislative Assembly or the Legislative Council or of both.]

(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.

(3)[ x x x] [Omitted by Act 3 of 1975 w.e.f. 14.10.1974]

13A. [ Grant of advances for the purchase of Motor Cars, Motor cycles. [Section 13A and 13B inserted by Act 38 of 1985 w.e.f. 1.04.1985]

- Subject to such conditions as may be prescribed, every member shall be entitled to the grant of an advance for the purchase of a motor car or a motor cycle.

13B. Recovery of dues.

- Any amount due to the Government or the Legislature Secretariat from a person who is or was a member of the Legislature may, without prejudice to any other mode of collection be recovered,-

(a)from his salary payable under section 11;

(b)from his pension payable under section 11-A;

(c)as if it were an arrear of land Revenue."

Explanation. - For the purpose of this section, a member of the Legislature includes a Minister, Minister of State, Deputy Minister, Chairman, Speaker, Deputy Speaker, Leader 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]]

13C. [ Establishment of Benevolent Fund. [Inserted by Act 16 of 1992 w.e.f. 8.05.1992]

(1)There shall be constituted a fund called the Karnataka Legislators' Benevolent Fund (hereinafter referred to as the Fund).

(2)The Fund specified in sub-section (1) shall consist of,-

(a)such amount as may be contributed by any member or former member of the Karnataka Legislative Assembly or the Karnataka Legislative Council;

(b)such amount as may be contributed or gifted or donated to the Fund by the Government or any other persons;

(c)the interest earned on the amount in the said Fund.

(3)The Fund shall be operated or administered or maintained by an authority called the Karnataka Legislators' Benevolent Fund Authority in accordance with such rules as may be prescribed.

(4)[ The Karnataka Legislative Assembly Benevolent Fund Authority shall consist of,-

(a) The Speaker, Karnataka Legislative Assembly	Chairman
(b) The Minister in-charge of ParliamentaryAffairs, Government of Karnataka	Member
(c) Leader of opposition in the LegislativeAssembly	Member

(d)The Secretary, Karnataka Legislative Assembly shall be the Secretary of the Authority.

(4A)The Karnataka Legislative Council Benevolent Fund Authority shall consist of,-

(a) The Chairman, Karnataka Legislative Council	Chairman
(b) The Minister in-charge of ParliamentaryAffairs, Government of Karnataka.	Member
(c) Leader of opposition in the LegislativeCouncil	Member

(d)The Secretary, Karnataka Legislative Council Shall be the Secretary of the Authority].

(5)The amount at credit in the said Fund shall subject to such rules as may be prescribed, be applied or invested or expended for the benefit or for the welfare of,-

(i)persons who are entitled to pension under section 11A;

(ii)the family of persons who die while serving as members of the Legislative Assembly or the Legislative Council;

(iii)the family of persons referred in clause (i) after their demise;

Note. - For the purpose of this section, family shall have the same meaning assigned to it in the explanation to sub-section (1) of section 11B.]

13D. [ Facilities to the recognised groups. [Inserted by Act 22 of 2012 w.e.f. 28.04.2012]

(1)The recognised group shall be entitled to telephone and such secretarial facilities as may be prescribed in this behalf:Provided that such facilities shall not be provided to such Leader or Deputy Leader as the case may be, who,-

(i)is provided with similar telephone and secretarial facilities by virtue of holding any office of, or representation in a Legislature Committee or other Committee, Council, Board, Commission or other body established by the Government; or

(ii)is provided with similar telephone and secretarial facilities in any other capacity by the Government or a local authority or a Corporation owned or controlled by the Government or any local authority.

(2)The facilities admissible under sub-section (1) shall be co-terminus with the term of the Leader or Deputy Leader as the case may be of the recognised group.]

14. Saving.

- Nothing in this Act shall prevent a retired Government servant from drawing his pension in addition to any salary or allowances to which he may be entitled under this Act.

15. Power to make rules.

(1)The State Government may, by notification in the [Karnataka Gazette] [Adapted by the Adaptations of Laws Order 1973 w.e.f. 1.11.1973], make rules for carrying out the purposes of this Act.

(1A)[ Any rule under this Act may be made to have effect retrospectively, and if any such rule is made, a statement specifying the reasons for making such a rule shall be laid before both Houses of the State Legislature along with the rule under sub-section (2).] [Inserted by Act 18 of 1968 w.e.f. 1.11.1956]

(2)[ Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Substituted by Act 10 of 1960 w.e.f. 1.01.1960]

(3)[ Notwithstanding anything contained in this Act, any other law, rule or order, all rules, notifications and orders which may or are required to be made or issued under this Act, relating to the members of the Legislative Assembly and the Legislative Council, the Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the Opposition [the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 14 of 1985 w.e.f. 29.09.1984], in respect of their salary, allowances, pensions, medical bills, accommodation, personal staff, journeys and facilities of all types to which they are entitled, shall be made or issued by the Secretary, Karnataka Legislature with the approval of the Special Board, consisting of the Chairman, the Speaker, the Chief Minister and the Minister in charge of Parliamentary Affairs after consultation with the Finance Department and with such person, body, authority or a department of the State Government as may be prescribed.]

16. Repeal of Mysore Ordinance No. 3 of 1956 and savings.

- The Mysore Legislature Salaries Ordinance, 1956, is hereby repealed; but any rules made, anything done and any action taken under the said Ordinance shall be deemed to have been made, done, or taken under this Act, as if this Act had come into force on the first day of November 1956 and all rules made under the said Ordinance shall be laid, as soon as may be, after the passing of this Act, before each House of the State Legislature while it is in session for a total period of one month which may be comprised in one session or in two or more sessions and if, before the expiry of the said period, either House of the State Legislature makes any modification in the rules or directs that any rule shall not have effect and, if the modification or direction is agreed to by the other House, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.

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State of Karnataka - Act