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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(b) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

(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]