Section 10A(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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.]
