Section 6B(1) in Karnataka Ministers Salaries And Allowances Act, 1956.
(1)Each Minister of State shall be entitled, to the use of a furnished residence in the City of Bangalore throughout his term of office and for a period ofsixty days immediately thereafter, or in lieu of such furnished residence to a house rent allowance at the rate of eighty thousand rupees per mensem. The residence provided under this sub-section shall be furnishedon such scales, and the plinth area thereof shall not exceed such limits, as may be prescribed.
