Section 2(b) in The Karnataka Legislature (Prevention Of Disqualification) Act, 1956.
(b)"Compensatory allowance" means such sum of money as the Central Government, or the Government of any State, as the case may be, may determine as being payable to the Chairman or any other member of a Committee by way of travelling allowance, daily allowance, sitting fee, 6 Legislature (Prevention of Disqualification) [1957: KAR. ACT 4 conveyance allowance or house rent allowance for the purpose of enabling the Chairman or other member to recoup any expenditure incurred by him in attending any meeting of a Committee or performing any other function as a member of a Committee.
