Section 8(2A) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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.]
