Section 13B in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
13B. Recovery of dues.
- Any amount due to the Government or the Legislature Secretariat from a person who is or was a member of the Legislature may, without prejudice to any other mode of collection be recovered,-(a)from his salary payable under section 11;(b)from his pension payable under section 11-A;(c)as if it were an arrear of land Revenue."Explanation. - For the purpose of this section, a member of the Legislature includes a Minister, Minister of State, Deputy Minister, Chairman, Speaker, Deputy Speaker, Leader of the Opposition [,the Government Chief Whips or the Opposition Chief Whips.] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009]]
