Section 12 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
12. Travelling and daily allowances of, and medical [and other] [Inserted by Act Act 31 of 1978 w.e.f. 1.4.1978] facilities to, members of the Legislative Assembly and the Legislative Council.
- Subject to such conditions as may be determined by rules made under this Act,-(a)[ there shall be paid to the members of the Legislative Assembly and of the Legislative Council traveling allowance for journeys at the rate of twenty five rupees per kilometre irrespective of mode of journey subject to such conditions as may be prescribed or fixed traveling allowance rupees one thousand five hundred for each meeting in lieu of traveling allowance calculated on the basis of distance traveled in kilometers.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015](b)[ there shall be paid,- [Clause (i) and (ii) Substituted by Act 27 of 1957 w.e.f. 1.6.1957](i)to all members daily allowance for attending the meetings and for the prescribed number of days of holidays, intervals or absence between meetings at the rate of [[[two thousand rupees]] per-diem within the State and [[two thousand five hundred rupees and five thousand rupees per diem for stay in hotel or other registered establishment providing boarding and lodging at scheduled tariffs subject to production of bills and also one thousand five hundred rupees towards local transport] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per-diem outside the State in India;](ii)to all members [x x x] [Omitted by Act 26 of 1981 w.e.f. 9.4.1981] daily allowance [for two days before the commencement of meetings and for two days after the day of conclusion of the meetings] [Substituted by Act 19 of 1974 w.e.f. 27.5.1974];](iii)[ In respect of study tours abroad the T.A. claims of the members shall be regulated as per G.O.No. FD 3 SRA 2011, dated: 15.11.2011 as amended from time to time.] [Inserted by Act 18 of 2015 w.e.f. 30.04.2015](c)[ [[Every member or on ex-member] [Substituted by Act 72 of 1976 w.e.f. 19.7.1976] and the members of his family who are residing with and are dependent on him shall be entitled,-](i)free of charge to such accommodation in hospitals and dispensaries maintained by the State Government [or in hospitals or dispensaries notified by the Karnataka Legislature] [Inserted by Act 19 of 1997 w.e.f. 1.9.1997] and to such medical attendance and treatment as may be prescribed;(ii)subject to rules made by the State Government to reimbursement of expenses incurred by him for medical attendance and treatment obtained at any other place.]["(iii) every ex-member who is in receipt of the pension under section 11A shall be entitled to fixed medical allowance of [rupees five thousand] [Inserted by Act 22 of 2012 w.e.f. 28.4.2012] per month, subject to the condition that the said amount shall be deducted in the medical reimbursement claim if any during the said month.][[(iv) Every person who is drawing family pension under section 11B shall be entitled to rupees two thousand five hundred per month as fixed medical allowance.] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]](cc)[Every member of the Legislative Assembly and of the Legislative Council shall be entitled to receive in the prescribed manner, a sum of [[[rupees forty thousand] [Substituted by Act 31 of 1978 w.e.f. 1.4.1978. Again Substituted by Act 1 of 2004 w.e.f. 1.04.2003] per month] as constituency Traveling Allowance] ](ccc)[ Every member including a Minister, a Minister of State, a Deputy Minister, a Chairman, a Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition and [a Government Chief Whip and a Opposition Chief Whip] [Substituted by Act 16 of 1992 w.e.f. 1.11.1990] shall, for every financial year, be entitled to receive in such manner and subject to such conditions, as may be prescribed, a sum of rupees [[two lakh rupees] [Substituted by Act 32 of 2011 w.e.f.04.07.2011]] in two equal instalments payable in the months of April and October for the purpose of travelling either single or with a companion in one or more journeys by air or by any class or by any railway in India. A member shall not be entitled to any travelling or daily allowance for such journeys.](d)[ members entitled to travelling allowance under clause (a) may, during the days of halt in the City of Bangalore, other than during the period when their attendance is required in connection with the meetings, be provided with fully furnished accommodation on payment of [rent as specified by the Board from time to time] [Substituted by Act 27 of 1957 w.e.f. 1.6.1957]](dd)[ members may during the days of halt in New Delhi be provided with accommodation in the [Karnataka Bhavan] [Inserted by Act 18 of 1968 w.e.f. 24.10.1968] on payment of such rates of rent as the State Government may, from time to time, by order, specify;](e)[ there shall be paid to the members of a committee, in respect of journeys undertaken by the committee,- [Substituted by Act 72 of 1976 w.e.f. 19.7.1976](i)with the approval of the Chairman, where the committee is a committee of the Members of the Legislative Council only;(ii)with the approval of the Speaker, where the committee is a committee of the Members of the Legislative Assembly only; and(iii)with the approval of the Chairman and the Speaker, where the committee is a committee of members of both Houses, of the Legislature, travelling allowance for journeys by train and for journeys by road whether within the State or outside the State in India, at the rates specified in clause (a) [and for journeys by air within the state and outside the state in India actual air fare shall be paid] and for journeys by air outside the State in India at the rate of one and one-fifth times the single air fare paid for such journeys and such insurance premium as may be prescribed for insurance against accidents during such journeys by air and daily allowance of rupees fifteen per diem for the days of halt at any place within the State and at rupees twenty-five per diem for the days of halt at any place outside the State:Provided that where one-fifth of the single air fare payable under this clause exceeds rupees thirty, the amount so payable shall be limited to rupees thirty.](f)[ there shall be paid to a member who is the Chairman of any Committee of the Legislative Assembly or of the Legislative Council or of both in respect of journeys outside the State in India in connection with his duties as Chairman of the Committee,- [Substituted by Act 13 of 1976 w.e.f. 1.3.1975](i)travelling allowance for journeys by train and journeys by road at the rates specified in clause (a) and for journeys by air at the rate of one and one-fifth times the, single air fare paid for such journeys:Provided that where one-fifth of the single air fare payable exceeds rupees thirty, the amount so payable shall be limited to rupees thirty;(ii)such insurance premium as may be prescribed for insurance against accidents during journeys by air;(iii)daily allowance at rupees twenty-five per diem; and(iv)such charges as may be prescribed towards transportation at the place of his stay for attending the conference of the Chairmen of such Committees.](g)[a member including a Minister, a Minister of State, a Deputy Minister, the Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, a Leader of the Opposition and [a Government Chief Whip and a Opposition Chief Whip] [Substituted by Act 5 of 1979 w.e.f. 27.12.1978] shall be entitled] to have a telephone installed [at Government cost at the place of his choice.] [Substituted by Act 31 of 1979 w.e.f. 17.10.1979] The expenditure in respect of initial deposit, installation and rental charges shall be borne by the State Government. Where a member has a telephone installed at his own cost [at such place,] [Substituted by Act 31 of 1979 w.e.f. 17.10.1979] the rental charges in respect thereof shall be borne by the State Government;(h)[ every member shall be paid an allowance of,- [Substituted by Act 14 of 2001 w.e.f. 1.12.2000](i)[ [ [twenty thousand rupees]] per month towards meeting the expenditure incurred by him on telephone and cell phone calls](ii)[[forty thousand rupees] [Substituted by Act 18 of 2015 w.e.f. 30.04.2015]] per month as constituency allowances;(iii)[ [five thousand rupees] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011] ] per month on postal charges;(iv)[D [ten thousand rupees] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011]] as the salary of the Personal Assistant and the Room Boy of the Member; in the discharge of his duties as a member]Explanation. - For the purpose of this section, 'meeting' means a meeting of the Legislative Assembly or the Legislative Council or of any committee of the said Assembly or Council or of both.[12A. x x x] [Omitted by Act 31 of 1978 w.e.f. 01.04.1978]
