LexThe KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES ACT, 1956.
Karnataka · state statute
Open in Lexace · Ask the AI about this actTHE KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES ACT,
1956.
ARRANGEMENT OF SECTIONS.
Statement of Objects and Reasons:
Sections :
1. Short title and commencement
2. Definitions.
3. Salaries and sumptuary allowances of Chairman and Speaker.
3A. Reduction in salary and allowances.
4. Residences of Chairman and Speaker.
5. Conveyances of the Chairman and the Speaker.
6. Charges payable by the Chairman and the Speaker and the Government.
7. Travelling Allowances of the Chairman and the Speaker on assuming or relinqui shing
office.
8. Travelling and other allowances of the Chairman, the Deputy Chairman, the Speaker
and the Deputy Speaker, the Leaders of the Opposition and the Government Chief
Whips on tours.
9. Medical Attendance.
10. Salaries of Deputy Chairman and Deputy Speaker.
10A. Salary, conveyance and conveyance allowance payable to the Deputy Chairman,
Deputy Speaker or the person performing the duties of the Chairman or Speaker.
10B. Residences of the Deputy Chairman and the Deputy Speaker.
10C. Conveyances of the Deputy Chairman and the Deputy Speaker.
10D. Charges payable by the Deputy Chairman and the Deputy Speaker and the
Government.
10E. Salary to the Leader of the Opposition.
10F. Residence of the Leader of the Opposition.
10G. Conveyance for the Leader of the Opposition.
10H. Omitted.
10I. Charges payable by the Leader of the Opposition and the Government.
10J. Salary to the Government Chief Whip.
10K. Salary to the Opposition Chief Whip.
10L. Conveyance for the Government Chief Whip.
10M. Conveyance for the Opposition Chief Whip.
10N. Charges payable by the Government Chief Whip and the Government.
10O. Application of Act to Whips.
10P. Government to bear electricity and water charges in certain other cases.
10Q. Deductions in respect of house rent etc.
11. Salary of members of the Legislative Assembly and the Legislative Council.
11A. Pension to the members etc.
11B. Family Pension.
11C. Sumptuary allowance.
11D. XXX
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12.Travelling and daily allowances of, and medical and other facilities to, members of
the Legislative Assembly and the Legislative Council.
12A. Omitted.
13. Minister, a Minister of State, Deputy Minister, Chairman, Deputy Chairman, Speaker,
Deputy Speaker, the Leaders of the Opposition and the Government Chief Whips not to
draw salaries as members.
13A. Grant of advances for the purchase of Motor Cars, Motor cycles.
13B. Recovery of dues.
13C. Establishment of Benevelent Fund.
13D. Facilities to the recognised groups
14. Saving.
15. Power to make rules.
16. Repeal of Mysore Ordinance No. 3 of 1956 and savings.
* * * *
STATEMENT OF OBJECTS AND REASONS
I
Act 2 of 1957.— Not available
II
Amending Act 17 of 1957.— Not available
III
Amending Act 27 of 1957. —It is considered necessary to provide free furnished
accommodation to mofussil members of the Legislature and to pay a sum of rupees s ixteen as
daily allowance to both local and mofussil members. It is also considered necessary to provide
accommodation to mofussil members at half the rates usually charged in Government Guest
Houses when they come to Bangalore on work other than during th e period of meetings of the
Legislature or Committees thereof. Hence this Bill.
(Notification No. 11875 - LA, dated 12-9-1957. Obtained from the file LAW 36 LGN 57.)
IV
Amending Act 12 of 1959. — Section 8 of the Mysore Legislature Salaries Act, 1956,
regulates the travelling and daily allowances payable to the Chairman and the Speaker for
journeys within and outside the State. The rates fixed for journeys outside the State are also
applicable in respect of journeys whether inside or outside India. As th ese rates are not
sufficient for journeys outside India, it is considered necessary to specify the rates of allowances
payable for such journeys. Hence this Bill.
V
Amending Act 10 of 1960. —At present the salary of the Deputy Chairman and the
Deputy Speaker is three hundred and fifty rupees per mensem whereas the salary of a Deputy
minister is six hundred rupees per mensem. It is considered that the salary of the Deputy
3
Chairman and the Deputy Speaker should be the same as that of a Deputy Minister. Secti on 10
of the Mysore Legislature Salaries Act, 1956, is therefore proposed to be amended.
The Accountant General has suggested amendment of the Act, to make it clear that a
member of one House when elected or nominated as a member of the other House will no t be
entitled to salary as a member of both the Houses, and the substitute references to annas by
references to naye paise. The Legislature Assembly adopted a resolution on the 24th December
1959, recommending legislation being undertaken to increase the m onthly salary of the
members of the Legislature by one hundred rupees. Sections 11 and 12 of the Act are therefore
proposed to be amended. Opportunity has been taken to make provision in clause 6 to enable
payment of salary and allowances to members of the legislative Council elected to the
Assembly in the last general elections, during the period they attended meetings of the Council
and performed the functions of members of the Council.
(Notification No. L A 138, dated 4th April 1960. Obtained from the file LAW 37 LGN 60.)
VI
Amending Act 8 of 1967. —The Salaries and Allowances payable to the Chairman and
Deputy Chairman of the Mysore Legislative Council and the Speaker and Deputy Speaker of the
Mysore Legislative Assembly and to the Members of the State Legislature are all fixed several
years ago. Having regard to the present cost of living, it is necessary to increase the same.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, dated 31st July 1967, as
No. 101, p. 5.)
VII
Amending Act 18 of 1968.—Whenever there is a vacancy in the office of the Chairman
or of the Speaker, a Member of the Legislative Council or the Legislative Assembly who
performs the duties of the Chairman or the Speaker is being paid salary and allowanc es of the
Chairman or the Speaker, as the definitions of “Chairman” and “Speaker” include a member
performing the duties of the Chairman or the Speaker. Some doubt has arisen as to the
admissibility of the salary and allowances of the Chairman or the Speak er to such a member
under the provisions of the Mysore Legislature Salaries Act, 1956, as it stands. The Deputy
Chairman or the Deputy Speaker performs the duties of the office of the Chairman or the
Speaker when the office of the Chairman or Speaker is va cant. But he is not entitled to the
salary and allowances of the Chairman or Speaker. A specific provision is considered necessary
for payment of salary and conveyance allowance and provision of a conveyance to the Deputy
Chairman, Deputy Speaker or any Member performing the duties of the Chairman or Speaker.
2. The sumptuary allowances now provided to the Chairman and the Speaker were found
inadequate and therefore provision is made to raise them to three thousand and five hundred
rupees and six thousand and five hundred rupees respectively.
3. As it was considered more appropriate to have specific statutory provisions for payment of
insurance premia for insurance against accidents during air journeys, necessary provision has
been made.
4
4. Opportunity has b een taken to make necessary statutory provisions in respect of the
facility of free cars provided to the Chairman, Deputy Chairman, Speaker and the Deputy
Speaker during their stay at Delhi, the payment of petrol charges for return of the motor car to
Bangalore, when the Chairman or Speaker on tour undertakes further journey either by train or
by air, and the determination of rent payable by Members for accommodation at Mysore Bhavan
in New Delhi.
5. Facilities such as free furnished residence in Bangalore City, or house rent allowance,
telephone at residence and allowance towards secretariat staff and office expenses are also
proposed to be provided to the Leader of the Opposition in the Legislative Assembly.
(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 26th August 1968, as
No. 705, p. 7-8.)
VIII
Amending Act 15 of 1969. —In respect of tours outside India by the Chairman or the
Speaker it is considered appropriate to provide for payment of travelling and daily allowances at
the sam e rates as are applicable to Ministers under the Mysore Ministers Salaries and
Allowances Act, 1956.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 26th August 1969, as
No. 420, p. 3.)
IX
Amending Act 19 of 1974. —The salary and allowances of the Chairman, Speaker,
Deputy Chairman and Deputy Speaker and the members of the Legislature have been fixed
long time back. It is considered necessary in the present context to revise the salary payable to
the Deputy Chairman and Deputy Speaker and the allowances payable to the Chairman.
Speaker, Deputy Chairman, Deputy Speaker and the members of the Legislature. Hence the
Bill.
(Obtained from LA Bill No. 23 of 1974. File No. LAW 11 LGN 74.)
X
Amending Act 3 of 1975. —It was considered necessary to provide each to the Deputy
Chairman and the Deputy Speaker a furnished residence and a motor car. As neither House of
the Legislature was in session, an Ordinance for the purpose was promulgated. The Bill seeks
to replace the Ordinance.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A dated 10th February 1975,
as No. 273, p. 4.)
5
XI
Amending Act 13 of 1976. —At present section 12( f) does not provide for the payment
of charges incurred by a Chairman of the committee towards transportation when he attends the
conferences of the Chairman of the respective committees. It was considered necessary to
provide for the payment of transportation charges to the extent specified in the rules. As the
State Legisla ture was not in session the Karnataka Legislature Salaries (Amendment)
Ordinance, 1976 was issued. Accordingly provision is made for payment to the extent specified
in the rules, charges towards transportation.
The Bill seeks to replace the Ordinance.
(Published in the Karnataka Gazette, Part IV-2A, Dated 5th February 1976, p. 114-115.)
XII
Amending Act 49 of 1976.—The cost of travelling outside India as also the cost of living
in the Capitals and country-side of foreign countries has considerably increased in recent years.
The scale of T.A. at one and one -fifth times the single fare of the Class now admissible to the
Chairman and the Speaker, for journeys by air, train or sea and daily allowance at Rs. 100 per
day for the days of journeys and for the days of halt, at any place and even the provision of Rs.
150 of daily allowance to be authorised under special circumstances has been found to be
inadequate. Since the actual expenditure varies from country to country, depending on the cost
of living and travel obtaining there, it is considered necessary to amend the Act.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A, Dated 24th May 1976, as
No. 2814, p. 3.)
XIII
Amending Act 72 of 1976. —It was considered necessary to provi de certain facilities
like salary, residence, conveyance, stenographer and peon to the Leader of the Opposition in
the Legislative Assembly as also to the Government Chief Whip in the Legislative Assembly.
Members of the Committees of Legislature are under taking journeys outside the State in
India. As there was no provision in the Act for payment of travelling allowance and daily
allowance for such journeys, it was considered necessary to make suitable provision in the Act.
It was also considered necessary to make provision in the Act for payment of actual hire
charges for motor car hired by the Presiding Officers and Deputy Presiding Officers while
touring outside the State in India.
For such of the members of the Legislature who cannot be provided with fre e
accommodation during the meetings of the Legislature, it was considered necessary to provide
for payment of Rs. 15 per day. As some of the members are taking medical treatment outside
the Government hospitals provision for reimbursement of the expenditur e incurred was
considered necessary.
As the Legislative Assembly was not in session and only the Legislative Council was in
session the Karnataka Legislature Salaries (Third Amendment) Ordinance, 1976 was
promulgated making provision for the purpose.
6
It is proposed to replace the Ordinance.
Hence the Bill.
In the Bill additional provision is made for payment of salary, allowances, etc., to the Leader
of the Opposition and Government Chief Whip in the Legislative Council also. Certain other
amendments of a c larificatory nature are also proposed to make the position clear regarding
tours undertaken by the Committees of the Legislature.
(Obtained from LA Bill No. 67 of 1976. File LAW 68 LGN 76.)
XIV
Amending Act 31 of 1978. —It is considered necessary to incr ease the salary of the
Chairman, the Speaker, the Deputy Chairman, the Deputy Speaker, the Leaders of the
Opposition and the Government Chief Whips and also of the members of the Legislature. It is
also considered necessary to provide certain additional fa cilities like free railway pass,
telephone, to the members of the Legislature. It is also considered necessary to—
(i) provide pension to the members of the Legislature;
(ii) enhance the daily allowance from Rs. 31 to Rs. 51;
(iii) provide for the telephone, postal and other contingency allowance of Rs. 300 p.m.;
(iv) free travel by bus within the S tate to the spouse of the members; and
(v) increase the rate of travelling allowance to the Presiding Officers and Leaders of the
Opposition and Government Chief Whips.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 14th August 1978, as
No. 1153, p. 11. )
XV
Amending Act 5 of 1979.—It was considered necessary—
(i) to give effect to the provisions of the Karnataka L egislature Salaries, Pensions and
Allowances (Amendment) Act, 1978 in so far as it related to the increase in conveyance
allowance payable to the Presiding Officers, Deputy Presiding Officers, Leaders of Opposition
and the Government Chief Whips from the date the Act was published in the Gazette;
(ii) to reduce the rates of mileage allowance to 0-75 paise per Kilometer;
(iii) that specific provisions should be made in the Act empowering the Government to
prescribe by rules, the maximum plinth area of the re sidential buildings to be provided to the
Presiding Officers, Deputy Presiding Officers, Leaders of Opposition and Government Chief
Whips and also the scale on which such buildings should be furnished.
(iv) to provide for payment of pension to the family o f a deceased member only for the
remaining period for which such member but for his death would have continued as member.
As the Karnataka Legislature Assembly was not in session, the Karnataka Legislature
Salaries, Pensions and Allowances (Second Amendmen t) Ordinance, 1978 was promulgated
for the aforesaid purposes.
The Bill seeks to replace the Ordinance.
7
(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 24th January 1979, as
No. 83, p. 5-6.)
XVI
Amending Act 31 of 1979. —In the Centr al Budget, in March, this year, there was an
increase in the petrol and oil rates. Added to this OPEC also announced increase in the oil
prices, which had its impact in the petrol and oil rates in the country. As a result, the rates of
petrol has been on t he increase from the last few months. Hence, it is considered necessary to
increase the kilometerage allowance from 75 paise to one rupee to cope with the enhanced
rates of oil and petrol. It is also considered necessary to provide for grant of advance to the
Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leaders of the
Opposition and the Government Chief Whips for purchase, repair or construction of residential
houses.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 24th September 1979,
as No. 954, p. 3.)
XVII
Amending Act 26 of 1981. —Representation have been received from the members of
the Legislature to the effect that—
(i) members may be issued railway coupons of the value of Rs. 2,000/ - on t he pattern
existing in Tamil Nadu instead of the present facility of allowing a member and a member
of his family to travel by first class by any railway in India for a distance of ten thousand
kilo meters;
(ii) each member be permitted make 2,000 free local calls per year;
(iii) the road mileage for road journey be increased from 0.75 paise per kilo meter to Rs. 1.25
per kilo meter;
(iv) the room rent payable for the accommodation given to the members in the Legislator‟s
Home with effect from 1-1-1980 be reduced from Rs. 5/- per day to Rs. 2/- per day.
2. It is considered necessary to implement the above demands except in respect of
telephone calls. Instead of allowing 2,000 free calls, it is considered necessary to enhance the
allowance paid to the memb ers towards meeting the expenditure on telephone calls, postal
charges and other contingencies from Rs. 300-00 to Rs. 400-00 per month. It is also considered
necessary to increase Conveyance Allowance and road mileage to the Chairman, Speaker,
Deputy Chairman, Deputy Speaker, Leader of the Opposition and Chief Whip to Rs. 950/ - per
month and Rs. 1-50 per kilo meter respectively in view of the raising cost of petrol etc.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 28th March 1981, as
No. 211, p. 5.)
XVIII
Amending Act 21 of 1982. —Several representations have been received from the
sitting as well as former members of the Legislature for liberalising the Pensions Scheme. A
Committee was constituted to consider the rep resentations in this behalf and to submit a report
8
to Government. The Committee has recommended that the pension should be given
irrespective of the actual period of service to—
(1) persons who were members of the first Legislative Council and whose terms were
terminated by lots; and
(2) persons who are declared elected by Court in election petitions and are not able to serve
as members during the pendency to the election petitions; and
(3) persons who are declared as elected in bye -elections and are not able to serve the full
term of five years.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 27th March 1982, as
No. 227, p. 3.)
XIX
Amending Act 22 of 1984.—Considering the repeated representations by the members
of the Constituent Assembly, Mysore Representative Assembly and members of Legislatures of
former provinces or Indian States and the service done by those persons, it is considered
necessary to give pension to the following,—
(i) Members of Constituent Assembly;
(ii) Members of Mysore Representative Assembly;
(iii) Members of Assemblies and Councils of former provinces and Indian States which are
now part of Karnataka.
However, it is limited to those who represented or permanently resided during their
membership in any area which now forms part of Karnataka.
Pension is now payable to persons elected in bye -elections. It is proposed to extend the
benefit to persons who were nominated in the middle of the term.
Pensioners who are receiving other pension are not e ntitled to get pension under the Act if
their other pension is more than the pension to which they are entitled to under this Act. It is
proposed to enhance the upper limit to one thousand rupees thereby enabling persons receiving
other pension to get pens ion under the Act provided the total amount does not exceed one
thousand rupees.
Members are now entitled to free furnished accommodation at Bangalore when their
presence is necessary at Bangalore in connection with their official work. When sufficient
accommodation was not available in Legislator‟s Home, a provision was made that if
accommodation is not provided or availed, members are entitled to certain allowances. Now that
sufficient accommodation is available the members are being required to avail the
accommodation facility by omitting the provision to pay allowances where it is not availed.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV-2A Dated 9th February 1984, as
No. 113, p. 4.)
XX
Amending Act 14 of 1985. —Article 18 7 of the Constitution of India envisages a
separate Secretariat for the State Legislature. Taking into account the demand made in both the
Houses of the State Legislature, the Government decided to accord independent status to the
Legislature Secretariat.
9
Section 15 of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, vests
with the Government, the power to make rules for carrying out the purposes of the said Act.
After grant of independent status to the Karnataka State Legislature, it is considered
necessary to vest with the Special Board, the power to make rules for carrying out the purposes
of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, which hitherto
vested with the Government.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 25th March 1985, as
No. 162, p. 4.)
XXI
Amending Act 24 of 1985. —The pension that a person who has served as a member
of the Constituent Assembly, the Mysore Representative Assembly or the Mysore Le gislative
Assembly or Legislative Council, under clause ( b) of sub -section (1) of section 11A of the
Karnataka Legislature Salaries, Pensions and Allowances Act, 1956, entitled to, is irrespective
of the period of service rendered in those capacities. It i s considered necessary that the service
rendered as a member of the Constituent Assembly etc., may be treated as equal to one term of
service as Member of Legislative Assembly or Member of Legislative Council, for the purpose of
payment of pension under th e said Act and the total pension payable to a person who has
served in both the capacities be limited to Rs. 500 per mensem.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 26th July 1985, as
No. 401, p. 3.)
XXII
Amending Act 38 of 1985.—Every legislator is entitled for an allowance of Rs. 550 p.m.
towards the expenditure incurred by him on Telephone calls and Postal Charges and other
contingencies in the discharge of his duties as a member. This quantum of Rs. 550 has been
fixed with effect from 9th April 1981. Since then there has been considerable increase in the
postal and telephone tariffs and also an increase in the responsibility shouldered by the
Legislators in the developmental activities. In the circumstances, it is considered necessary to
enhance the quantum of monthly allowance towards the telephone calls, postal charges and
other contingencies to Rs. 1,000 p.m.
Provision is also made to grant advances to members for purchase of Motor cars or Motor
cycles.
This opportunity is also being utilised to provide a statutory power to recover dues from
Legislators, Ex-Legislators out of the salary/pension payable to them and in the absence of the
aforesaid option to recover it as arrear of land revenue, to enable the Karnataka Legislature
Secretarial to recover the amounts due without resorting to civil litigation.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 5th September 1985,
as No. 465, p. 3.)
XXIII
Amending Act 16 of 1987.— (As appended to at the time of introduction of the Bill)
10
In pursuance of the assurance given by the Hon'ble Chief Minister on the floor of the
Houses, it is proposed to amend the Karnataka Legislature Salaries, pension and Allowances
Act, 1956 to provide for the following:-
For Members -
(a) salary to be raised from Rs. 700 to Rs. 1,000.
(b) Allowances for meeting the expenditure towards telephone calls, postal charges, etc., to
be increased from Rs. 1,300 to Rs. 2,000.
(c) railway coupons for travel to be increased from Rs. 2,000 to Rs Rs. 5,000 per annum.
(d) mileage allowances to be increased from Rs. 1-25 per km. to Rs. 2-50 per km.
(e) daily allowances to be raised from Rs. 51 to Rs. 75.
(f) to remove the maximum limits on pension of Rs. 1,000 and for the payment of pension
of Rs. 750 for Members who have served for not less than fifteen years as Members.
For Presiding Officer, Leaders of Opposition and Government Chief Whips:-
(a) conveyance allowance to be raised to Rs. 2,000 p.m.
(b) mileage allowances to be raised from Rs. 1-50 per k.m. to Rs. 2-50 per k.m.
(c) daily allowance inside the State to be raised to Rs. 100 and outside the State to Rs. 150.
(d) meeting the travel and other expenses for tour outside the country to be on par with a
Minister of the State Government.
(e) sumptuary allowance to the Speaker to be raised from Rs. 10,000 to Rs. 15,000 and for
the Chairman from Rs. 6,000 to rs. 10,000 and for Leaders of Opposition to Rs . 5,000 and for
the Deputy Speaker, Deputy Chairman and Government Chief Whip, to Rs. 4,000.
(f) to raise the House rent Allowance in respect of Chairman, Deputy Chairman, Speaker,
Deputy Speaker, Leader of Opposition, Government Chief Whip fro m Rs. 500 to Rs. 1,000 if
they reside in their own houses.
(g) Salaries of the Chairman, Speaker and the Leader of the Opposition to be raised to Rs.
2,500 p.m. and those of the Deputy Chairman, deputy Speaker, Government Chief Whip to Rs.
2,250 p.m.
Some consequential amendments are also made
Hence the Bill.
(Obtained from L.A. Bill No. 32 of 1987)
XXIV
Amending Act 9 of 1988. —Clause ( a) of sub -section (1) of section 11A of the
Karnataka Legislature Salaries, Pensions and A llowances Act, 1956 provides for payment of a
maximum pension of Rs. 500 per month to a member who has served for not less than ten
years as a member.
Clause (b) of the said sub-section provided for payment of a pension of Rs. 300 per month to
persons who had served as members of,—
(a) the Constituent Assembly;
(b) the Mysore Representative Assembly;
(c) the Mysore Legislative Assembly;
(d) the Legislative Assembly or the Legislative Council of any State (including an Indian
State) or Province, which or any area of which now forms part of the State of Karnataka.
Sub-section (1A) of section 11A provided that the aggregate of the pension payable to a
person under clauses (a) and (b) of sub-section (1) shall not exceed Rs. 500 per month.
11
By amendment Act, 16 of 1987, sub-section (1) of section 11A was amended providing for
the payment of pension of Rs. 750 per month to members of Legislature who have served as
such for not less than fifteen years.
In view of this amendment, sub -section (1A) also required to be a mended increasing the
aggregate pension payable to a person under clause ( a) and ( b) of sub -section (1) to Rs. 750
per month. By oversight this consequential amendment to sub -section (1A) was not effected. It
is now proposed to do so.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 23rd January 1988,
as No. 52, p. 3.)
XXV
Amending Act 5 of 1991. —On the recommendation of the Committee constituted to
consider enhancement of salary and allowances and other benefits to the Members of the
Legislature and Parliamentary functionaries, following amendments are proposed to the
Karnataka Legislature Salaries, Pensions and Allowances Act, 1956.
For Former Members.—
1. Pension is increased to rupees 1000/ - per month for one term a nd for every subsequent
year rupees 50/- per month per year subject to maximum of rupees 1500/- per month.
2. Free non-transferable bus passes are provided subject to certain limitations.
3. Medical facilities are also made free subject to certain restrictions.
4. Family pension is increased to rupees 500/- per month.
For Members.—
5. Allowances payable on telephone call, postal charges, consolidated allowances, salary to
personal assistant raised from rupees 2000/ - to rupees 3500/ -, in addition to sala ry of
rupees 1000/- per month.
6. Travelling allowance is provided at the rate of rupees 2/ - per k.m. irrespective of mode of
journey for attending the meetings.
7. Daily allowance is increased to rupees 100/- within the State and rupees 250/- outside the
State within India.
8. Free non-transferable bus passes are provided subject to certain limitations.
9. Air and rail journey are reimbursed subject to the maximum of rupees ten thousand in a
financial year.
For Parliamentary Functionaries:
10. Sumptuary allowances are increased by hundred percent.
11. House Rent allowance in lieu of furnished residence increased to Rupees 5,000/-.
12. Cost equal to three hundred litres of petrol per mensum, in lieu of conveyance allowance
of rupees two thousand.
13. Daily allowance on tour outside Karnataka increased to rupees two hundred and fifty per
day.
Certain other consequential amendments are also made.
Hence the Bill.
(Obtained from LA Bill No. 31 of 1990. File LAW 50 LGN 90.)
XXVI
12
Amending Act 16 of 1992. —Clause ( ccc) of Section 12 of the Karnataka Legislature
Salaries, Pensions and Allowances Act, 1956, provides for re -imbursement of air, or rail fare
paid for the journey performed, subject to the maximum limit of Rupees ten thousand. In order
to avoid inc onvenience it is considered necessary to amend the said provision for payment of
rupees ten thousand in two equal installments.
It is also considered necessary to establish a benevolent fund for the benefit or for the
welfare of the persons who are entitle d to pension under Section 11 -A, family of persons who
die while serving as Members of the Legislative Assembly or the Legislative Council and family
of persons referred to above after their demise. It is therefore, proposed to amend the Act,
suitably providing for the establishment of the said Fund and for other consequential matters.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), Part IV -2A Dated 26th March 1992, as
No. 175, p. 572.)
XXVII
Amending Act 5 of 1994. —It is considered n ecessary to enhance the salaries and
other allowances payable to the Members of the Karnataka Legislature, Presiding Officers and
Parliamentary Functionaries of the Legislature, by amending the Karnataka Legislature salaries,
Pensions and Allowances Act, 1956.
Hence the Bill.
(Obtained from LA Bill 37 of 1993. File No. LAW 56 LGN 93.)
XXVIII
Amending Act 11 of 1995. —Clause ( ccc) of section 12 of the Karnataka Legislature
Salaries, Pensions and Allowances Act, 1956, provides that every member and his com panion
shall be provided with one free non transferable pass to travel by the Karnataka Road Transport
Corporation Transport Services in outside the State of Karnataka also.
Hence the Bill.
(Obtained from LA Bill No. 13 of 1995. File LAW 19 LGN 95.)
XXIX
Amending Act 4 of 1997. —It was considered necessary to amend the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956 to enable the former members to
travel in the Karnataka State Road Transport Corporation buses any number of times within the
State instead of twelve times in a year.
This Bill seeks to replace the Karnataka Legislature Salaries Pensions and Allowances
(Amendment) Ordinance 1996 (Karnataka Ordinance 4 of 1996) promulgated for the purpose.
Hence the Bill.
(Vide Notification No. L GA/BLA/29/1997, dated 19 -2-1997. Published in the Karnataka
Gazette (Extraordinary), Pat IV-2A, dated 19-2-1997, as No. 229, p. 3.)
XXX
13
Amending Act 19 of 1997. —It is considered necessary to enhance the salaries and
allowances of the Parliamentary functio naries and the Legislators and certain other benefits as
well as enhance the pension payable to the Former Legislators by amending the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956.
Hence the Bill.
(Obtained from LA Bill No. 37 of 1997. File DPAL 52 SHASANA 97.)
XXXI
Amending Act 30 of 1998. —In view of bifurcation of Karnataka Legislature as
Legislative Assembly Secretariat and Council Secretariat, it is considered necessary to amend
the section 13C of the Karnataka Legislature Salaries , Pensions and Allowances Act, 1956, to
establish separate Bonevolent Fund Authority for each Secretariat.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary), PART IV —2A No. 1207, dated 10 -11-
1998 at p. 3.)
XXXII
Amending Act 14 of 2001.- It is considered necessary to amend the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957), to provide
for:-
(a) grant of Constituency Travelling Allowance of rupees ten thousand per annum in lieu of
the Karnataka State Road Transport Corporation bus passes to them; and
(b) enhancement of payment towards meeting the expenditure on telephone calles from
rupees five thousand per month to six thousand five hundred rupees per month and to cancel
the existing system of re-imbursement of 3000 local call charges once in two months (as per
O.M. No. Adm-1/73/LG/98 dated 31.12.1998).
Hence the bill
(Obtained from L.A.Bill No. 43 of 2000 file No. DPAL 57 SHASHANA 2000.)
XXXIII
Amending Act 1 of 2004. - It is considered nece ssary to amend the Karnataka
Legislature Salaries Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) to provide
for,-
(a) Grant of Constituency Travelling Allowance of rupees ten thousand per annum in lieu
of the Karnataka State Road Transport Corporation bus passes to them; and
(b) enhancement of payment towards meeting the expenditure on telephone calls from
rupees five thousand per month to six thousand five hundred rupees per month and to
cancel the existing system of re -imbursement of 3000 l ocal call charges once in two
months, (as per O.M. No. Adm-1/73/LG/98, dated: 31.12.1998).
Hence the Bill.
(LA BILL No. 30 OF 2002)
14
XXXIV
Amending Act 24 of 2005.- The salary and allowances of legislatures were last revised
in the year 2000, after w hich there has been considerable rise in the living costs and relative
depreciations of money value.
Therefore, it is considered necessary to enhance the salaries and allowances of the
parliamentary functionaries and the legislators and certain other bene fits including the pensions
payable to the former legislators by amending the Karnataka Legislature Salaries, Pensions and
Allowances Act, 1956.
Hence the Bill.
(LA BILL No. 19 OF 2005)
XXXV
Amending Act 16 of 2009. — It is considered necessary to amend the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) to provide
for,-
(i) the status of the Government Chief Whip to the Opposition Chief Whip;
(ii) to enhance the,-
(a) salaries of the Legislators from Rs.8000/ - per month to Rs.10,000/ - per
month;
(b) telephone allowance from Rs.7500/- per month to Rs.10,000/- per month;
(c) constituency allowance from Rs.3500/- per month to Rs,15,000/- per month;
(d) postal charges from Rs.1000/- per month to Rs.4000/- per month;
(e) salary of Room Boy from Rs.2000/- per month to Rs.5000/- per month
(iii) to enhance the pension from Rs.5000/ - per month to Rs.15000/ - per month and
maximum pension from Rs.10000/- per month to Rs.25000/- per month.
(iv) payment of family pension for life of the dependent of the Member
(v) to reimburse actual travel expenses to the Ex -members in first class / second class
A/C for journeys by train in India to a maximum of 35000 k.m.
(vi) increase of salary of the Deputy Chairman, Deputy Speaker and Government Chief
Whip from Rs.8000/ - per month t o Rs.10,000/ - per month and the sumptuary
allowance from Rs.50000/- per annum to Rs.75000/- per annum.
Certain consequential amendments have also been proposed.
Hence the Bill.
(LA Bill No.38 of 2009, File No. DPAL 8 Shasana 2009)
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XXXVI
Amending Act 27 of 2009. - Sub-section (1) of section 11 -B of the Karnataka
Legislature Salaries, Pension and Allowance Act, 1956 provides for payment of family pension
to the family of a de ceased member at the rate of fifty percent of pension admissible to a
member under section 11-A for life.
15
If the person eligible for pension under section 11 -A dies, the family was not eligible for
family pension. It is considered necessary to provide for family pension to the family of a
deceased person eligible for pension under section 11-A of the Act.
Hence the Bill.
[L.A.Bill No.39 of 2009, File No.42 Shasana 2009]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XXXVII
Amending Act 06 of 2011. - It is considered necessary to provide for family pension to
the family of the deceased persons who was a member of the Legislative Council or the
Legislative Assembly wholly or partly after 1st day of January, 1952, whether he was in receipt of
pension or not.
Hence the Bill.
[L.A. Bill No.29 of 2010, File No.DPAL 33 Shasana 2010]
[Entry 38 of List II of the Seventh schedule to the constitution of India.]
XXXVIII
Amending Act 32 of 2011.- It is considered necessary to enhance the salaries and
allowances of the parliamentary functionaries and the legislators and certain other benefits by
amending the Karnataka Legislature Salaries Act, 1956.
Hence, the Bill.
[L.A. Bill No. 32 of 2011, File No. Samvyashae 24 Shasana 2011]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XXXIX
Amending Act 22 of 2012.- It is considered necessary to amend the Karnataka Legislature
Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957),-
(a) to define the term recognized group and to provide telephone and such other
Secretarial facilities to the office of the recognized groups;
(b) to enhance the pension payable to a member from Rs. 15,000/ - to 25,000/- p.m.
and to enhance the upper limit of pension from Rs.25,000/- to Rs. 35,000/- p.m.;
(c) to grant medical allowance of Rs.2,000/ - (Rupees two thousand only) per
month;and
(d) for reimbursement of actual travel expenses by train in India subject to a
maximum of Rupees One Lakh per annum to ex-members, who are in receipt of
pension.
Hence the Bill.
[L.A. Bill No.9 of 2012, File No.Samvyashae 14 Shasana 2012]
16
[Entry 38 of List II of the Seventh schedule to the constitution of India.]
XL
Amending Act 7 of 2013. - Where the election of legislator is set-aside by the Court in
an election petition due to technical reason not attributed to such legislator such as inclusion of
certain voters in the voters list after the issue of notification of election by the Election
Commission of India, it is considered necessary to provide such legislator pension under this
Act.
Hence the Bill.
[L.A. Bill No.20 of 2012, File No. Samvyashae 45 Shasana 2011]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XLI
Amending Act 8 of 2013. - It is considered necessary to amend the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1956) for
reimbursement of actual travel expenses by air or train in India, subject to a maximum of
Rupees One Lakh per annum to ex -members and also to provide family pension to the family
members of ex-member.
Hence the Bill.
[L.A. Bill No.44 of 2012, File No. Samvyashae 60 Shasana 2012]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XLII
Amending Act 08 of 2014. -It is considered necessary to amend the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956, (Karnataka Act 2 of 1957) to,-
(i) provide pension to the family of the deceased person, who was a member of
Mysore Representative Assembly (MRA) or the Member of Coorg Representative
Assembly, Constituent Assembly or Legislative Assembly or Legislative Council
of any State including an Indian State or Province which or any area of which
now forms part of State, before January, 1952; and
(ii) where the election of legislator is set -aside by the Court in an election petition
due to technical reason not attributed to such legislator such as inclusion of
certain voters in the voters list after the issue of notification of election by the
Election Commission of India to provide such legislator pension from 1 st day of
August, 1990.
Hence, the Bill.
[L.A. Bill No.29 of 2014, File No. Samvyashae 61 Shasana 2012]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XLIII
17
Amending Act 18 of 2015. - There is a considerable increase in the cost of living.
Therefore, it is considered necessary to enhance the salaries and allowances of the
parliamentary functionaries and the legislators and certain other benefits by amen ding the
Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957).
Hence, the Bill.
[L.A. Bill No. 03 of 2015, File No. Samvyashae 07 Shasana 2015]
[entry 38 of List II of the Seventh Schedule to the Constitution of India.]
XLIV
Amending Act 2 of 2016. - It is considered necessary to amend the Karnataka
Legislature Salaries, Pensions and Allowances Act, 1956, (Karnataka Act 2 of 1957) to make
provision to provide family pension to family members of the member deceas ed before
26.12.1978 operative from 22.02.2014.
Hence, the Bill.
[L.A. Bill No. 44 of 2015, File No. Samvyashae 53 Shasana 2015]
[entry 38 of List II of the Seventh schedule to the constitution of India.]
XLV
Amending Act 24 of 2020.- Karnataka as the rest of the India, is grappling with Corona
Virus (COVID-19) pandemic which has severe health and economic ramification for the people
of the State;
The Corona Virus (COVID-19) pandemic has shown the importance of expeditious relief
and assistance and therefore, it is necessary to take certain emergency measure to prevent and
contain the spread of said pandemic;
In order to manage and control such situation, it has become necessary to raise
resources by reductions of salaries and allowances of Chi ef Minister, Minister, Minister of State
Deputy Minister, Chairman, Deputy Chairman, Speaker Deputy, Speaker Leader of Opposition
Government Chief whip, Opposition Government Chief whip, Members of the Legislative
Assembly and the Legislative Council;
Therefore, it is considered necessary to amend the Karnataka Legislature Salaries,
Pensions and Allowances Act, 1956 (Karnataka Act 2 of a 1957) and the Karnataka Ministers
Salaries and Allowances Act, 1956(Karnataka act 5 of 1957).
18
As the matter was urg ent and both the Houses of the Karnataka Legislature were not in
session, the Karnataka Legislature Salaries Pension and Allowances and certain other law
(Amendment) Ordinance, 2020 (Karnataka ordinance 4 of 2020) was promulgated to achieve
the above object.
This Bill seeks to replace the above Ordinance.
Hence the Bill.
[L.A. Bill No. 29 of 2020, File No. Samvyashae 29 Shasana 2020]
[Entry 6 of List II of the Seventh Schedule to the Constitution of India.]
XLVI
Amending Act 10 of 2022 .- There is cons iderable increase in the cost of living.
Therefore, it is considered necessary to enhance the salaries and allowances of the
parliamentary functionaries and the legislators and certain other benefits by amending the
Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957).
Hence, the Bill.
[L.A. Bill No. 06 of 2022, File No. SAMVYASHAE 04 SHASANA 2022]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India..]
[Published in Karnataka Gazette Extra-ordinary No. 96 in part-IVA dated: 04.03.2022]
XLVII
Amendment Act 25 of 2025:- There is a considerable increase in the
cost of living. Therefore, it is considered necessary to enhance the salaries and
allowances of the parliamentary functionaries a nd the legislators and certain
other benefits by amending the Karnataka Legislature Salaries, Pensions and
Allowances Act, 1956 (Karnataka Act 2 of 1957).
Hence, the Bill.
[L.A. Bill No.25 of 2025, File No. SAMVYASHAE 27 SHASANA 2025]
[Entry 38 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette EExcerpt shown. Open the full act in Lexace.