LexThe KARNATAKA MINISTERS SALARIES AND ALLOWANCES ACT, 1956.
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THE KARNATAKA MINISTERS SALARIES AND ALLOWANCES ACT, 1956.
ARRANGEMENT OF SECTIONS
Statement of Objects and Reasons:
Sections:
1. Short title and commencement.
2. Definitions.
3. Salaries of Chief Minister and Ministers.
3A. Reduction in salary and allowances.
4. Residences of Ministers.
5. Conveyances for Ministers.
6. Charges payable by the Minister and the Government.
6A. Salaries of Ministers of State.
6B. Residences of Ministers of State.
6C. Conveyance for Ministers of State
6D. Charges payable by the Minister of State and the Government
7. Salaries of Deputy Ministers.
8. Residences of Deputy Ministers.
9. Conveyance for Deputy Ministers.
9A. Use of helicopter and aircraft by Ministers etc
9B XXX
10. Charges payable by the Deputy Minister and the Government.
10A. State Government to bear electricity and water charges in certain other cases.
10B. Deductions in respect of house rent etc.
11. Travelling Allowances of a Minister, a Minister of State or a Deput y Minister on assuming or
relinquishing office.
12. Travelling and other allowances on tours.
12A. Omitted.
13. Medical attendance.
14. Ministers, Ministers of State and Deputy Ministers not to practise profession, etc.
15. Power to make rules.
16. Repeal of Karnataka Ordinance No. 2 of 1956 and savings.
* * * *
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STATEMENT OF OBJECTS AND REASONS
I
Act 5 of 1957.— Not available
II
Amending Act 26 of 1966.—There is at present no specific provision in the Mysore Ministers
Salaries and Allowances Act, 1956, regulating the travelling and daily allowances payable to the
Ministers and Deputy Ministe rs for journeys outside India. It is considered necessary to make
provision for this purpose.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A, Dated 27th July 1966 as No. 130
at page. 3.)
III
Amending Act 9 of 1967. — The salar ies and allowances payable to the Ministers and
Deputy Ministers have been fixed nearly ten years ago. In view of the present high cost of living it is
necessary to increase the same. It is necessary to provide motor cars to Deputy Ministers as they
have to undertake tours on official duty.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A, Dated 31st July 1967 as No. 160
at page. 4.)
IV
Amending Act 17 of 1968. —The Mysore Ministers Salaries and Allowances Act, 1956,
provides for the salaries and allowances for Ministers and Deputy Ministers of the State of Mysore.
Consequent upon the appointment of Ministers of State, in addition to Ministers and Deputy Ministers,
it became necessary to provide for their salaries and allowanc es. As the Houses of Legislature were
not in Session, an Ordinance was promulgated making provision for payment of salaries and
allowances to the Ministers of State.
This Bill is intended to replace the Ordinance.
As it was considered more appropriate to h ave specific statutory provisions for payment of
insurance premia for insurance against accidents during air journeys, necessary provision was made
in the Ordinance for this purpose.
Opportunity has been taken to make necessary statutory provisions in resp ect of the facility of free
cars provided to Ministers during their stay at Delhi, and the payment of petrol charges for return of
the motor car to Bangalore when a Minister on tour undertakes further journey either by train or by air.
(Published in the K arnataka Gazette (Extraordinary) Part IV -2A Dated 26th August 1968 as No.
706 at page. 8.)
V
Amending Act 18 of 1974.- Not available
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VI
Amending Act 48 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 1 and 1/5 times the single fare of the Class now admissible to the Ministers 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 authorized
under special circumstances has been found to be inadequate.
According to rules framed by the Government of India under Central Minister s Salaries Allowances
Act, the provision for this purpose is that the President shall regulate the expenditure on tours of
Ministers abroad in each case according to specific sanction. Since the actual expenditure varies from
country to country depending o n the cost of living and travel obtaining there, it is considered
necessary to make similar provision by amending the Act.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A, dated 18th March 1976 as No.
1533 at page. 3.)
VII
Amending Act 32 of 1978. —It is considered necessary to enhance the salary of Ministers,
Ministers of State of Deputy Ministers. It is also considered necessary to provide certain additional
facilities like extension of stay in the official residences for a period of two months immediately after
the Minister relinqueshes the office. It is also considered necessary to:—
(i) Provide sumptuary Allowance by Rs. 200 p.m.
(ii) Enhance House Rent Allowance by Rs. 150 in lieu of official residence.
(iii) Enhance Conveyance Allowance by Rs. 350 p.m.
(iv) Meet the cost of oil for the Motor Cars.
(v) Meet the first Rs. 200 of the aggregate monthly charges for consumption of Electricity & Water
by the Minister/Minister of State and the amount in Excess of Rs. 200 b y the Government.
(vi) Enhance Travelling Allowance from 75 Ps. to Rs. 1 per k. m. and the Daily Allowance Inside
the State from Rs. 30 to Rs. 50 per day and for the stay outside the State Rs. 50 to Rs. 75 per
day.
(vii) Pay pension of Rs. 500 per month for Ministers/Ministers of State who have served for not less
than 3 years per month and every additional of one years Service an additional pension of Rs.
50 subject to a maximum of Rs. 750 p.m.
Certain provisions are made with retrospective effect to cover the income tax paid by the Ministers.
Hence this Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A dated 14th August 1978 as No.
1150 at page. 8.)
VIII
Amending Act 17 of 1979. —According to the provisions of the Karnataka Ministers S alaries
and Allowances Act, 1956 (Karnataka Act 5 of 1957), as amended by the Karnataka Ministers
Salaries, Pensions and Allowances (Amendment) Act, 1978,—
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(1) the enhanced conveyance allowance was payable to Ministers, Ministers of State and Deputy
Ministers from a retrospective date;
(2) the road mileage was payable at Re. 1 per kilometre; and
(3) higher pension was payable to Ministers, Ministers of State, Deputy Ministers, Presiding
Officers, Deputy Presiding Officers, Government Chief Whips and Leaders of the Opposition.
It was considered necessary—
(i) to give effect to the payment of conveyance allowance at enhanced rate only prospectively, i.e.,
from 26th December 1978, the date of the publication of the Amendment Act;
(ii) to reduce the rates of mileage allowance to 0–75 paise per kilometer; and
(iii) to empower Government to prescribe by rules the maximum plinth area of residential buildings
to be provided to the Ministers, Ministers of State, Deputy Ministers and also the scale on which such
buildings should be furnished;
(iv) that the Ministers, Ministers of State, Deputy Ministers, Presiding Officers, Deputy Presiding
Officers, Government Chief Whips, and Leaders of the Opposition should get the same pension as
Members of the Legislature and to delete the special provisions made in the Act.
As the Karnataka Legislative Assembly was not in session, the Karnataka Ministers Salaries,
Pensions and Allowances (Amendment) Ordinance, 1978 was promulgated for the said purpose.
This Bill seeks to replace the said Ordinance.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A, dated 24th January 1979 as No.
82 at page. 5.)
IX
Amending Act 30 of 1979. —In the Central Budget, in March, this year, there was an
increase in the petrol and oil rates. Adde d 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 the increase from the last few months. Hence, it is considered necessary to increase the
kilometerage allowance from 75 paise to one rupee to cope up with the enhanced rates of oil and
petrol. It is also considered necessary to provide for payment of loans to ministers, etc., 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. 958 at page. 4.)
X
Amending Act 25 of 1981.—Since the last enhancement of T. A. and conveyance allowance
in 1978, the prices of petrol oil and lubri cants have gone up considerably. It is therefore considered
necessary to increase the travelling allowance and conveyance allowance admissible to a Minister
from ―one rupee‖ to "one rupee and fifty paise" per kilometre and from Rs. 750/ - to Rs. 950/ - per
month respectively.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A, dated 28th March 1981 as No.
212 at page. 3.)
XI
Amending Act 14 of 1984. —It is considered necessary to amend the Ministers Salaries and
Allowances Act to make provisions (i) to regulate the use of the State owned Helicopter owned by the
Government or an Aircraft that may be owned by Government at a later date by the Minister/Ministers
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of State/Deputy Minister, and (ii) to get the reimbursement of the actual motor car hire charges paid
by the Ministers at the place where there is no motor car or if the motor car is hired when the regular
car goes out of order.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A, dated 18th January 19 84 as No.
51 at page. 3.)
XII
Amending Act 18 of 1987. —It is proposed to amend the Karnataka Ministers Salaries and
Allowances Act, 1956 to provide for the following:—
1. To enhance the salary of the Chief Minister to Rs. 3,000, Ministers to Rs. 2,500, Mi nister of
State to Rs. 2,250 and Deputy Minister to Rs. 2,000.
2. Conveyance Allowance to be enhanced from Rs. 950 to Rs. 2,000.
3. Mileage Allowance to be enhanced from Rs. 1.50 Ps. per K.M. to Rs. 2.50 Ps. per K.M.
4. To enhance Dearness Allowance to Rs. 100 within the State and Rs. 150 outside the State, and
travelling and other expenses for tour outside the country on duty or travelling for medical treatment,
on par with a Minister of Government of India.
5. Sumptuary allowance to be enhanced to Rs. 5,0 00 in respect of the Chief Minister and other
Minister and Rs. 4,000 in respect of Minister of State and Deputy Ministers.
6. To enhance the payment of Houses Rent Allowance to the Ministers who reside in their own
house to Rs. 1,000 per mensem.
Certain other consequential amendments are also made.
Hence the Bill.
(Published in the Karnataka Gazette (Extraordinary) Part IV -2A dated 2nd April 1987 as No. 275 at
page. 4.)
XIII
Amending Act 6 of 1991.—On the recommendations of the Committee constituted to consider
enhancement of salary and allowances and other benefits to the Ministers, the following amendments
are proposed to the Karnataka Ministers Salaries and Allowances Act, 1956:—
(i) The Sumptuary Allowance is raised to Rs. 10,000 p.m. to the Chief Mini ster and Ministers and
to Rs. 8,000 p.m. in respect of Ministers of State and Deputy Ministers.
(ii) The House Rent Allowance is raised to Rs. 5000/ - p.m. in respect of Ministers if they reside in
their own houses.
(iii) The cost equal to 300 litres of petrol is being given as Conveyance Allowance per month.
(iv) Daily Allowance is raised at the rate of Rs. 250/- while on tour outside the State.
Hence the Bill.
(Obtained from LA Bill No. 32 of 1990.)
XIV
Amending Act 7 of 1994. —It is considered necessar y to enhance the allowances of the
Chief Minister, Cabinet Minister and Minister of the State by amending the Karnataka Ministers‘
Salaries and Allowances Act, 1956.
Hence the Bill.
(Obtained from LA Bill No. 1 of 1994.)
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XV
Amending Act 20 of 1997. —It is considered necessary to enhance the allowances of
Ministers, Deputy Ministers and Minister for States by amending the Karnataka Ministers Salaries and
Allowances Act, 1956.
Hence the Bill.
(Obtained from LA Bill No. 36 of 1997.)
XVI
Amending Act 13 of 200 1.—It is considered necessary to enhance the salaries and
allowances of the Chief Ministers, Cabinet Ministers and Ministers of the State by amending the
Karnataka Ministers Salaries and Allowances Act, 1956.
Hence the Bill.
(Obtained from LA Bill No. 44 of 2000.)
XVII
Amending Act 23 of 2005. —The salary and allowances of Ministers were last revised in the
year 2000, after which there has been considerable rise in the living costs and relative depreciations
of money value.
Therefore, it is considered nece ssary to enhance the salaries and allowances of the Ministers,
Ministers of State and Deputy Ministers by amending the Karnataka Ministers Salaries and
Allowances Act, 1956.
Hence the Bill.
[L.A. Bill No. 20 of 2005]
(Entry 40 of list II of Seventh Schedule to the Constitution of India.)
XVIII
Amending Act 33 of 2011.- There is a considerable increase in the cost of living. The salary
and allowances to the Chief Minister, Ministers, Ministers of State and Deputy Ministers have not
been revised since a long time. Therefore, it is considered necessary to revise the salaries, house
rent allowances, conveyance allowances and the rates of Traveling Allowance and Dearness
Allowance at the rate specified in the proposed amendment.
Hence, the Bill.
[L.A. Bill No. 25 of 2011, File No. Samvyashae 41 Shasana 2006]
[Entry 40 of List II of the Seventh Schedule to the Constitution of India.]
XIX
Amending Act 19 of 2015.- There is a considerable increase in the cost of living. The salary
and allowances to th e Chief Minister, Ministers, Ministers of State and Deputy Ministers have not
been revised since a long time. Therefore, it is considered necessary to amend the Karnataka
Ministers Salaries and Allowances Act, 1956 for revision of salary, house rent allow ance, sumptuary
allowance, conveyance allowances etc.,
Hence, the Bill.
[L.A. Bill No. 16 of 2015, File No. Samvyashae 31 Shasana 2014]
[entry 40 of List II of the Seventh Schedule to the Constitution of India.]
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XX
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 Chief 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).
As the matter was urge nt 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.]
XXI
Amenidng Act 13 of 2022, - There is a consid erable increase in the cost of living. The salary
and allowances to the Chief Minister, Ministers, Ministers of State and Deputy Ministers have not
been revised since a long time. Therefore, it is considered necessary to amend the Karnataka
Ministers Salaries and Allowances Act, 1956 for revision of salary, house rent allowance, sumptuary
allowance, conveyance allowances etc.,
Hence, the Bill.
[L.A. Bill No. 05 of 2022, File No. SAMVYASHAE 03 SHASANA 2022]
[Entry 40 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No. 103 in part-IVA dated: 11.03.2022]
XXII
Amendment Act 26 of 2025: - There is a considerable increase in the cost of living. The
salary and allowances to the Chief Minister, Ministers, Ministers of State and Deputy Ministers have
not been revised since a long time. Therefore, it is considered necessary to amend the Karnataka
Ministers Salaries and Allowances Act, 1956 for revision of salary, house rent allowance, sumptuary
allowance.
Hence, the Bill.
[L.A. Bill No.26 of 2025, File No. SAMVYASHAE 28 SHASANA 2025]
[Entry 40 of List II of the Seventh Schedule to the Constitution of India.]
[Published in Karnataka Gazette Extra-ordinary No.215 in part-IVA dated:04.04.2025]
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1[KARNATAKA]1 ACT No. 5 OF 1957
(First published in the 1[Karnataka Gazette]1 on the Twenty-eighth Day of January, 1957.)
THE 1[KARNATAKA]1 MINISTERS SALARIES AND ALLOWANCES ACT, 1956.
(Received the assent of the Governor on the Twenty-seventh Day of January, 1957.)
(As amended by Act, 26 of 1966, 9 of 1967, 17 of 1968, 18 of 1974, 48 of 1976, 32 of
1978,17 of 1979, 30 of 1979, 25 of 1981, 14 of 1984, 18 of 1987, 6 of 1991, 7 of 1994, 20 of
1997, 13 of 2001, 23 of 2005 , 33 of 2011 , 19 of 2015 , 24 of 2020 , 13 of 2022 and 26 of
2025)
An Act to provide for the 2[Salaries and Allowances] 2 of the Ministers 3[, Ministers of
State and Deputy Ministers]3 of the 1[State of Karnataka]1 and certain other matters.
WHEREAS it is expedient to provide for the 2[Salaries and Allowances]2 of the Ministers
3[,Ministers of State and Deputy Ministers] 3, of the 1[State of Karnataka]1
and certain other matters;
BE it enacted by the 1[Karnataka State] 1 Legislature in the Seventh Year of the
Republic of India as follows:—
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
2. Substituted by Act 17 of 1979 w.e.f. 26.12.1978.
3. Inserted by Act 17 of 1968 w.e.f. 11.10.1968.
1. Short title and commencement. - (1) This Act may be called the 1[Karnataka]1
Ministers 2[Salaries and Allowances]2 Act, 1956.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
2. Substituted by Act 17 of 1979 w.e.f. 26.12.1978.
(2) It shall be deemed to have come into force on the first day of November, 1956.
2. Definitions.- In this Act, unless the context otherwise requires,—
(a) ‗highest class‘ in relation to journeys by train includes air conditioned
accommodation available in the train;
1[(b) ‗Minister‘, ‗Minister of State‘ and ‗Deputy Minister‘ mean respectively, ‗Minister‘,
‗Minister of State‘ and ‗Deputy Minister‘; and ‗Minister‘ includes the Chief
Minister.]1
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
(c) ‗prescribed‘ means prescribed by rules made under this Act;
(d) ‗residence‘ includes the staff quarters and other buildings appurtenant thereto and
the gardens thereof.
1[3. Salaries of Chief Minister and Ministers.- There shall be paid to the Chief Minister
a salary of 5[4[3[2[one lakh fifty thousand rup ees]2]3]4]5 per mensem and to each Minister a
salary of 5[4[3[2[one lakh twenty five thousand rupees”]2]3]4]5 per mensem. They shall also be
paid a sumptuary allowance of 5[4[3[2[five lakhs rupees]2]3]4]5 per annum.]1
1. Substituted by Act 18 of 1987 w.e.f. 01.04.1987.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
5. Substituted by Act 26 of 2025 w.e.f. 04.04.2025.
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1[3A. Reduction in Salary and allowances .- Notwithstanding anything contained in the
Karnataka Ministers Salaries and Allowances Act, 1956
(Karnataka Act 5 of 1957), Salary and Allowances payable to Chief Minister, Minister, Minister of
State and Deputy Minister shall be redu ced by thirty per cent, for a period of one year commencing
from the 1St April, 2020, to meet the exigencies arising out of Corona Virus (COVID -19) pandemic.]1
1. Inserted by Act 24 of 2020 w.e.f. 01.04.2020
4. Residences of Ministers.- (1) Each Minister shall be entitled, 1[x x x]1, to the use of
a furnished residence in the City of Bangalore throughout his term of office and for a period
of 2[sixty days]2 immediately thereafter, or in lieu of such furnished residence to a house rent
allowance at the rate of 7[6[5[3[two lakh fifty thousand rupees ]3]5]6]7 per mensem. 4[The
residence provided under this sub -section shall be furnished on such scales, and the plinth
area thereof shall not exceed such limits, as may be prescribed.]4
1. Omitted by Act 32 of 1978 w.e.f. 23.03.1972.
2. Substituted by Act 32 of 1978 w.e.f. 23.03.1972.
3. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
4. Substituted by Act 17 of 1979 w.e.f. 27.12.1978.
5. Substituted by Act 19 of 2015 w.e.f. 04.03.2014.
6. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
7. Substituted by Act 26 of 2025 w.e.f. 04.04.2025.
(2) In a residence used by a Minister who is entitled to a house rent allowance in lieu of a
furnished residence, three rooms shall be furnished by the State Government on such scales
as may be prescribed, to be used for official purposes. 1[He shall be entitled for an allowance
of 4[3[2[thirty thousand rupees]2]3]4 per month for maintenance and upkeep of residence and
for layout and maintenance of gardens included in such residence]1.
1. Inserted by Act 7 of 1994 w.e.f. 1.9.1993.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 04.03.2014.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
5. Conveyances for Ministers. - (1) The State Government may provide a suitable
motor car for the use of each Minister.
(2) There shall be paid to each Minister a conveyance allowance 1[equal to the cost of
4[3[2[Two thousand litres]2]3]4 of petrol]1 per mensem.
1. Substituted by Act 6 of 1991 w.e.f. 1.11.1990.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
6. Charges payable by the Minister and the Government.- (1) Each Minister shall in
respect of the residence and motor car allotted for his use under sub -section (1) of section 4
and section 5, be liable to pay the following charges, namely:—
1[(a) cost of petrol required for their respective motor cars in excess of the cost of 4[3[2[Two
thousand litres]2]3]4 of petrol paid by the Government]1.
1. Substituted by Act 6 of 1991 w.e.f. 1.11.1990.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
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3. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
1[(b) The first two hundred rupees of the aggregate monthly charges for the consumption of
electricity and water in the residence.]1
1. Substituted by Act 32 of 1978 w.e.f. 23.3.1972.
(2) All other charges for the maintenance and upkeep of the residence provided under
sub-section (1) of section 4 and the motor car provided under section 5, including the cost of
repairs thereof, the salaries and allowances of the drivers and cle aners of such motor car,
rates and taxes, and all expenditure for the layout and the maintenance of the gardens
included in such residence, shall be borne by the State Government.
1[6A. Salaries of Ministers of State. - There shall be paid to each Min ister of State
a salary of 6[5[4[2[seventy five thousand rupees ]2]4]5]6 per mensem 3[and a sumptuary
allowance of 5[4[2[three lakhs rupees]2]4]5 per annum]3.
1. Sections 6A to 6D Inserted by Act 17 of 1968 w.e.f. 11.10.1968.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Inserted by Act 32 of 1978 w.e.f. 26.12.1978.
4. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
5. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
6. Substituted by Act 26 of 2025 w.e.f. 04.04.2025.
6B. Residences of Ministers of State.- (1) Each Minister of State shall be entitled,
1[x x x] 1, to the use of a furnished residence in the City of Bangalore throughout his term of
office and for a period of 2[sixty days] 2 immediately thereafter, or in lieu of such furnished
residence to a house rent allowance at the rate of 7[6[5[3[two lakh rupees]3]5]6]7 per mensem.
4[The residence provided under this sub -section shall be furnished on such scales, and the
plinth area thereof shall not exceed such limits, as may be prescribed]4.
1. Omited by Act 32 of 1978 w.e.f. 23.3.1972.
2. Substituted by Act 32 of 1978 w.e.f. 23.3.1972.
3. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
4. Substituted by Act 17 of 1979 w.e.f. 27.12.1978.
5. Substituted by Act 19 of 2015 w.e.f. 04.03.2014.
6. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
7. Substituted by Act 26 of 2025 w.e.f. 04.04.2025.
(2) In a residence used by a Minister of State who is entitled to a house rent allowance in
lieu of a furnished residence, three rooms shall be furnished by the State Government on
such scales as may be prescribed, to be used for official purposes. 1[He shall be entitled for
an allowance of 4[3[2[thirty thousand rupees]2]3]4 per month for maintenance and up keep of
residence and for layout and maintenance of gardens included in such residence]1.
1. Inserted by Act 7 of 1994 w.e.f. 1.9.1993.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 04.03.2014.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
6C. Conveyance for Ministers of State. - (1) The State Government may provide a
suitable motor car for the use of each Minister of State.
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(2) There shall be paid to each Minister of State a conveyance a llowance 1[equal to the
cost of 4[3[2[One thousand five hundred litres]2]3]4 of petrol]1 per mensem.
1. Substituted by Act 6 of 1991 w.e.f. 1.11.1990.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
6D. Charges payable by the Minister of State and the Government. - (1) Each
Minister of State shall in respect of the residence and motor car allotted for his use under
sub-section (1) of section 6B and section 6C, be liable to pay the following charges,
namely:—
1[(a) cost of petrol required for their respective motor cars in excess of the cost of 5[4[2[One
thousand five hundred litres]2]4]5 of petrol paid by the Government]1.
3[(b) the first two hundred rupees of the aggregate monthly charges for the consumption of
electricity and water in the residence.]3
1. Substituted by Act 6 of 1991 w.e.f. 1.11.1990.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 32 of 1978 w.e.f. 23.3.1972.
4. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
5. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
(2) All other charges for the maintenance and upkeep of the residence provided under
sub-section (1) of section 6B and the motor car provided under section 6C, including the cost
of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor car,
rates and taxes, and all expenditure for the layout and the maintenance of the gardens
included in such residence, shall be borne by the State Government.]1
7. Salaries of Deputy Ministers. - There shall be paid to each Deputy Minister a salary
of 5[4[1[fifty thousand rupees]1]4]5 per mensem 2[and a sumptuary allowance of 5[4[1[two lakh
rupees]1]4]5 per annum.]2
1. Substituted by Act 33 of 2011 w.e.f. 4.7.2011
2. Inserted by Act 32 of 1978 w.e.f. 26.12.1978.
3. Substituted by Act 13 of 2001 w.e.f. 1.12.2000.
4. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
5. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
8. Residences of Deputy Ministers.- (1) Each Deputy Minister shall be entitled 1[x x x]1
to the use of a furnished residence in the City of Bangalore throughout his term of office and
for a period of 2[sixty days]2 immediately thereafter or in lieu of such furnished residence to a
house rent allowance at the rate of 6[5[3[one lakh twenty thousand rupees]3]5]6 per mensem.
4[The residence provided under this sub -section shall be furnished on such scales and t he
plinth area thereof shall not exceed such limits, as may be prescribed.]4
1. Omitted by Act 32 of 1978 w.e.f. 23.03.1972.
2. Substituted by Act 32 of 1978 w.e.f. 23.03.1972.
3. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
4. Substituted by Act 17 of 1979 w.e.f. 27.12.1978.
5. Substituted by Act 19 of 2015 w.e.f. 04.03.2014.
12
6. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
(2) In a residence used by a Deputy Minister who is entitled to a house rent allowance in
lieu of a furnished resid ence, three rooms shall be furnished by the State Government on
such scales as may be prescribed, to be used for official purposes. 1[He shall be entitled for
an allowance of 4[3[2[thirty thousand rupees]2]3]4 per month for maintenance and up keep of
residence and for layout and maintenance of gardens included in such residence.]1
1. Inserted by Act 7 of 1994 w.e.f. 1.9.1993.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 04.03.2014.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
1[9. Conveyance for Deputy Ministers. - (1) The State Government may provide a
suitable motor car for the use of each Deputy Minister.
(2) There shall be paid to each Deputy Minister a conveyance allowance 2[equal to the
cost of 5[4[3[One thousand five hundred litres]3]4]5 of petrol]2 per mensem.]1
1. Substituted by Act 9 of 1967 w.e.f. 10.8.1967.
2. Substituted by Act 6 of 1991 w.e.f. 1.11.1990.
3. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
4. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
5. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
1[9A. Use of helicopter and aircraft by Ministers etc. - Every Minister, Minister of State
or Deputy Minister shall, subject to availability, be e ntitled to use the helicopter or aircraft
owned by the State Government, for official purposes, free of charge.]1
1. Inserted by Act 14 of 1984 w.e.f. 1.11.1956.
2[1[9B. XXX]1]2
1. Inserted by Act 13 of 2022 w.e.f. 01.04.2022.
2. Omitted by Act 26 of 2025 w.e.f. 04.04.2025.
1[10. Charges payable by the Deputy Minister and the Government.- (1) Each Deputy
Minister shall in respect of the residence and motor car allotted for his use under sub-section
(1) of section 8 and section 9, be liable to pay the following charges, namely:—
2[(a) cost of petrol required for their respective motor cars in excess of the cost of
6[5[3[One thousand five hundred litres]3]5]6 of petrol paid by the Government.]2
4[(b) the first two hundred rupees of the aggregate monthly charges for the
consumption of electricity and water in the residence.]4
(2) All other charges for the maintenance and upkeep of the residence provided under
sub-section (1) of section 8 and the motor car provided under section 9, including the cost of
repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars,
rate and taxes, and all expenditure for the layout and the maintenance of the gardens
included in such residence, shall be borne by the State Government.]1
1. Substituted by Act 9 of 1967 w.e.f. 10.8.1967.
2. Substituted by Act 6 of 1991 w.e.f. 1.11.1990.
3. Substituted by Act 33 of 2011 w.e.f. 04.07.2011.
4. Substituted by Act 32 of 1978 w.e.f. 23.03.1972.
5. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
6. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
13
1[10A. State Government to bear electricity and water charges in certain other cases. -
In respect of the residence of a Minister, a Minister of State and a Deputy Minister, who does
not avail the facility of furnished residence, monthly charges in excess of first two hundred
rupees per month for consumption of electricity and water together in his residence shall be
borne by the State Government.
1. Sections 10A and 10B Inserted by Act 32 of 1978 w.e.f. 23.3.1972.
10B. Deductions in respect of house rent etc.-There shall be deducted every month from
the salary payable to a Minister, a Minister of State and a Deputy Minister,—
(a) a sum equal to ten per cent of his salary as house rent, if he is in occupation of
residence provided by the State Government;
(b) a sum equal to two and a half per cent of his salary as rent of the furnishings of his
residence, if the same has been furnished by the State Government.]1
1. Sections 10A and 10B Inserted by Act 32 of 1978 w.e.f. 23.3.1972.
11. Travelling Allowances of 1[a Minister, a Minister of State or a Deputy Minister] 1
on assuming or relinquishing office. - (1) 1[A Minister, Minister of State or Deputy
Minister]1 shall:—
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
(a) for the journey in respect of assuming office, to the City of Bangalore, from his usual
place of residence in the State if it is outside the City, and
(b) for the journey in respect of relinquishing office, from the City of Bangalore, to his
usual place of residence in the State before he assumed office if such place is outside the
City,
- be entitled to travelling allowance for himself and the members of his family and for
the transport of his personal effects at the rates hereinafter specified, namely:-
(i) the actual charges incurred by 1[the Minister, the Minister of State or the Deputy
Minister]1 for himself and the members of his family, whether the journey is made by train or
by road or both;
(ii) the actual charges incurred for the transport of the personal effects whether by
road or by rail; provided that if a railway wagon is reserved for such transport, the
charges for such wagon.
Explanation.- For the purpose of this section, member of the family means the husband,
wife, son, daughter, father, mother, brother or sister if wholly dependent on and residing with
1[the Minister, the Minister of State or the Deputy Minister]1, as the case may be.
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
12. Travelling and other allowances on tours. - (1) 1[Every Minister, Minister of State
and Deputy Minister] 1 shall be entitled, while touring on duty connected with his office, to
travelling and daily or other allowances at the rates and upon the conditions specified in this
section.
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
(2) While touring on official business 1[every Minister, Minister of State and Deputy
Minister]1 shall be entitled,—
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
(a) for journeys by train to 1[two times]1 the single fare of the highest class available in
the train:
Provided that if 2[a Minister, a Minister of State or a Deputy Minister] 2 reserves a
compartment for the journey, the charges for such compartment shall be borne by the State
Government:
14
Provided further that if any person in addition to 2[the Minister, the Minister of State or
the Deputy Minister] 2 travels in the reserved compartment, the charges in respect of such
person shall be recovered and credited to Government;
1. Substituted by Act 18 of 1974 w.e.f. 27.5.1974.
2. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
(b) for journeys by road, to road mileage at 4[3[2[1[forty rupees]2]3]4 per kilometre;]1
1. Substituted by Act 9 of 1967 w.e.f. 10.08.1967.
2. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
3. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
4. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
(c) for journeys by air, to one and one-fifth times the single fare paid for such journeys
1[and to the prescribed insurance premium for insurance against accidents during such
journeys;]1
1. Inserted by Act 17 of 1968 w.e.f. 01.11.1956.
(d) to daily allowance at 5[3[1[two thousand five hundred rupees]1]3]5 per day for the
days of journey and for the days of halt at any place:
Provided that in the case of tours outside the State, the daily allowance shall be at
5[3[1[three thousand rupees]1]3]5 per day for the days of journey and for the days of halt at any
place:
Provided further that if 2[a Minister, a Minister of State or a Deputy Minister] 2 is treated
as a State Guest, he shall be entitled only to one -fourth of the daily allowance for the period
for which he is treated as a State Guest.
4[Provided also that in case of tour outside the state where he has stayed in a hotel or
registered establishment providing boarding and loadging at scheduled rates, he shall be
entitled for daily allowance of 5[rupees seven thousand]5 per day subject to production of
bills.]4
1. Substituted by Act 33 of 2011 w.e.f. 4.7.2011.
2. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
3. Substituted by Act 19 of 2015 w.e.f. 13.04.2015.
4. Inserted by Act 19 of 2015 w.e.f. 13.04.2015.
5. Substituted by Act 13 of 2022 w.e.f. 01.04.2022.
1[(2A) Every Minister, Minister of State and Deputy Minister touring outside India on
duty or travelling outside India for medical treatment shall be entitled to the same terms and
conditions in regard to travelling and other expenses as a Minister of the Government of
India.]1
1. Substituted by Act 18 of 1987 w.e.f. 1.4.1987.
1[(2B). When a Minister, Minister of State or Deputy Minister while making a journey
by road in a motor ca r 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.
1. Inserted by Act 17 of 1968 w.e.f. 1.1.1966.
(2C). Every Minister, Minister of State and Deputy Minister shall in addition to the
allowances payable under sub -section (2), be entitled to use without payment of charges,
the mot or cars maintained by the State Government at the 2[Karnataka Bhavan] 2 in New
Delhi.]1
1. Sub-Section 2A and 2B Inserted by Act 17 of 1968 w.e.f. 01.1.1966.
15
2. Adapted by the Karnataka Adaptations of laws order 1973 w.e.f. 1.11.1973.
1[Provided that if no such motor car is available for use and if a motor car is hired by
him for journeys in connection with his official business he shall be entitled to recover the
actual hire charges paid by him.]1
1. Inserted by Act 14 of 1984 w.e.f. 01.01.1966.
(3) The State Government may maintain suitable motor cars for tours by 1[Ministers,
Ministers of State and Deputy Ministers] 1 in prescribed places within the State which are not
easily accessible, and when such motor cars are used by any 1[Minister, Minister of State or
Deputy Minister] 1 on tour, then, notwithstanding anything contained in sub -section (2), he
shall not be entitled to any allowance other than the daily allowance.
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
1[(4) If a motor car provid ed to him by the State Government goes out of order while
on tour by road and a motor car is hired by him for journeys connected with his official
business, the Minister, Minister of State or the Deputy Minister shall be entitled to recover
the actual hire charges paid by him.]1
1. Inserted by Act 14 of 1984 w.e.f. 01.11.1956.
1[12A. x x x]1
1. Omitted by Act 17 of 1979 w.e.f. 26.12.1978.
13. Medical attendance.- Subject to rules made by the State Government, 1[a Minister,
a Minister of State and a Deputy Minister] 1 and the members of the family of 1[the Minister,
the Minister of State or the Deputy Minister] 1 who are residing with and are dependent on
him shall be entitled free of charge to accommodation in hospitals maintained by the State
Government and to medical attendance and treatment. 2[They shall also be entitled, subject
to rules made by the State Government, to reimbursement of the expenses incurred by them
for medical attendance and treatment obtained at any other place 3[whether within or outside
India]3.]2
1. Substituted by Act 17 of 1968 w.e.f. 11.10.968.
2. Inserted by Act 18 of 1974 w.e.f. 27.5.1974.
3. Inserted by Act 17 of 1979 w.e.f. 27.12.1978.
Explanation.—For the purpose of this section, member of the family means the husband,
wife, son, daughter, father, mother, brother or sister.
14. 1[Ministers, Ministers of State and Deputy Ministers]1 not to practise profession,
etc.,- 1[A Minister, a Minister of State or a Deputy Minister] 1 shall not, during the tenure of
his office, practise any profession or engage in any trade or undertake for remuneration, any
employment other than his duties 1[as Minister, Minister of State or Deputy Minister as the
case may be.]1
1. Substituted by Act 17 of 1968 w.e.f. 11.10.1968.
15. Power to make rules. - (1) The State Government may, by notification in the
1[Karnataka Gazette]1, make rules for carrying out the purposes of this Act.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973
2[(1A) Any rule u nder this Act may be made to have effect retrospectively, and if any
such rule is made, a statement specifying the reasons for making such a rule shall be laid
before both Houses of the State Legislature along with the rule under sub-section (2).]2
1. Inserted by Act 17 of 1968 w.e.f. 01.11.1956.
(2) All rules made under sub -section (1) shall be laid, as soon as may be, after they are
made, before each House of the State Legislature while it is in session for a total period of
one month which may be comprised in one session or in two or more sessions and if, before
the expiry of the said period, either House of the State Legislature makes any modification in
the rules or directs that any rule shall not have effect and, if the modification or direction is
16
agreed to by the other House, the rules shall thereafter have effect only in such modified
form or be of no effect, as the case may be.
16. Repeal of 1[Karnataka]1 Ordinance No.2 of 1956 and savings.- The 1[Karnataka]1
Ministers‘ Salaries and Allowance s Ordinance, 1956, is hereby repealed; but any rules
made, anything done and any action taken under the said Ordinance shall be deemed to
have been made, done or taken under this Act as if this Act had come into force on the first
day of November, 1956 and all rules made under the said Ordinance shall be laid, as soon
as may be, after the passing of this Act, before each House of the State Legislature while it
is in session for a total period of one month which may be comprised in one session or in
two or more sessions and if, before the expiry of the said period, either House of the State
Legislature makes any modification in the rules or directs that any rule shall not have effect
and, if the modification or direction is agreed to by the other House, the r ules shall thereafter
have effect only in such modified form or be of no effect, as the case may be.
1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.
KARNATAKA ACT NO. 19 OF 2015
(First published in the Karnataka Gazette Extra-ordinary on the thirtieth day of April, 2015)
THE KARNATAKA MINISTERS SALARIES AND ALLOWANCES (AMENDMENT) ACT, 2015
(Received the assent of the Governor on the twenty eight day of April, 2015)
An Act further to amend the Karnataka Ministers Salaries and Allowances Act, 1956.
Whereas, it is expedient further to amend the KarExcerpt shown. Open the full act in Lexace.