Section 13C(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)The Fund specified in sub-section (1) shall consist of,-(a)such amount as may be contributed by any member or former member of the Karnataka Legislative Assembly or the Karnataka Legislative Council;(b)such amount as may be contributed or gifted or donated to the Fund by the Government or any other persons;(c)the interest earned on the amount in the said Fund.
