Section 13C(4A) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

[Cites 0, Cited by 0] [Section 13C] [Entire Act]

(4A)The Karnataka Legislative Council Benevolent Fund Authority shall consist of,-

(a) The Chairman, Karnataka Legislative Council	Chairman
(b) The Minister in-charge of ParliamentaryAffairs, Government of Karnataka.	Member
(c) Leader of opposition in the LegislativeCouncil	Member

(d)The Secretary, Karnataka Legislative Council Shall be the Secretary of the Authority].

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