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

State of Karnataka - Subsection

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

(4)[ The Karnataka Legislative Assembly Benevolent Fund Authority shall consist of,-
(a) The Speaker, Karnataka Legislative Assembly Chairman
(b) The Minister in-charge of ParliamentaryAffairs, Government of Karnataka Member
(c) Leader of opposition in the LegislativeAssembly Member
(d)The Secretary, Karnataka Legislative Assembly shall be the Secretary of the Authority.