Section 13D(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)The recognised group shall be entitled to telephone and such secretarial facilities as may be prescribed in this behalf:Provided that such facilities shall not be provided to such Leader or Deputy Leader as the case may be, who,-(i)is provided with similar telephone and secretarial facilities by virtue of holding any office of, or representation in a Legislature Committee or other Committee, Council, Board, Commission or other body established by the Government; or(ii)is provided with similar telephone and secretarial facilities in any other capacity by the Government or a local authority or a Corporation owned or controlled by the Government or any local authority.
