Section 13D in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
13D. [ Facilities to the recognised groups. [Inserted by Act 22 of 2012 w.e.f. 28.04.2012]
(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.(2)The facilities admissible under sub-section (1) shall be co-terminus with the term of the Leader or Deputy Leader as the case may be of the recognised group.]
