Section 11A(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)a person who was a member of the following (before the first day of January, 1952) namely:-(a)The Constituent Assembly;(b)The Mysore Representative Assembly;(c)The Mysore Legislative Assembly;(d)The Legislative Assembly or the Legislative Council of any State (including an Indian State) or Province,Which or any area of which now forms part of the State of Karnataka.Provided that no such pension shall be paid to a person unless,-(i)in the case of a person who served as a member representing a territorial Constituency, he represented; and(ii)in the case of any other member, he permanently resided during such membership in, any area which now forms part of the State of Karnataka]Provided that in the case of a nominated member of the Legislative Assembly or the Legislative Council he shall be eligible for the pension if during his membership of the Legislative Assembly or the Legislative Council, he permanently resided in any area which forms part of the State of Karnataka.] [deemed to have been substituted by Act, 8 of 2014. with effect from 24th August, 2005[][(1A X X X)] [Deemed to have been omitted by Act 16 of 2009 w.e.f. 24.8.2005]
