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State of Karnataka - Section

Section 2 in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)'Chairman' means the Chairman of the Legislative Council [x x x] [Omitted by Act 18 of 1968 w.e.f. 24.10.1968];
(b)'Deputy Chairman' means the Deputy Chairman of the Legislative Council;
(bb)[ 'Government Chief Whip' means a member of the Legislative Assembly or the Legislative Council designated by the Chief Minister as the Government Chief Whip in the Legislative Assembly or the Legislative Council;] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]
(c)'highest class' in relation to journeys by train includes air-conditioned accommodation available in the train;
(cc)[ 'Leader of the Opposition' means the member of the Legislative Assembly or the Legislative Council who is for the time being recognised as the Leader of the Opposition by the Speaker or the Chairman as the case may be;] [Inserted by Act 72 of 1976 w.e.f. 19.7.1976]
(ccc)[ 'Opposition Chief Whip' means a member of the Legislative Assembly or the Legislative Council designated as such by the Leader of the Opposition as the Opposition Chief Whip in the Legislative Assembly or the Legislative Council as the case may be.] [Deemed to have been Inserted by Act 16 of 2009 w.e.f. 1.1.2009]
(d)'prescribed' means prescribed by rules made under this Act;
(dd)[ 'recognised group' means,- [Inserted by Act 22 of 2012 w.e.f. 28.4.2012]
(i)in relation to the Karnataka Legislative Council, every party which has a strength of not less than 10 members i.e., the quorum strength of members in the Legislative Council; in relation to the Karnataka Legislative Assembly, every party which has a strength of not less than twenty three members i.e., the quorum strength of the Legislative Assembly.]
(e)'residence' includes staff quarters and buildings appurtenant thereto and the gardens thereof;
(f)'Speaker' means the Speaker of the Legislative Assembly [x x x] [Omitted by Act 18 of 1968 w.e.f. 24.10.1968];
(g)'Deputy Speaker' means the Deputy Speaker of the Legislative Assembly.