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State of Karnataka - Section

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

13C. [ Establishment of Benevolent Fund. [Inserted by Act 16 of 1992 w.e.f. 8.05.1992]

(1)There shall be constituted a fund called the Karnataka Legislators' Benevolent Fund (hereinafter referred to as the Fund).
(2)The Fund specified in sub-section (1) shall consist of,-
(a)such amount as may be contributed by any member or former member of the Karnataka Legislative Assembly or the Karnataka Legislative Council;
(b)such amount as may be contributed or gifted or donated to the Fund by the Government or any other persons;
(c)the interest earned on the amount in the said Fund.
(3)The Fund shall be operated or administered or maintained by an authority called the Karnataka Legislators' Benevolent Fund Authority in accordance with such rules as may be prescribed.
(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.
(4A)The Karnataka Legislative Council Benevolent Fund Authority shall consist of,-
(a) The Chairman, Karnataka Legislative Council Chairman
(b) The Minister in-charge of ParliamentaryAffairs, Government of Karnataka. Member
(c) Leader of opposition in the LegislativeCouncil Member
(d)The Secretary, Karnataka Legislative Council Shall be the Secretary of the Authority].
(5)The amount at credit in the said Fund shall subject to such rules as may be prescribed, be applied or invested or expended for the benefit or for the welfare of,-
(i)persons who are entitled to pension under section 11A;
(ii)the family of persons who die while serving as members of the Legislative Assembly or the Legislative Council;
(iii)the family of persons referred in clause (i) after their demise;
Note. - For the purpose of this section, family shall have the same meaning assigned to it in the explanation to sub-section (1) of section 11B.]