Section 2(d) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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.]
