KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES (AMENDMENT) ACT, 2012

Preamble - KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES (AMENDMENT) ACT, 2012

THE KARNATAKA LEGISLATURE SALARIES, PENSIONS AND ALLOWANCES (AMENDMENT) ACT, 2012

[Act No. 22 of 2012]

[26th April, 2012]

PREAMBLE

An Act further to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956.

Whereas it is expedient further to amend the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) for the purposes hereinafter appearing;

Be it enacted by the Karnataka State Legislature in the sixty-third year of the Republic of India, as follows:-

 

Section 1 - Short title and commencement

(1)     This Act may be called the Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2012.

 

(2)     It shall come into force at once.

 

Section 2 - Amendment of section 2

In the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) (hereinafter referred to as the principal Act), in section 2, after clause (d), the following shall be inserted, namely:-

"(dd) 'recognised group' means,-

(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;

 

(ii)      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."

Section 3 - Amendment of section 11A

In section 11A of the principal Act,-

(1)     in sub-section (1), for the words "fifteen thousand", the words "twenty-five thousand" and for the words "twenty-five thousand", the words "thirty-five thousand" shall be substituted.

 

(2)     in sub-section (5), for clause (ii), the following shall be substituted, namely:-

"(ii) shall be a maximum of Rupees One Lakh per annum for self alongwith his one companion in first class/second class A/c for journeys by train in India subject to such rules as may be prescribed."

 

Section 4 - Amendment of section 11B

In section 11B of the principal Act, in sub-section (1), for the words "pension admissible", the words "pension drawn" shall be substituted.

 

Section 5 - Amendment of section 12

In section 12 of the principal Act, in clause (c), after sub-clause (ii), the following shall be inserted, namely:-

"(iii) every ex-member who is in receipt of the pension under section 11A shall be entitled to fixed medical allowance of rupees four thousand per month, subject to the condition that the said amount shall be deducted in the medical reimbursement claim if any during the said month."

 

Section 6 - Insertion of new section 13D

After section 13C of the principal Act, the following shall be inserted, namely:-

"13D. Facilities to the recognised groups.-

(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."