Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Legislature Salaries, Pensions And Allowances (Amendment) Act, 2010 06 of 2011 [02 February 2011] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 8 4. Amendment Of Section 11A 5. Amendment Of Section 11B 6. Amendment Of Section 11C Karnataka Legislature Salaries, Pensions And Allowances (Amendment) Act, 2010 06 of 2011 [02 February 2011] 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 first year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Legislature Salaries, Pensions and Allowances (Amendment) Act, 2010. (2) It shall come into force at once. 2. Amendment Of Section 3 :- In section 3 of the Karnataka Legislature Salaries, Pensions and Allowances Act, 1956 (Karnataka Act 2 of 1957) (hereinafter referred to as the principal Act), in subsections (1) and (2), for the words "seventy five thousand rupees" the words "two lakhs rupees" shall be substituted. 3. Amendment Of Section 8 :- In section 8 of the Principal Act, in sub-section (2), in clause (d),- (i) for the words "rupees eight hundred" the words "rupees one thousand" shall be substituted ; (ii) in the first proviso, for the words "one thousand rupees" the words "one thousand two hundred rupees" shall be substituted. 4. Amendment Of Section 11A :- In section 11A of the principal Act, in sub-section (1), in the sixth proviso the words "after serving for a period of more than three years" shall be omitted. 5. Amendment Of Section 11B :- In section 11B of the principal Act,- (i) after sub-section (1) but before the explanation, the following shall be inserted, namely:- "(1A) Notwithstanding anything contained in sub-section (1), the family of the deceased person, who was a member of the Legislative Council or the Legislative Assembly after 1st day of January, 1952, whether he was in receipt of pension, or not shall be entitled for family pension at the rate specified under sub- section (1) as if the deceased person was a member after 26-12- 1978." (ii) in the Explanation, for the words "of this sub-section", the words, figures and brackets "of subsections (1) and (2)" shall be substituted. 6. Amendment Of Section 11C :- In section 11C of the principal Act, in sub-sections (1) and (2), for the words "seventy five thousand rupees" the words "one lakh rupees" shall be substituted.