Section 59(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)Subject to the provisions of this Act, the Mayor shall have generalpowers of inspection and may give direction to the Chief Commissioner withregard to the implementation of any resolution of the corporation or a standingcommittee in the discharge of any obligatory and discretionary functions of thecorporation, and the Chief Commissioner shall comply with such directions. TheMayor may call any record of the corporation from the Chief Commissioner andthe records made available to him shall be returned by him within fifteen daysfrom the date they are made available.
