Section 149 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
149. the latter case being operative during the period of such suspension; or
(f)if is he is of unsound mind and stands so declared by a competentcourt; or(g)if he is an un-discharged insolvent; or(h)if he is not a citizen of India or has voluntarily acquired thecitizenship of a foreign State; or(i)if he is so disqualified by any law for the time being in force for thepurposes of election to the State Legislature:Provided that, no person shall be disqualified on the ground that he is lessthan twenty five years if he has attained the age of twenty one years.(j)If he has, directly or indirectly, by himself or his partner, any shareor interest in any work done by order of the Corporation, or in any contract oremployment with or under, or by or on behalf of the Corporation.(k)if he has in proceedings questioning the validity or regularity of anelection been found to have been guilty of,-(i)any corrupt practice, or(ii)any offence punishable under section 171E or section 171F of theIndian Penal Code 1860, or any offences pertaining to election unlessa period of six years has elapsed since the date of the finding or thedisqualification has been removed by order by the Government:(l)If he fails to file Accounts of election expenses intime.(2)If any councillor during the term for which he has been elected,-(a)becomes subject to any disqualification specified in sub-section (1),or(b)votes or takes part as a councillor in the discussions of any matter,-(i)in which he has conflict of interest; or(ii)in which he is engaged at the time in any proceeding againstthe Corporation; or(c)absents himself from the meetings of the Corporation during threeconsecutive months except with the leave of the Corporation:Provided that, no such leave shall be granted in case of absence from themeetings of the Corporation during a period exceeding six consecutive months:Provided further that, when an application is made by a councillor to theCorporation for leave to absent himself and the corporation fails to inform theapplicant of its decision on the application within a period of seven days from thedate of the application, the leave applied for shall be deemed to have been grantedby the Corporation. The Chief Commissioner may, either suomotu or on a reportmade to him, after such enquiry as he deems fit, by order, decide, whether theseat of the person concerned has become vacant or not. As far as may be, suchorder shall be made within seven days from the date of receipt of the report orwhere action is taken suomotu, within thirty days from the initiation thereof.(3)Any person aggrieved by the decision of the Chief Commissionerunder sub-section (2) may, within a period of thirty days from the date of suchdecision, appeal to the Government and the orders passed by the Government onsuch appeal shall be final:Provided that, no order shall be passed under sub-sections (2) and (3)against any councillor without giving him a reasonable opportunity of being
