Section 48(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)If a person who is chosen as a councillor of a ward is or becomes a member ofeither house of the Parliament, either house of the State Legislature, or is or becomes aMunicipal Councillor or a Councillor of a Municipal Corporation other than BruhatBengaluru Mahanagar Palike or a Councillor of a Town Panchayat, or a member of a ZillaPanchayat or Grama Panchayat then at the expiration of a period of fifteen days from thedate of notification of the names of the members under section 21, or as the case may be,within fifteen days from the date of commencement of term of office of a member of eitherhouse of the Parliament, either house of the State Legislature or a Municipal Councilloror a Councillor of a Municipal Corporation other than Bruhat Bengaluru MahanagarPalike or a Councillor of a Town Panchayat or a member of a Zilla Panchayat or GramaPanchayat, his seat in the Bruhat Bengaluru Mahanagar Palike shall become vacantunless he has previously resigned his seat in either house of the Parliament, either houseof the State Legislature, the Municipal Council, the Municipal Corporation other thanBruhat Bengaluru Mahanagar Palike, Town Panchayat, Zilla Panchayat or Grama
