Section 116 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
116. constituted and to have had power to deal with the matters referred to in the minute.
The Chief Commissioner's right to attend and take part in discussionbut not to move resolution or to vote.- (1) The Chief Commissioner shall have theright to attend the meetings of the corporation and of any standing committee and totake part in the discussion but shall not have the right to move any resolution or to vote.(2)He shall attend any meeting of the corporation or of a standing committee
