Section 368(6) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(6)The Grievance Redressal Authority shall, immediately after the expiry ofthe period prescribed for the communication of the decision of the Authority,report every complaint which has not been redressed along with the details of thecomplainant, nature of complaint, and reasons for non-redressal, to the ChiefCommissioner for necessary action;
