Section 98(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)The Government shall depute a Chief Town Planner of the rank of theDirector of Town and Country Planning who shall be subordinate to the ChiefCommissioner and Zonal Town Planner at Zonal office not below the rank of DeputyDirector of Town and Country Planning and such other officers from the Department ofTown and Country Planning qualified in Town and Country Planning who shall besubordinate to the Zonal Commissioner, to assist the corporation in the matter relatingto Town Planning.
