Section 149(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(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
