Section 172 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
172. meet the expenditure in respect of salaries, allowances, pension, provident fund,
gratuities and other necessary expenses payable to the officers of the KarnatakaMunicipal Administrative Service shall be made by the Commissioner under thecorporation.(4)If the Corporation fails to pay the amount required to be paid undersubsection (3), the Government may direct the officer having custody of thecorporation fund to pay such amount or so much thereof as is possible from the
