Section 123 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
123. expeditiously as if such order is a resolution of the corporation.
The Government's power to direct the taking of action.- If, on receipt ofany information or report obtained under sections 121 and 122 or otherwise Governmentis of opinion,-(a)that any duty imposed on any corporation authority by or underthis Act has not been performed or has been performed in an imperfect,inefficient or unsuitable manner; or(b)that adequate financial provision has not been made for theperformance of any such duty, the Government may, after giving notice ofnot less than fifteen days, by order, direct the corporation or the ChiefCommissioner within a period to be specified in the order, to makearrangements to their satisfaction for the proper performance of the duty,or to make financial provision to its satisfaction for the performance of theduty, as the case may be, and the corporation or the Chief Commissionershall comply with such orders:
