Section 97 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
97. conditions of service
Appointment to certain posts under the corporations to be made fromKarnataka Municipal Administrative Service.- (1) Notwithstanding anything containedin this Act or in any other law for the time being in force such of the posts under thecorporation as are included in the Karnataka Municipal Administrative Service shall befilled by the Government by appointment of officers belonging to the KarnatakaMunicipal Administrative Service.(2)Subject to the provisions relating to recruitment and conditions ofservice applicable to them , the officers of the Karnataka MunicipalAdministrative Service referred to in sub-section (1) shall, for the period of theirservice under the corporation, be governed by the provisions of this Act, the rules,the regulations or the bye-laws framed thereunder.(3)The Corporation shall contribute such percentage of its revenues insuch manner and at such times as the Government may by order determine, to
