Section 14 in Karnataka Municipal Corporations Act, 1976
14. Commissioner and his term of office, etc.
(1)The Commissioner shall be appointed by the Government after consultation with the Mayor. He shall not be a member of the corporation and he shall, subject to the pleasure of the Government, ordinarily hold office for a period of two years.(2)Notwithstanding anything in sub-section (1), the Commissioner shall be removed from office whenever the corporation so resolves by a majority of not less than two-thirds of its members.
