Section 63 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
63. aforesaid shall not disqualify him for being elected as or for being a Councilor.
Chief Commissioner.- (1) The Chief Commissioner shall be appointed bythe Government in consultation with the Mayor and he shall not be a member of theCorporation.(2)The Chief Commissioner shall be an officer not below the rank of thePrincipal Secretary to Government.(3)The Chief Commissioner shall hold office for a period of two yearssubject to the pleasure of the Government and may be transferred by theGovernment, as may be required for the effective administration of theCorporation.(4)The transfer of the Chief Commissioner, specified under sub section(3)shall take place only after due consultation of the Corporation and reasonsshall be recorded for such transfer.(5)The Chief Commissioner may be transferred from office by theGovernment, upon the recommendation of the Corporation on the followinggrounds, namely,-(a)Proved to be guilty of misconduct and neglect; and(b)Incapacity to perform duties assigned to him.64. Powers and Functions of the Chief Commissioner.-The ChiefCommissioner shall perform the following functions, namely:-(1)Supervise and direct the Zonal Commissioners on such matters asnecessary under the Act.(2)Co-ordinate between the Mayor, Deputy Mayor, Council and theZonal Committees for all matters necessary.(3)Decide on certain inter-zonal matters as may be referred to him bythe Zonal Commissioner.(4)Undertake such other functions as may be required by him to do so under
