Section 162(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(5)Subject, whenever it is in this Act expressly so directed, to the approval orsanction of the corporation or the standing committee concerned and subject also to allother restrictions, limitations and conditions imposed by this Act or by any other law forthe time being in force, the executive power for the purpose of carrying out the provisionsof this Act and of any other law for the time being in force which imposes any duty orconfers any power on the corporation shall vest in the Chief Commissioner, who shallalso,(a)perform all the duties and exercise all the powers specifically imposed orconferred upon him by or under this Act or by any other law for the time being inforce;(b)in any emergency take such immediate action for the service or safety of thepublic or the protection of the property of the corporation as the emergency shallappear to him or justify or require, notwithstanding that such action cannot betaken under this Act without the sanction, approval or authority of some othermunicipal authority or of the Government:Provided that, the Chief Commissioner shall report forthwith to thestanding committee concerned and to the corporation the action he has takenand the reasons for taking the same and the amount of cost, if any, incurred orlikely to be incurred in consequence of such action which is not covered by acurrent budget grant under the provisions of this Act.
