Section 368(7) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(7)Where the Grievance Redressal Authority at the time of deciding anycomplaint is of the opinion that officer or officers concerned or any other personhas without any reasonable cause, willfully neglected his duties required to beperformed by him under this Act or refused or failed or malafidely denied toextend the service urged within the time specified or within a reasonable time,such officer or person shall be subjected to a penalty of two hundred and fiftyrupees each day till the grievance redressal. However, the total amount of suchpenalty shall not exceed twenty-five thousand rupees. The Grievance RedressalAuthority may in place of the penalty recommend for disciplinary action againstthe officer or the person concerned, under the service rules or relevant lawapplicable to him;Provided that the officer or the person concerned shall be given a reasonableopportunity of being heard before any penalty is imposed on him.Provided further that the burden of proving that he acted reasonably anddiligently shall be on the officer or the person concerned who denied the serviceurged.Explanation: For the purpose of this section: –(a)“aggrieved citizen” means a citizen who has been affected by commission oromission of the Corporation while rendering service enjoined under this Act orany other law and includes a person seeking benefit of any scheme offered by theGovernment through the Corporation ;(b)“grievances” means and includes any complaint lodged by a aggrieved citizenregarding the commission or omission of action required to be taken by theCorporation in respect of: –(i)maintenance of health;(ii)maintenance of Road;(iii)maintenance of street lights;(iv)identification of beneficiaries of any scheme or project;(v)allocation of benefit of any scheme or project;256(vi)maintenance of sanitation;(vii)grant or issue of any documents or certificate;(viii)any other matter as may be prescribed.369. Powers and functions of the Grievance Redressal Authority , – (1) theGrievance Redressal Authority may: –(a)call for and examine any document which he has reason to believenecessary to redress the grievance of an aggrieved citizen;(b)The Grievance Redressal Authority shall, for the purposes of performingthe functions under this Act, have the same powers as are vested in a civil courtunder the code of civil procedure, 1908 in respect of the following matters,namely:-(i)summoning and enforcing the attendance of any person and examining himon oath;(ii)discovery and production of any document or other material objectproducible as evidence;(iii)receiving evidence on affidavits;(iv)requisitioning of any public record;(v)issuing commission for the examination of witnesses;(vi)reviewing its decisions, directions and orders;(vii)such other matter which may be prescribed;
