Section 181(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(5)During the period of dissolution of the corporation, the Administrator shall inthe discharge of his functions be guided by such directions in matters of policyinvolving Corporations public interest as the Government may by order specify; and ifany question arises whether a direction relates to a matter of policy involving publicinterest the decision of the Government shall be final.
