Section 165 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
165. working of the Zonal Committee
78. Powers and Functions of the Zonal Committee.- (1) The Zonal Committeeshall,-(a)Supervise the implementation of any project or scheme of theCorporation which cuts across the boundaries of multiple wards but iswithin the boundaries of the Zone;(b)Issue directions to the respective ward engineer or such otherofficers of the Corporation for the implementation of any project or scheme;(c)Approve fresh infrastructure projects on management of solid waste,improvement of public streets, improvement of public spaces including parksand improvement of the aesthetics of the zone up to such amounts as maybe specified and beyond such amount recommend to the Corporation of suchprojects;(d)Recommend to the Corporation any amendments to the bye-laws ofthe Corporation;(e)Take up discussion on those matters recommended by the wardcommittees, recommend the same to the corporation and issue directions tothe ward committees within its delegated power to undertake suchfunctions;(f)Organize public engagement activities to improve civic awareness;and(g)subject to the general supervision and control of the Corporation,discharge such functions as the Corporation may, from time to time,determine by regulations.(2)Any project approved by the zonal committee shall follow suchapplicable law and procedure. All decisions in the Zonal Committee shall, as faras possible, be arrived at through consensus and where consensus is notpossible, the decision shall be taken by the majority of the members present andvoting.(3)The Chief Commissioner shall have the power to review and nullifythe decisions of the Zonal Committee if it is of the opinion that such decisions are
