Section 37 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
37. otherwise than by or under this Act in connection with such election.
Returning Officer, Presiding Officer, etc. deemed to be on deputationto State Election Commission.- Notwithstanding anything contained in this Act or anyother law for the time being in force, the returning officer, assistant returning officer,presiding officer, polling officer and any other officer appointed by or under this Act andany police officer designated for the time being by the Government, for the conduct of anyelection of Councillors under this Act shall be deemed to be on deputation to the StateElection Commission for the period commencing on and from the date of notificationcalling for such election and ending with the date of declaration of the results of suchelection and accordingly, such officer shall, during that period, be subject to the control,
