Section 111 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
111. relating to any matter dealt with by him as the corporation may require.
Obligation laid on remaining Corporation authorities to carry outresolutions of the corporation.- The committees constituted under this Act and theChief Commissioner shall be bound to give effect to every resolution of the corporationunless such resolution is cancelled in whole or in part by the Government:Provided that, if, in the opinion of the Chief Commissioner any resolution of thecorporation or a committee constituted under this Act contravenes any provision of thisAct or any other law or of any rule, notification, regulation or bye-law made or issuedunder this Act or any other law, or of any order passed by the Government or isprejudicial to the interests of the corporation he shall, within fifteen days of the passingof the resolution, refer the matter to the Government for orders and inform thecorporation or the committee, as the case may be, of the action taken by him at its nextmeeting and until the orders of the Government on such reference are received, the Chief
