Section 176(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)The corporation may require any of its officers to attend any meeting of thecorporation at which any matter dealt with by such officer in the course of his duties isbeing discussed when any officer is thus required to attend any such meeting he may becalled upon to make a statement of facts or supply such information in his possession
