Section 487 in Karnataka Municipal Corporations Act, 1976
487. Sanction for prosecution of Mayor, Deputy Mayor, etc.
- When the Mayor or Deputy Mayor, or any councillor or the Commissioner or any officer of Government working in the corporation on deputation is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharging of his official duty, no magistrate shall take congnizance of such offence except with the previous sanction of the Government.
