Section 108 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
108. manner and shall be intimated to the Ward Committee concerned.
Additional Functions assigned by the Government.-(1)The Corporationmay, subject to the underwriting of the costs by, and approval of, the CentralGovernment or the State Government, as the case may be, undertake any functionbelonging to the functional domain of the Central Government or the State Governmentas the case may be, and such functions may include primary education, curative health,urban transport, supply of energy, fire prevention and fire safety and urban povertyalleviation.(2)The Corporation may also, subject to the orders of the StateGovernment, undertake such or all functions related to,–(a)Urban development including development of commercialinfrastructure;(b)Public welfare including community relations; and(c)Such other functions as may be assigned.109. First charge on Corporation Fund.-(1)The core functions of thecorporation shall constitute the first charge on the Corporation fund.(2)Subject to the satisfactory performance of the core functions and theavailability of Corporation funds, the Corporation shall undertake or perform, orpromote the performance of any of the general functions or sector-wise functionsreferred in the First Schedule.
