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Greater Bengaluru City Corporation -

Section 98 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

98. balance of the corporation fund in his hands.

Appointment of Engineer, Health Officer etc.- (1) The Government shalldepute for the corporation such officers from the respective departments of the StateCivil Services as it considers suitable to be the Engineer, Town Planner, Health Officer,Revenue Officer, Chief Accounts Officer and Council Secretary for the efficientfunctioning of the corporation and such officers shall be heads of their respectivedepartments in the corporation and they shall be subordinate to the ChiefCommissioner. The Government may also depute such number of DeputyCommissioners and Assistant Commissioners, as may be required, who shall exercisesuch powers and discharge such functions as may be prescribed in the rules. They shallbe subordinate to the Zonal Commissioner.
(2)The Government shall depute a Chief Town Planner of the rank of theDirector of Town and Country Planning who shall be subordinate to the ChiefCommissioner and Zonal Town Planner at Zonal office not below the rank of DeputyDirector of Town and Country Planning and such other officers from the Department ofTown and Country Planning qualified in Town and Country Planning who shall besubordinate to the Zonal Commissioner, to assist the corporation in the matter relatingto Town Planning.
(3)The Government shall, in consultation with the Mayor, appointan officer not below the rank of an Assistant Commissioner to be the councilsecretary. The officer appointed shall be on deputation ordinarily for a period ofthree years and if the corporation by two thirds majority of its members so desirehe shall be withdrawn earlier and another person shall be appointed. It shall bethe duty of the council secretary to attend every meeting of the corporation andthe standing committees and he shall perform such other duties as are imposedon him by or under this Act.
(4)The officers appointed under sub-section (1) shall be whole-time officers of the corporation and shall not undertake any work unconnected