Section 492(1) in Karnataka Municipal Corporations Act, 1976
(1)There shall be constituted and maintained a force to be called the corporation security force,-(i)for the better protection and security of the property owned by the corporation;(ii)for aiding the officers of the corporation in the detection and investigation of any matter relating to leakage of revenue or any tax payable to the corporation;(iii)for effective communication and obtaining of any information regarding any design to commit or the commission of any offence by any person under this Act, any rule, bye-law or regulation or order made under it.
