Section 181 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
181. section (3).
126. Power of the Government to dissolve the corporation.- (1) If in theopinion of the Government the corporation is not competent to perform or makes defaultin the performance of any of the duties imposed on it or undertaken by it, by or underthis Act or any other law for the time being in force or exceeds or abuses its powers orfails to carry out the directions or orders given by the Government to it under this Act orany other law or is acting in a manner prejudicial to the interests of the corporation, theGovernment may, by an order published, together with a statement of the reasonstherefor, in the official Gazette, declare the corporation to be incompetent or in default orto have exceeded or abused its powers, or to have failed to carry out the directions givento it, or to have acted in a manner prejudicial to the interests of the corporation, as thecase may be, and may dissolve it:Provided that before making an order of dissolution as aforesaidreasonable opportunity shall be given to the corporation to show cause why suchorder should not be made.(2)When the corporation is dissolved by an order under sub-section (1), thefollowing consequences shall ensue,-(a)all the councillors of the corporation shall, on such date as may be specified inthe order, cease to hold office as such councillors without prejudice to theireligibility for election under sub-section (8);(b)during the period of dissolution of the corporation, all powers and dutiesconferred and imposed upon the corporation and the standing committees of thecorporation by or under this Act or any other law shall be exercised and performedby an Administrator appointed by Government in that behalf;(c)all property vested in the corporation shall, until it is reconstituted, vest inGovernment.(3)The Government may direct that the Administrator shall be a whole-time officerand when such a direction is issued, he shall be paid out of the corporation funds suchmonthly salary and allowances as Government may from time to time, by order,determine and the corporation shall make such contribution towards the leaveallowances, pension and provident fund of the officer as may be required by theconditions of service under the Government, to be paid by him or for him, as the casemay be.(4)During the period of dissolution of the corporation, references in anyenactment or law for the time being in force to the Mayor of the corporation shall beconstrued as references to the Administrator appointed under section 127.(5)During the period of dissolution of the corporation, the Administrator shall inthe discharge of his functions be guided by such directions in matters of policyinvolving Corporations public interest as the Government may by order specify; and ifany question arises whether a direction relates to a matter of policy involving publicinterest the decision of the Government shall be final.(6)The Government may, by notification, appoint an advisory committeeconsisting of not less than fifteen and not more then twenty-five persons who shall bequalified to become councillors under this Act to assist the Administrator.(7)When the Corporation is dissolved it shall be reconstituted in the manner
