Section 63(5) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(5)The Chief Commissioner may be transferred from office by theGovernment, upon the recommendation of the Corporation on the followinggrounds, namely,-(a)Proved to be guilty of misconduct and neglect; and(b)Incapacity to perform duties assigned to him.64. Powers and Functions of the Chief Commissioner.-The ChiefCommissioner shall perform the following functions, namely:-
