Section 12 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
12. office of the councillors.
Division of the Corporation into Zones.- (1) The Government shall uponconsultation with the Corporation, issue a notification dividing its area into variousZones.(2)The Government shall establish a zonal demarcation commission withrepresentation from the Corporation, Government and such eminent members ofthe public to recommend to the Government, as per such terms of reference, thedemarcation of zones and the basis thereof.(3)Prior to the publication of any notification in the official gazette underthis Section, the Corporation shall publish the draft of such notification whichshall seek the opinion of the public for a period of thirty days from the date ofsuch notification.(4)The number of zones created by the Corporation shall not exceedfifteen.
