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Greater Bengaluru City Corporation -

Section 102 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

102. regulations of the branch of Government service to which he belongs.

Establishment schedule.- (1) The Chief Commissioner shall lay before thestanding committee for taxation, finance and appeals or establishment andadministrative reforms as the case may be a Schedule setting forth the designations andgrades of the officers and servants who should in his opinion constitute the corporationestablishment and embodying his proposals with regard to the salaries, fees andallowances payable to them.
(2)The standing committee may either approve or amend such