Section 175 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
175. functions and discharge such duties prescribed by and under this Act.
107. Powers and Functions of the Corporation.-(1)The Corporation shall havethe power and responsibility to prepare and implement schemes for urban developmentand social justice in relation to the matters enumerated in the First Schedule, subject tothe provisions of this Act and the provisions of the other Acts, rules and such otherprovisions as may be prescribed in this behalf:Provided that, it shall be the duty of the Corporation to rendernecessary services to the inhabitants of the Corporation area in respect of thematters enumerated as core functions in the First Schedule;(2)The Corporation shall have such powers, authority andresponsibilities, as prescribed, to enable it to function as an institution of self-government in respect of the matters entrusted to it.(3)The annual budget allocation, in respect of the subjects provided inthe First Schedule, by the Government shall be wholly allotted to the Corporation.(4)The Corporation shall manage institutions and administer theschemes allocated to it, subject to the guidelines and technical directions fromthe Government and in accordance with the State and National policies.(5)Where any development scheme, project or plan involves selection ofbeneficiaries, the criterion for the eligibility and priority for such selection shall bedetermined by the Corporation subject to the terms and conditions of suchscheme, project or plan and such criteria shall be published in the prescribed
