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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Greater Bengaluru City Corporation -

Section 98(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(3)The Government shall, in consultation with the Mayor, appointan officer not below the rank of an Assistant Commissioner to be the councilsecretary. The officer appointed shall be on deputation ordinarily for a period ofthree years and if the corporation by two thirds majority of its members so desirehe shall be withdrawn earlier and another person shall be appointed. It shall bethe duty of the council secretary to attend every meeting of the corporation andthe standing committees and he shall perform such other duties as are imposedon him by or under this Act.