Section 173 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
173. proposing preventive or remedial measures with special reference to the
occurrence of any unusual mortality or the prevalence or apprehended out breakof any dangerous disease within the city;(b)engineers, architects or experts in town improvement or townplanning for the purpose of preparing, executing or supervising any scheme ofwork undertaken by the corporation;(c)special revenue officers for the purpose of introducing a new tax ordischarging any duty connected with the revenue administration of thecorporation:Provided that,-(i)no such special office shall be created without the sanction of theGovernment;(ii)the period of duration of any such officer, the salary, the allowancesand the conditions of service attaching thereto shall be fixed by the corporation,subject to the sanction of the Government, and shall not be varied without the
