Section 108(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)The Corporation may also, subject to the orders of the StateGovernment, undertake such or all functions related to,–(a)Urban development including development of commercialinfrastructure;(b)Public welfare including community relations; and(c)Such other functions as may be assigned.109. First charge on Corporation Fund.-(1)The core functions of thecorporation shall constitute the first charge on the Corporation fund.
