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Greater Bengaluru City Corporation -

Section 162 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

162. this Act or upon the direction of the Mayor or the Government.

(5)Subject, whenever it is in this Act expressly so directed, to the approval orsanction of the corporation or the standing committee concerned and subject also to allother restrictions, limitations and conditions imposed by this Act or by any other law forthe time being in force, the executive power for the purpose of carrying out the provisionsof this Act and of any other law for the time being in force which imposes any duty orconfers any power on the corporation shall vest in the Chief Commissioner, who shallalso,
(a)perform all the duties and exercise all the powers specifically imposed or
conferred upon him by or under this Act or by any other law for the time being inforce;
(b)in any emergency take such immediate action for the service or safety of the
public or the protection of the property of the corporation as the emergency shallappear to him or justify or require, notwithstanding that such action cannot betaken under this Act without the sanction, approval or authority of some othermunicipal authority or of the Government:Provided that, the Chief Commissioner shall report forthwith to thestanding committee concerned and to the corporation the action he has takenand the reasons for taking the same and the amount of cost, if any, incurred orlikely to be incurred in consequence of such action which is not covered by acurrent budget grant under the provisions of this Act.
(6)Any powers, duties and functions conferred or imposed upon or vestedin the corporation by any other law for the time being in force shall, subject to theprovisions of such law, be exercised, performed or discharged by the ChiefCommissioner.
(7)The Chief Commissioner may, with the approval of the standingcommittee concerned, by order in writing empower any corporation officer toexercise, perform or discharge any such power, duty or function under his controland subject to his revision and to such conditions and limitation, if any, as he