Section 125 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
125. far as may be, apply to any loan raised in pursuance of this section.
Submission of copies of resolution to the Government and theGovernment's power to cancel resolution and orders.-(1) The Chief Commissionershall submit to the Government copies of all resolutions of the corporation.(2)If the Government is of opinion that the execution of any resolution ororder of the corporation or of any other authority or officer subordinate thereto orthe doing of any act which is about to be done or is being done by or on behalf ofthe corporation is in contravention of or in excess of the powers conferred by thisAct or of any other law for the time being in force or is likely to lead to a breach ofthe peace or to cause injury or annoyance to the public or to any class or body ofpersons or is prejudicial to the interest of the corporation it may by order inwriting, suspend the execution of such resolution or order, or prohibit the doingof any such act after issuing a notice to the corporation to show cause within adate to be specified which shall not to be less than fifteen days why,-(a)the resolution or order may not be cancelled in whole or in part, or(b)any bye-law or regulation concerned may not be repealed in whole or inpart.(3)Upon consideration of the reply, if any, received from the corporationand after such enquiry as it thinks fit, the Government may pass orderscancelling the resolution or order or repealing the bye-law or regulation andcommunicate the same to the corporation.(4)The Government may at any time, on further representation by thecorporation or otherwise, revise, modify or revoke an order passed under sub-
