Section 372 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
372. not be eligible for re-appointment.
Resignation and removal, – (1) The Grievance Redressal Authority mayby notice in writing under his hand addressed to the Government resign his office.(2)Notwithstanding anything contained in sub-section (1), the Governmentmay, by order, remove the Grievance Redressal Authority from the office of theGrievance Redressal Authority , if he,-(a)is adjudged as an insolvent; or(b)has been convicted of an offence which, in the opinion of theGovernment, involves moral turpitude; or(c)engages during his term of office in any paid employment outside theduties of his office; or(d)is, in the opinion of the government, unfit to continue in office byreason of infirmity of mind or body; or(e)has acquired such financial or other interest as is likely to affect
