Section 342 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
342. any work authorised by this Act or any rule, bye-law, regulation or order made under it.
Liability of Chief Commissioner, Zonal Commissioner and councillorfor loss, waste or misapplication of fund, etc.- (1) The Chief Commissioner and ZonalCommissioner every councillor shall be liable for the loss, waste or misapplication of anymoney or other property owned by or vested in the corporation, if such loss, waste, ormisapplication is a direct consequence of his willful neglect or misconduct and a suit forcompensation may be instituted against him by the corporation with the previous
