Section 105(1) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(1)of section 104, suspension pending departmental inquires before theimposition of such penalty and the authority by whom such suspensions may beordered; the officer or authority to whom an appeal shall lie under sub-section (4)of that section;(c)any other matter which is incidental to or necessary for the purpose ofregulating the appointment and conditions of service of persons appointed toservices and posts under the Corporation and any other matter for which, in theopinion of the Government, provision shall be made by rules.
