Section 325 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
325. corporation fund to the credit of which any fine imposed by him will be payable.
Corporation security force.- (1) There shall be constituted and maintaineda force to be called the corporation security force,-(i)for the better protection and security of the property owned by the corporation;(ii)for aiding the officers of the corporation in the detection and investigation ofany matter relating to leakage of revenue or any tax payable to the corporation;(iii)for effective communication and obtaining of any information regarding anydesign to commit or the commission of any offence by any person under this Act,any rule, bye-law or regulation or order made under it.(2)The corporation security force shall consist of such number of supervisoryofficers and members as may be determined by the corporation and shall be appointedby the Chief Commissioner in accordance with such rules as may be prescribed.(3)The Chief Commissioner shall exercise powers of superintendence and controlover the corporation security force and matters relating to recruitment and conditions ofservice, the conduct and discipline of the members of the security force shall be governedby such rules as may be prescribed.
