Section 444 in Karnataka Municipal Corporations Act, 1976
444. Appeal from Commissioner to standing committee.
(1)An appeal shall lie to the Standing Committee from,-(a)any notice issued or other action taken or proposed to be taken by the Commissioner,-(i)under sections 138, 247, 248, 249, 252, [xxx] [Omitted by Act 32 of 2003 w.e.f. 20.8.2003.] 322(1), 323(1), 328(1), 329, 330, 337, 345, 347, 354, 355 and 358;(ii)under any bye-law concerning house drainage or the connection of house drains with corporation drains; or house connection with corporation water supply or lighting mains.(b)any refusal by the Commissioner to grant permission to construct or reconstruct a building under section 301 or 315;(c)any refusal by the Commissioner to grant a permission under section 135, 234, 326 or 354;(d)any refusal by the Commissioner to grant a licence under section 346, 353, 365 or sub-section (2) of section 372; or(e)any order of the Commissioner made under sub-section (4) of section 443 suspending or revoking a licence;(f)any other order of the Commissioner that may be made appealable by the rules made under section 421;(2)If, on any such appeal, the standing committee reverses or substantially modifies any action taken or proposed to be taken by the Commissioner or any order passed by him, he may, within sixty days of the date of such decision, refer the matter to the corporation, and pending the decision of the corporation on such reference, the Commissioner shall not be bound to give effect to the decision of the standing committee.(3)The decision of the standing committee or where the matter has been referred to the corporation as aforesaid, the decision of the corporation shall be final.
