Section 174(1) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(1)unless he has been given a reasonable opportunity of showing cause againstthe action proposed to be taken in regard to him:Provided that this sub-section shall not apply,-(a)where an officer or other employee is removed or dismissed on theground of conduct which has led to his conviction on a criminal charge; or(b)where the authority empowered to remove or dismiss such officeror other employee is satisfied that for reasons to be recorded by thatauthority it is not reasonably practicable to give that person anopportunity for showing cause.
