Section 120 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
120. inefficient.
Power of the Government to declare emergency.- If the Government is ofthe opinion that the stoppage or the cessation of the performance of any of the essentialservices will be prejudicial to the safety or health or the maintenance of services essentialto the life of the community in the corporations, it may, by notification declare that anemergency exists in the city and that in consequence thereof no member of such of theessential services and for such period as may be specified in the notification,notwithstanding any law for the time being in force or any agreement, shall,-(a)withdraw or absent himself from his duties except in the case of illnessor accident disabling him from the discharge of his duties, or(b)neglect or refuse to perform his duties or wilfully perform them in amanner which in the opinion of such officer as the Government may specify in thisbehalf, is inefficient.
