Section 335 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
335. rule, bye-law, regulation or order made under it.
Sanction for prosecution of Mayor, Deputy Mayor, etc.- When the Mayoror Deputy Mayor, or any councillor or the Chief Commissioner or any officer ofGovernment working in the corporation on deputation is accused of any offence allegedto have been committed by him while acting or purporting to act in the discharging of hisofficial duty, no magistrate shall take cognizance of such offence except with the previous
