Section 127 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
127. Legislature as soon as may be after it is made.
Appointment of Corporation Administrator.- (1)An election to constitutethe Corporation shall be completed before the expiration of a period of six months fromthe date of its dissolution.(2)When the Corporation is dissolved, the Government shall, bynotification, appoint an administrator, for such period as may be specified in thenotification and may, by the said notification, either curtail or extend the periodof such appointment, as may be necessary.(3)Notwithstanding anything contained in this Act, on the appointment ofan Administrator under this section, during the period of such appointment, thecorporation and all authorities working under the Corporation charged withcarrying out the provisions of this Act or any other law, shall cease to exerciseany powers and perform and discharge any duties or functions conferred orimposed on them by or under this Act or any other law, and all such powers shallbe exercised and all such duties and functions shall be performed and dischargedby the Administrator or by other officers Authorised by the Administrator.(4)The Administrator appointed under this Act shall be paid out of thecorporation funds such monthly salary and allowances as Government may fromtime to time, by order, determine and the corporation shall make suchcontribution towards the leave allowances, pension and provident fund of theofficer as may be required by the conditions of service under the Government, tobe paid by him or for him, as the case may be.(5)From the date of dissolution of the corporation, the Administrator shallin the discharge of his functions be guided by such directions in matters of policyinvolving public interest as the Government may by order specify; and if anyquestion arises whether a direction relates to a matter of policy involving public
