Section 48 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
48. Chairperson of standing committees.
Prohibition of simultaneous membership.- (1) If a person is elected formore than one ward, he shall, within three days from the date of the last of suchelections, by notice in writing signed by him and delivered to the Commissioner intimatethe ward from which he chooses to serve and the choice shall be final.(2)If the candidate does not make the choice referred to in sub-section (1), theCommissioner shall determine by lot and notify the ward from which such candidateshall serve.(3)The said person shall be deemed to have been elected only for the seat from theward so chosen or notified, as the case may be, and the vacancies thereby arising inrespect of the other seat or seats shall be filled by fresh election.(4)If a person who is chosen as a councillor of a ward is or becomes a member ofeither house of the Parliament, either house of the State Legislature, or is or becomes aMunicipal Councillor or a Councillor of a Municipal Corporation other than BruhatBengaluru Mahanagar Palike or a Councillor of a Town Panchayat, or a member of a ZillaPanchayat or Grama Panchayat then at the expiration of a period of fifteen days from thedate of notification of the names of the members under section 21, or as the case may be,within fifteen days from the date of commencement of term of office of a member of eitherhouse of the Parliament, either house of the State Legislature or a Municipal Councilloror a Councillor of a Municipal Corporation other than Bruhat Bengaluru MahanagarPalike or a Councillor of a Town Panchayat or a member of a Zilla Panchayat or GramaPanchayat, his seat in the Bruhat Bengaluru Mahanagar Palike shall become vacantunless he has previously resigned his seat in either house of the Parliament, either houseof the State Legislature, the Municipal Council, the Municipal Corporation other thanBruhat Bengaluru Mahanagar Palike, Town Panchayat, Zilla Panchayat or Grama
