Section 26(3) in Karnataka Municipal Corporations Act, 1976
(3)Any person aggrieved by the decision of the [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] under sub-section (2) may, within a period of thirty days from the date of such decision, appeal to the Government and the orders passed by the Government on such appeal shall be final:Provided that no order shall be passed under sub-sections (2) and (3) against any councillor without giving him a reasonable opportunity of being heard.
