Section 14 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
14. Commission in consultation with the Government.
Electoral rolls.- (1) For every ward, there shall be an electoral roll whichshall be prepared, revised, modified, updated and published in accordance with theprovisions of this Act and under the superintendence, direction and control of StateElection Commission.(2)Only one Councillor shall be elected for each ward and election shall beby secret ballot.(3)A person whose name has been included in the electoral roll, asprepared by the State Election Commission of a ward shall be entitled to vote in
