Section 96 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
96. disqualify him for being elected as or for being a Corporation member.
Appeal to the Election of Mayor, Deputy Mayor etc.-(1) Any personaggrieved by the decision of the Regional Commissioner or the Chief Commissioner withrespect to election to the office of the Mayor, Deputy Mayor, Members and Chairperson ofthe standing committees may appeal against such decisions to the Karnataka AppellateTribunal within thirty days from the date of communication of such decision.(2)No suit shall be entertained by a civil court in respect of any matterrelating to the election, appointment or removal of the Mayor, Deputy Mayor,Members and Chairperson the Mayor or Deputy Mayor, members and chairmanof the standing committees unless such suit is authorised by the provisions ofthis Act or any rule made under this Act.
