Section 94 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
94. and to perform such other functions as may be prescribed.
Power of councillors.- (1) Any councillor may draw the attention of theproper authority to any neglect in the execution of corporation work, to any waste ofcorporation property or to the wants of any locality, and may suggest any improvementswhich he considers desirable.(2)Every councillor shall have the right to interpellate on mattersconnected with the corporation administration subject to the regulations framedin this behalf.(3)The Corporation member shall have the right to represent the interestsof the ward from which he is elected in the Corporation and may draw theattention of the Mayor to the proposals and resolutions made by the Ward
