Section 122(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If on such examination and after such enquiry as it thinks necessary, itis found that in respect of any matter which is pending before the corporation formore than three months from the date on which any such matter was broughtbefore the corporation or is pending before a standing committee for more thansixty days after it was placed before it, urgent decision is necessary in the interestof administration of the corporation, then the Government may, notwithstandinganything in this Act,-(i)after giving the corporation notice of not less than fifteen days, passsuch orders with reference to such matter as it considers necessary; or(ii)direct that the matter pending before the standing committee shallbe deemed to be referred to the corporation and be disposed of on thatbasis:Provided that, no such notice shall be necessary in respect of any matterpending before the corporation which is of public importance and the decision ofthe Government whether the matter is of public importance or not, shall be final.
