Section 75 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
75. any of his ordinary powers, duties and functions as provided under the Act.
Establishment of a Constituency Consultative Committee.- (1) Thereshall be a Committee known as the Constituency Consultative Committee, which shall beestablished by the Government for every assembly constituency in the corporation area.(2)The Constituency Consultative Committee shall consist of the following membersnamely:-(a)Member of the legislative Assembly from that Assembly Constituencywho shall be the Chairperson;(b)the Corporation Councillors of all wards in that assembly constituency;(c)not more than five resident association representatives of the AssemblyConstituency nominated by the Chairperson with the approval of theGovernment.(3)The term of nominated members shall be thirty months.(4)A person shall be disqualified for being nominated as a member of the
