Section 11 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
11. the corporation records.
Term of office of Councilors.- (1) Save as otherwise provided in this Act,the term of office of councillors,-(i)directly elected at a general election shall be five years;(ii)nominated by the Government under clause (b) of sub-section(1)of section 8 shall, subject to the pleasure of the Government, be five years.(2)The term of office of the Councilors shall commence on the dateappointed for the first meeting of the corporation.(3)If any casual vacancy occurs it shall be filled, as soon as may be, by
