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State of Manipur - Section

Section 16 in The Manipur Hill Areas Autonomous District Council Act, 2000

16. Constitution of executive committee.

(1)There shall be constituted in a District Council as Executive Committee consisting of a Chairman, Vice-Chairman and five Executive Members.
(2)The Chairman and the Vice-Chairman of the District Council shall be the Ex-officio Chairman and Vice-Chairman respectively of the Executive Committee and Executive Members shall be nominated by the Chairman from amongst the Members of the District Council.
(3)All administrative functions of the District Council shall vest in the Executive Committee.