Section 8 in The Manipur Hill Areas Autonomous District Council Act, 2000
8. Chairman and Vice-Chairman of District Council.
(1)The District Council, shall, as soon as may be, elect from among themselves, in the manner prescribed, two Members to be the Chairman and the Vice-Chairman of the District Council.(2)Before the Chairman or the Vice-Chairman or an Executive Member, as the case may be, enters upon his office the Deputy Commissioner shall administer to him the oaths of office and secrecy according to the form to be prescribed.(3)The Chairman or the Vice-Chairman, as the case may be:(a)shall vacate his office, if he ceases to be a member of the District Council;(b)may at any time be writing under his hand and addressing, if he is the Chairman, to the Vice-Chairman, and if he is the Vice-Chairman, to the Chairman, resign his office;(c)may be removed from his office by a Resolution passed by a simple majority of all the Members of the District Council; provided that no such meeting shall be convened unless a requisition for such a meeting is signed by one-third of the Members of the District Council.(4)While the office of the Chairman is vacant, the duties of the office shall be performed by the Vice-Chairman.
