Section 56(2) in The Manipur Municipalities Act,1994.
(2)Each Committee shall consist of Councillors and, when necessary, of such residents with special qualification when the Nagar Panchayat or the Council at a meeting desires to appoint, in such a case the number of Councillors shall not be less than two-thirds of the total number of the members of the Committee:Provided that no Councillor who has been appointed as a member of one committee, shall be appointed as such In another committee at a time.
