Section 23(1) in The Manipur (Hill Areas) District Councils Act, 1971
(1)A District Council shall, as soon as may be, choose two members to be respectively Chairman and Vice-Chairman thereof and so often as the office of Chairman or Vice-Chairman becomes vacant, the Council shall choose another member to be Chairman or Vice-Chairman, as the case may be:Provided that the Administrator may nominate the first Chairman who shall hold office for a period not exceeding one year.
