Section 32(3) in The Manipur Municipalities Act,1994.
(3)During the absence on leave of the Chairperson, the Vice-Chairperson and in the like event in the case of a Vice-Chairperson such one of the Councillors as may be elected by them to act as Vice-Chairperson, shall discharge the functions of the Chairperson or the Vice-Chairperson, as the case may be.
