Section 228(3) in The Manipur Municipalities Act,1994.
(3)The Government may prescribe by notification with respect to-(a)the manner in which the seats in such Committee shall be filled:Provided that not less than two-thirds of the members of such Committee shall be elected by, and from amongst, the elected members, of the municipalities and Chairpersons of the Panchayats in the Metro-politan area in proportion to the ratio between the population of the municipalities and of the Panchayats in that area;(b)the representation in such Committee of the Government of may be order specify India and the Government ad of such organisation and', institutions as may be deemed necessary for carrying out the functions assigned to such Committee:(c)the functions relating to planning and co-ordination for the Metropolitan area which may be assigned to such Committee;(d)the manner in which the Chairperson of such Committee shall be chosen.
