Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Manipur - Subsection

Section 8(3)(c) in The Manipur Hill Areas Autonomous District Council Act, 2000

(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.