Section 96(2) in The Manipur Municipalities Act,1994.
(2)The Chairperson or the Vice-Chairperson shall be one of the members of such committee ex officio, and the other members shall be appointed from among the Councillors by the Nagar Panchayat or as the case may be, by the Council:Provided that no member so appointed shall take part in hearing or determining any application from the ward in which he resides, or in the case of an elected member the ward which he represents, but nothing in thins proviso, shall prevent any such member from giving evidence with regard to the matter under enquiry.
