Section 9(1) in Mising Autonomous Council Act, 1995
(1)The Chief Executive Councilor or the Executive Councilors or any one of them or all of them may be removed from office by a resolution carried by [two-third majority] [Substituted 'a majority' by Assam Act No. 15 of 2017, dated 30.3.2017.] of the total number of the elected members at a special meeting of the General Council called for the purpose upon a requisition made in writing by not less than one third of the members of the General Council.
