Section 26 in The Manipur Municipalities Act,1994.
26. Chairperson and Vice-Chairperson cease to hold office as such.
- When a Councillor who holds the office of Chairperson or the Vice-Chairperson ceases, for any reason whatsoever to be a Councillor, he shall, at the same time, cease to hold office of the Chairperson or the Vice-Chairperson, as the case may be.
