Section 47(2) in The Manipur (Hill Areas) District Councils Act, 1971
(2)When any District Council is superseded by an order under sub-section (1),-(a)all the members of the Council (including the Chairman and Vice-Chairman thereof) shall, on such date as may be specified in the order, vacate their offices as such members without prejudice to their eligibility for election or nomination under clause (d);(b)during the period of supersession of the Council, all powers and duties conferred and imposed upon the Council by or under this Act or any other law shall be exercised and performed by such officer or authority as the Administrator may appoint in this behalf;(c)all property vested in the Council shall, until it is reconstituted, vest in the Central Government;(d)before the expiry of the period of supersession, election or nomination, as the case may be, of members to the Council shall be held or made for the purpose of reconstituting the Council.
