Section 8(3) in The Manipur Hill Areas Autonomous District Council Act, 2000
(3)The Chairman or the Vice-Chairman, as the case may be:(a)shall vacate his office, if he ceases to be a member of the District Council;(b)may at any time be writing under his hand and addressing, if he is the Chairman, to the Vice-Chairman, and if he is the Vice-Chairman, to the Chairman, resign his office;(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.
