Section 10 in The Manipur Municipalities Act,1994.
10. Election of Chair person and Vice Chair person.
(1)Save as otherwise provided in the Act , the Councillors at the first meeting of the Nagar Panchayat to be called at the instance of the Deputy Commissioner after a General Election shall elect one of them to be the Chairperson in accordance with the rules made in this behalf.(2)An election under sub-section (1) shall take place-(a)within twenty-one days from the date of notification of the result under section 22;(b)in the case of vacancy in the office of the Chairperson on account of any reason other than the expiry of the term of office of the Chairperson, within twenty-one days from the date of the occurrence of the vacancy.(3)The State Government shall appoint a person to preside over the meeting and for the purpose of the business mentioned in sub-section (4) The Councillors shall, either at the meeting referred to in sub-section (1) or at any subsequent meeting elect one among them selves, other than the Chairperson elected under sub-section (1), to be a Vice-Chairperson.
