Section 10(3) in The Manipur Municipalities Act,1994.
(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.
