Section 31(1) in The Manipur Municipalities Act,1994.
(1)The State Government may remove by a notification in the Official Gazette, from office the Chairperson or the Vice-Chairperson, in pursuance of a resolution passed by a majority of the total number of the Councillors and supported by not less than two-third -of the Councillors present and voting at a meeting specially convened for the purpose under sub-section (2).
