26. General election and terms of office of Commissioners.
(1)Except as otherwise provided in this Act, all the elected and appointed Commissioners shall hold office for four years commencing from the date of the first meeting of the newly constituted Board after a general election at which a quorum is present. Election shall be held every four years but before the expiry of the fourth year and not earlier than three months prior to such expiry.(2)The Deputy Commissioner shall cause- the results of the general election to be published in the Manipur Gazette and the date of the Manipur Gazette containing the publication shall be deemed to be the date of completion of the general election.(3)The term of four years referred to in sub-section (1) shall be held to include any period which may elapse between the expiry of the said four years and the date of the first meeting of the newly constituted Board at which a quorum is present.(4)The, Chief Commissioner may, by notification, for sufficient cause to be stated therein, direct, from time to time, that the term of office of the Commissioners be extended by such period not exceeding one year at a time, as may be , specified in the notification, provided that the total period of such extension shall not exceed two years.
