Section 29 in The Manipur Municipalities Act,1994.
29. Removal of Councillors.
(1)The State Government may remove any elected Councillor on the ground of his misconduct in the discharge of his duties if the removal is recommended by a resolution of the municipality passed at a special meeting called for the purpose and supported by a majority of the total number of Councillors of the municipality and by a majority of not less than two-third of Councillors present and voting in such a meeting.(2)The State Government may remove any Councillor-(a)if he ceases to reside within the municipality continuously for a period of twelve months; or(b)if he has been declared by the State Government by notification to have violated his oath or affirmation of allegiance; or(c)if he becomes disqualified by or under any law for the time being in force for the purposes of elections to the Manipur Legislative Assembly; or(d)if he has, within the meaning of section 59 knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly or as a partner, any share or interest in any contract or employment with, by or on behalf, of the municipality; or(e)if he is in arrears of any kind of dues to the municipality for more than six months after a hill or a notice has been duly served on him:Provided that no Councillor shall be removed under sub-section (1) or sub-section (2) unless he has been given an opportunity of being beard.
