Section 6 in The Manipur Hill Areas Autonomous District Council Act, 2000
6. Term of office of members.
- An elected Member of the District Council shall hold office for a term of 5 (five) years from the date appointed for the first Meeting of the District Council after the general election to the District Council, unless the District Council is sooner dissolved under this Act;Provided that a Member elected to fill a casual vacancy shall hold office only for the remainder of the term of the Member whom he replaces;Provided further that a nominated Member shall hold office conterminous with the term of elected Members of the District Council;Provided also that in case of dissolution of a District Council, a fresh selection shall take place and the new Council shall be constituted to function within six months from the date of its dissolution.
