Section 30 in The Manipur Municipalities Act, 1994.
30. Effect of removal of a Councillor.- No Councillor of a Nagar Panchayat or a Council who has been removed from his office under sub- section
(1) or under clause (b), (c), (d) or (e) of sub- section (2) of section 29 shall be eligible for election or re- election as a Councillor for such period as may be prescribed.