Central Government Act
Section 46(2) in The Manipur Municipalities Act, 1994.
(2) An employee who is aggrieved by an order of the Nagar Panchayat or the Council may prefer an appeal to the State Government against such an order within sixty days from the date of service of such order: Provided that no appeal against an order other than an order for removal or dismissal shall lie to the State Government.