Central Government Act
Section 29(1) in The Manipur Municipalities Act, 1994.
(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.