Central Government Act
Section 32(2) in The Manipur Municipalities Act, 1994.
(2) If a Chairperson or a Vice- Chairperson remains absent from. office owing to illness or any other cause for a period exceeding three months without the leave of the Nagar Panchayat or the Council, as the case may be, he shall cease to be Chairperson or Vice- Chairperson, as the case may be, and his office shall become vacant.