Central Government Act
Section 228(3)(a) in The Manipur Municipalities Act, 1994.
(a) the manner in which the seats in such Committee shall be filled: Provided that not less than two- thirds of the members of such Committee shall be elected by, and from amongst, the elected members, of the municipalities and Chairpersons of the Panchayats in the Metro- politan area in proportion to the ratio between the population of the municipalities and of the Panchayats in that area;