(a) if he ceases to reside within the municipality continuously for a period of twelve months; or

(b) if he has been declared by the State Government by notification to have violated his oath or affirmation of allegiance; or

(c) if he becomes disqualified by or under any law for the time being in force for the purposes of elections to the Manipur Legislative Assembly; or

(d) if he has, within the meaning of section 59 knowingly acquired or continued to hold without the permission in writing of the State Government, directly or indirectly or as a partner, any share or interest in any contract or employment with, by or on behalf, of the municipality; or

(e) if he is in arrears of any kind of dues to the municipality for more than six months after a hill or a notice has been duly served on him: Provided that no Councillor shall be removed under sub- section (1) or sub- section (2) unless he has been given an opportunity of being beard.