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29. Removal of Councillors. (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. (2) The State Government may remove any Councillor (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 bill 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 heard.    |
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