Section 92(4) in Arunachal Pradesh Panchayat Raj Act, 1997
(4)Every Chairperson of Zilla Parishad shall, after an opportunity is afforded for hearing him, be removable from his office as Chairperson by the Government for misconduct in the discharge of his duties or for being persistently remiss in the discharge of his duties and a Chairperson so removed who does not cease to be a member under sub-section (2) shall not be eligible for re-election as Chairperson during the remaining term of office as member of such Zilla Parishad.
