Section 233(7) in Arunachal Pradesh Municipal Act, 2007
(7)Notwithstanding anything contained in sub-section (5) or sub-section (6), the State Government may appoint any person as the Chairperson from amongst the persons who are or have been the judges of the High Court:Provided that no such appointment shall be made except in consultation with the Chief Justice of the High Court;Provided further that the State Government may appoint one of the members of a regional branch of the State commission from amongst the persons who are or have been the District and Sessions judges:Provided also that no such appointment shall be made except after consultation withChief Justice of the High Court.
