Section 31(3) in Arunachal Pradesh Municipal Act, 2007
(3)The ward committee may include not more than ten persons representing the civil society from the ward, nominated by the Municipality.Provided that if the population of the ward is not more than ten thousand, the number of other members shall be four, and, thereafter, there shall be one additional member for every four thousand population or part thereof.Provided further that in reckoning the number of additional members of the ward committee exceeding four, any part of less than two thousand population may be ignored.Explanation. - For the purposes of this section, "civil society" shall mean any non government organization or association or person, established, constituted or registered under any law for the time being in force and working for social welfare, and shall include any-community-based organization, professional institution and civic, health, educational, social or cultural body, and such other association or body as the Municipality may decide.
