Section 21 in Arunachal Pradesh Municipal Act, 2007
21. Constitution of Empowered Standing Committee of Municipality.
(1)In every Municipality there shall be an Empowered Standing Committee.(2)The Empowered Standing Committee shall consist of-(a)in the case of a Class 'A' or Class 'B' Municipal Council, the Municipal Chairperson, the Municipal Vice-Chairperson, and five other Councillors;(b)in the case of a Class 'C' Municipal Council, the Municipal Vice-Chairperson, and three other Councillors; and(c)in the case of a Nagar panchayat, the Municipal President, the Municipal Vicepresident, and three other Councillors.(3)The Municipal Vice Chairman or the Municipal Vice President, as the case may be, of a Municipal Council or a Nagar Panchayat, shall be elected by the Councilors from among the Councilors.(4)The other members of the Empowered Standing Committee shall be nominated by the Chief Councilor from among the Councilors within a period of seven days of his entering office.(5)The members of the Empowered Standing Committee shall assume charge after taking the oath of secrecy under section 24.(6)The Chief Councilor shall be the presiding officer of the Empowered Standing Committee.(7)The manner of transaction of business of the Empowered Standing Committee shall be such as may be prescribed.(8)The Empowered Standing Committee shall be collectively responsible to the Municipal Council or the Nagar Panchayat, as the case may be.
