Section 46(1) in Arunachal Pradesh Municipal Act, 2007
(1)The State Government may, by notification, appoint a State Municipal Vigilance Authority in such manner, consisting of a Chairperson and such other members, and on such terms and conditions, as may be prescribed, for inquiring into any complaint of corruption, misconduct, lack of integrity or any other kind of malpractice or misdemeanor on the part of any officer or other employee of a Municipality and for making recommendation to the Empowered Standing Committee.
