Section 233(5) in Arunachal Pradesh Municipal Act, 2007
(5)The Chairperson and the other members shall be persons of ability, integrity and standing who have adequate knowledge of, and have shown capacity in dealing with problems relating to, urban affairs, municipal finance, economics, engineering, law or management:Provided that the members of a regional branch of the State Commission for an area shall be persons having adequate knowledge of that area.
