Section 122(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)The Government shall constitute Election Tribunal consisting of one member to be appointed by the Government to dispose of:(a)(i)all election petitions challenging elections to a Panchayat;(ii)matters relating to disqualification of a member of the Panchayat; and(iii)any other election matter, in such manner as may be prescribed.(b)The headquarters of the Tribunal shall be at such place as may be notified.(c)The decision of the Election Tribunal made under Clause (a) of this sub-section shall be final.Chapter - VII Electoral Offences and Election Disputes
