Section 21 in Arunachal Pradesh Panchayat Raj Act, 1997
21.
(1)subject to the provisions of sub-section (2) the electoral roll of the Gram Panchayat shall be deemed to be the list of voters for such Gram Panchayat Constituency.(2)No amendment transposition or deletion of any entry in the electoral roll of the Gram Panchayat made after the last date of making nominations for an election in any Gram Panchayat Constituency and before the completion of such election shall form part of the list of voters for such election for the purpose of this section.(3)The Member Secretary of the Gram Panchayat or when there is no Member Secretary such officer as may be authorized by the Deputy. Commissioner shall maintain in the prescribed manner a list of voters for each Gram Panchayat Constituency. .
