Section 22A in Arunachal Pradesh Municipal Election Rules, 2011
22A. Election Programme.
- Upon Constituting a new Municipality by the State Government or on the expiration of the duration of existing Municipality or on its dissolution and completed before the expiry of the duration of the Municipality, the State election Commission shall, in Form-17 'A', call upon Municipality to elect Councilor/Councilors to fill vacancy/vacancies.
