Section 61 in Arunachal Pradesh Panchayat Raj Act, 1997
61.
(1)Every elected member of a Gram Panchayat, Anchal Samiti and Zilla Parishad shall before taking his seat make and subscribe before such officer as the Government may specify in this behalf an oath or affirmation in the form set out in the Schedule IV.(2)A member who has not complied with the requirements of sub-section (1), shall not vote or take part in the proceedings of any meeting of the Gram Panchayat, Anchal Samiti and Zilla Parishad nor shall he be included as a member of any committee constituted by the Gram Panchayat, Anchal Samiti and Zilla Parishad.
