Section 16 in Arunachal Pradesh Panchayat Raj Act, 1997
16.
(1)Every Gram Panchayat shall, at its first meeting at which a quorum is present, elect, in the prescribed manner, one of· its members to be the' Chairperson of the Gram Panchayat and any dispute relating to the validity of the election of Chairperson shall be made before the prescribed authority.(2)The meeting to be held under sub-section (1) shall be convened by the prescribed authority in the prescribed manner.(3)Not less than one-third of the total number of offices of Chairperson of Gram Panchayats shall be reserved for women in different Gram Panchayats.(4)The Deputy Commissioner shall, by notification determine the number of seats and constituency or constituencies in which seats are reserved under sub-section (3) above:Provided that the seats so reserved under this section shall be allotted by rotation to different Gram Panchayat constituencies in the district.(5)The term of office of every Chairperson shall, save as otherwise provided in this Act cease on the expiry of his term of office as a member of the Gram Panchayat.
