Section 8(2) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(2)The Government may by notification in the Official Gazette stating the reasons for doing so dissolve the District Advisory Committee for such period not exceeding one year at a time and declare that all the powers and duties of the Management Committee shall during the period of dissolution and until the new committee is reconstituted, be exercised and performed by such person or persons or authority as the Government may, from time to time appoint in this behalf.
