Section 104(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)There shall be a State Election Commission constituted by the Governor for superintendence, direction and control of the preparation of Electoral rolls and for the conduct of all elections to the Panchayat bodies in the State under this Act and rules made thereunder. The State Election Commission shall consist of a State Election Commissioner to be appointed by the Governor.
