Section 233 in Arunachal Pradesh Municipal Act, 2007
233. Constitution and incorporation of State Commission.
(1)The State Government shall, within three months from the date of commencement of this Act, by notification, constitute a State commission to be known as the Arunachal Pradesh Municipal Regulatory Commission to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.(2)The State Commission shall be a body corporate, having perpetual succession and a common seal, and shall have the power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the name as aforesaid, sue or be sued.(3)The head office of State commission shall be at such place as the State Government may, by notification, specify.(4)The State Commission shall consist of such members including the chairperson, being not more than five, as the State Government may determine:Provided that the State Government may establish one or more regional branches of the State Commission for such area or areas as the State Government may determine, and each such regional branch shall have not less than two and not more than three members.(5)The Chairperson and the other members shall be persons of ability, integrity and standing who have adequate knowledge of, and have shown capacity in dealing with problems relating to, urban affairs, municipal finance, economics, engineering, law or management:Provided that the members of a regional branch of the State Commission for an area shall be persons having adequate knowledge of that area.(6)The Chairpersons and the other members shall be appointed by the State Government on the recommendation of the Selection Committee constituted under section 234.(7)Notwithstanding anything contained in sub-section (5) or sub-section (6), the State Government may appoint any person as the Chairperson from amongst the persons who are or have been the judges of the High Court:Provided that no such appointment shall be made except in consultation with the Chief Justice of the High Court;Provided further that the State Government may appoint one of the members of a regional branch of the State commission from amongst the persons who are or have been the District and Sessions judges:Provided also that no such appointment shall be made except after consultation withChief Justice of the High Court.(8)The Chairperson shall be the Chief Executive of the State Commission.(9)The Chairperson or any other member shall not hold any other office.
