Section 139(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The Deputy Commissioner or the officer exercising the power under sub-section (1) shall call for the explanation of the Gram Panchayat, the Anchal Samiti and Zilla Parishad concerned for any default under sub-section (1) and shall forthwith report to the Government who may, after giving notice to the Gram Panchayat, the Anchal Samiti and Z1IIa Parishad Officer or employee and after making such inquiry as he deems fit, rescind, modify or confirm the order.
