Section 88(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)As soon as may be after a Zilla Parishad is constituted, the Zilla of Parishad shall elect in the prescribed manner from amongst its members a Chairperson who shall, subject to the other provisions of the Act hold office for a period of five years, with effect from such date as may be notified by the Government.
