Section 54(3) in Arunachal Pradesh Municipal Act, 2007
(3)If any councillor is ordered to withdraw for a second time, the presiding officer may warn such Councillor of the action that may be taken under this sub-section and may thereafter, if necessary, suspend such Councillor from attending the meetings of the Municipality for any period not exceeding sixty days, and the Councillor so suspended shall absent himself accordingly:Provided that the Chief Councillor may at any time decide that such suspension be terminated:Provided further that a Councillor shall not, so long as he is debarred from attending any meeting of the Municipality, attend any meeting of any committee of Municipality.
