Section 234(1) in Arunachal Pradesh Municipal Act, 2007
(1)The State Government shall, for the purposes of selection of members, constitute a Selection committee consisting of-(a)a person, who has been the judge of the High Court, to be the Chairperson, and(i)the Chief Secretary to the State Government, and(ii)an expert having not less than ten years' experience in infrastructure finance, to be nominated by the state Government;Provided that nothing contained in this sub-section shall apply to the appointment of a person, who is or has been the judge of the High court, as the Chairperson.
