Section 6(1) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
(1)A complaint that a member has become subject to the disqualification under section 3 may be made by a member or a political party to the Member Secretary of the concerned local authority: -(a)in a case falling under clause (a) of sub section (1) after the Member gives up the membership of the political party:(b)in a case falling under clause (b) of sub section (1), after the expiry of fifteen days specified therein;(c)in a case falling under sub-section (2) after he joins the political party.
