Section 59 in Arunachal Pradesh Panchayat Raj Act, 1997
59.
(1)Subject to the provisions of this section, the members of an Anchal Samiti shall hold office for a term of five years of newly constituting Anchal Samiti from the date of first meeting.(2)The term of office of the members of an Anchal Samiti shall be deemed to commence on the date of the first meeting of the Anchal Samiti which shall be held on a date fixed by the Deputy Commissioner/State Election Commissioner.(3)The term of office of outgoing members shall be deemed to have been expired immediately on the day of expiry of the term of five years specified in sub-section (1).(4)The term of office of an ex-officio member shall continue so long as he holds the office by virtue of which he is surely a member.(5)The Chairperson of an Anchal Samiti shall hold such office so long as he is a member of the Anchal Samiti.(6)A member (other than an ex-officio member) shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Anchal Samiti, from three consecutive ordinary meeting of the Anchal Samiti.(7)An outgoing member shall be eligible for re-election.
