Section 62 in Arunachal Pradesh Panchayat Raj Act, 1997
62.
(1)The Government shall appoint an Executive Officer for every Anchal Samiti.(2)The Executive Officer shall act as the Secretary of the Anchal Samiti and shall, subject to the control of the Chairperson, carry out the resolutions and directions of the Anchal Samiti and discharge such other functions as may be prescribed.(3)Subject to such rules as may be made in this behalf the Anchal Samiti may appoint such other officers and employees and in such number as may time to time as may be necessary.
