Section 84(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The Executive Officer shall in every meeting of the Anchal Samiti have the right to attend the meeting of a Committee thereof and to take part in the discussion but shall not have the right to move any resolution or to vote. If in the opinion of the Executive Officer any proposal before the Anchal Samiti is violative of or inconsistent with the provisions of this Act, or any other law, rule or order made thereunder, it shall be his duty to bring the same to the notice of the Anchal Samiti and if after that the proposal is acted upon by the Anchal Samiti, the Executive Officer shall bring it to the notice of the Zilla Parishad and State Government.
