Section 16(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)Every Gram Panchayat shall, at its first meeting at which a quorum is present, elect, in the prescribed manner, one of· its members to be the' Chairperson of the Gram Panchayat and any dispute relating to the validity of the election of Chairperson shall be made before the prescribed authority.
