Section 239 in Arunachal Pradesh Municipal Act, 2007
239. The State Municipal Advisory Committee.
(1)The State commission may, by notification, constitute, with effect from such date as it may specify in such notification, a Committee to be known as the State Municipal Advisory Committee.(2)The State Municipal Advisory Committee shall consist of not more than twenty-one members to represent the interest of commerce, industry, transport, agriculture, labour, consumers of civic services, Municipalities, non-governmental organizations and academic and research bodies in the municipal affairs sector.(3)The Chairperson and the other members shall be the ex-officio Chairperson and the ex-officio members, respectively, of the State Municipal Advisory committee.
