Section 85(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)All members of tile Zilla Parish ads, whether or not elected by direct election, shall have the right to vote in the meeting of the Zilla Parishads except for election and removal of Chairperson of Zilla Parishad, for which purpose only directly elected members may vote;Provided that no person shall be elected or after having been elected remain a member of Zilla Parishad, if he/she suffers from any of the disqualifications specified in clauses (a) to (j) of section 57.
