Section 8 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
8. Dissolution of the District Advisory Committee.
(1)The Government, may dissolve the District Advisory Committee if in its opinion the District Advisory Committee -(a)is not competent enough to perform or persistently defaults in discharging its duties or performing the functions assigned to it under this Act without reasonable cause or excuse ;(b)exceeds or abuses the powers assigned to it under this Act ;(c)is not functioning in a manner consistent with the provisions of this Act or the rules framed thereunder ;or(d)circumstances have so arisen that the Committee is rendered unable to discharge duties or to perform functions assigned to it under this Act ;or(e)it is otherwise expedient or necessary to dissolve the Committee.(2)The Government may by notification in the Official Gazette stating the reasons for doing so dissolve the District Advisory Committee for such period not exceeding one year at a time and declare that all the powers and duties of the Management Committee shall during the period of dissolution and until the new committee is reconstituted, be exercised and performed by such person or persons or authority as the Government may, from time to time appoint in this behalf.
