Section 472 in Arunachal Pradesh Municipal Act, 2007
472. Transitory provisions.
(1)Notwithstanding anything to the contrary contained elsewhere in this Act, the State Government may appoint a person to be called the Administrator to exercise all the powers and discharge all the functions of the municipal authorities mentioned in section 20 for the period from the date of coming into force of this Act till the first meeting of the Municipality at which a quorum is present.(2)The Administrator appointed under sub-section (1) may constitute such Committees and for such period as he may deem fit.(3)Each such Committee shall consist of not more than twenty five person appointed on such terms and conditions as he Administrator may deem fit and shall advise the Administrator in the discharge of his functions under this Act.
