Section 66 in Arunachal Pradesh Panchayat Raj Act, 1997
66.
(1)Subject to such rules as may be made in this behalf, an Anchal Samiti may appoint from among its members as may committees as it thinks fit to assist it in the discharge of any specified functions and may delegate to such committees such of its powers as may be deemed necessary.(2)The Chairperson of an Anchal Samiti shall be the Chairman of every committee appointed under sub-section (1).(3)An Anchal Samiti may temporarily associate with any committee person not being member of the Anchal Samiti, who have special experience and knowledge of any subject dealt with by a committee and any such person shall have the right to take part in the discussion of the committee but shall not have the right to vote, and shall not be a member for any other purpose.
