Section 14(2) in The State Of Arunachal Pradesh Act, 1986
(2)For the purpose of assisting it in the performance of its functions under sub-section (1) the Election Commission shall associate with itself as associate members:-(a)the sitting members of the house of the people referred to in section 9; and(b)such six of the members of the Legislative Assembly of the existing union territory of Arunachal Pradesh or, as the case may be, the provisional Legislative Assembly referred to in section 11 as the Speaker thereof may nominate:Provided that none of the associate members shall have a right to vote or to sign any decision of the Election Commission.
