Section 3 in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
3. Disqualification on the ground of defection.
(1)Subject to the provisions of Section [.... omitted] [[Omission of Fig '4' by 2006 Amendment Act. section 2]], 5 and 6,a member, belonging to any political party, shall be disqualified for being such member:(a)if he has voluntarily given up his membership of such political party; or(b)if he votes or abstains from voting in, or intentionally remains absent from any meeting of the Zila Parishad or Anchal Samiti or Gram Panchayat contrary to any direction issued by the political party to which he belongs or by any person or authority authorised by it in this behalf without obtaining the prior permission of such party, person or authority and such voting, abstention o absence has not been condoned by such political party, person or authority within fifteen days from the date of voting or such abstention or absence;Explanation. - For the purpose of this sub-section, a person elected as a member, shall be deemed to belong to the political party, if any, by which he was set up as a candidate for election as such member;(2)A person elected as a member, otherwise than as a candidate set up by a political party, shall be disqualified for being a member if he joins any political party after such election.
