Section 12 in Arunachal Pradesh Municipal Act, 2007
12. Constitution of Municipality.
(1)The Councillors elected in a general election or a by- election of a municipality in accordance with the provisions of any law relating to municipal elections in the State, shall constitute the Municipality.(2)The Municipality shall, unless dissolved earlier, continue for a period of five years from the date of its first meeting after the general election, and(3)No longer an election to constitute a Municipality shall be completed, as the case may be;(a)before the expiry of the period specified in sub- section (2), or(b)before the expiry of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved Municipality would have continued is less than six months, it shall not be necessary to hold an election for constituting the Municipality for such period.(4)The Municipality constituted upon its dissolution before the expiry of the period specified in sub- section ( 2 ) shall continue only for the remainder of the period for which the dissolved Municipality would have continued under sub- section (2) had it not been so dissolved.(5)In a municipal area newly constituted, the local authority having jurisdiction over such area immediately before such area was constituted a municipal area, shall continue to have jurisdiction and to perform its functions till such time , not exceeding six months from the date of the notification under section 6, as may be necessary for holding elections.(6)If, for any reason, it is not possible to hold the general election of a Municipality before the expiry of the period of five years specified in sub- section(2), the Municipality shall stand dissolved on the expiry of the said period, and all the powers and functions vested in the municipal authorities under this Act or under any other law for the time being in force shall be exercised or performed, as the case may be, by such person or persons to be designated as Administrator or Board of Administrators as the State Government may, by notification, appoint.
