Section 6 in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
6. Decision on the question as to disqualification on the ground of defection.
(1)A complaint that a member has become subject to the disqualification under section 3 may be made by a member or a political party to the Member Secretary of the concerned local authority: -(a)in a case falling under clause (a) of sub section (1) after the Member gives up the membership of the political party:(b)in a case falling under clause (b) of sub section (1), after the expiry of fifteen days specified therein;(c)in a case falling under sub-section (2) after he joins the political party.(2)Where a complaint under sub-section (1) is received by Secretary of the concerned local authority, he shall, within twenty-four hours from the receipt of such complaint, refer the same for decision to the [Deputy Commissioner] [Substitution of word 'State Election Commissioner' by 'Deputy Commissioner' by 2006 Amendment Act. section 4] who shall decide the question within thirty days after the receipt by him of the reference and his decision shall be shall.
