Section 92 in Arunachal Pradesh Panchayat Raj Act, 1997
92.
(1)A member holding office as Chairperson of Zilla Parishad may resign his office at any time by writing under his hand addressed to the Deputy Commissioner and the office shall become vacant on the expiry of fifteen days from the date of such resignation unless within the said period of fifteen days he withdraws such resignation by writing under his hand addressed to the Deputy Commissioner.(2)Every Chairperson of Zilla Parishad shall vacate office if he ceases to be a member of the Zilla Parishad.(3)Every Chairperson of Zilla Parishad shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a majority of the total number of elected members of the Zilla Parishad at a meeting specially convened for this purpose.(4)Every Chairperson of Zilla Parishad shall, after an opportunity is afforded for hearing him, be removable from his office as Chairperson by the Government for misconduct in the discharge of his duties or for being persistently remiss in the discharge of his duties and a Chairperson so removed who does not cease to be a member under sub-section (2) shall not be eligible for re-election as Chairperson during the remaining term of office as member of such Zilla Parishad.(5)A Chairperson removed from his office under sub-section (4) may also be removed by the Government from membership of the Zilla Parishad.
