Section 235(1) in Arunachal Pradesh Municipal Act, 2007
(1)The Chairperson and the other members shall hold office as such for a term of five years from the date of entering upon office, but shall not be eligible for re-appointment:(a)in the case of the Chairperson, the age of sixty-five years, and(b)in the case of any other member, the age of sixty-two years.
