Section 56 in Arunachal Pradesh Panchayat Raj Act, 1997
56.
Every Anchal Samiti shall consist of-(a)One member directly elected from each Gram Panchayat territorial constituency in the manner prescribed;(b)The members of the Parliament and the members of the Legislative Assembly of the State representing constituencies which comprise wholly or partly the Anchal Samiti, ex-officio;(c)The Chairperson of all the Gram Panchayats falling within the jurisdiction of the Anchal Samiti, ex-officio;(d)One Circle Officer or one Extra Assistant Commissioner of the Sub Division in which the Anchal Samiti is situated, ex-officio;(e)The Deputy Commissioner may appoint such officers as ex-officio members of an Anchal Samiti as may be deemed necessary;(f)One representative elected, in the prescribed manner, by the Chairman of the co-operative societies situated within the Anchal Block from amongst themselves, ex-officio;Provided that the persons so appointed as ex-officio member under clauses (b), (c), (d), (e), and (f) above shall have the right to attend the, meetings of the Anchal Samiti and take part in the proceedings thereof but shall not be entitled to vote and contest in the election of Chairperson of Anchal Samiti.(g)Not less than one-third of the total numbers of seats to be filled by direct election in every Anchal Samiti shall be reserved for women;Provided that the seats so reserved under this section shall be allotted by rotation to different constituencies of Anchal Samiti.(h)The Deputy Commissioner shall by notification determine the number of seats so reserved under clauses (g) above .(i)All members of the Anchal Samiti, whether or not elected directly, shall have the right to vote in the meeting of Anchal Samiti except for election and removal of Chairperson of Anchal Samiti, for which purpose only directly elected members may vote.
