Section 65 in Arunachal Pradesh Panchayat Raj Act, 1997
65.
(1)The time and place of meetings of an Anchal Samiti and the procedure at such meetings (including the quorum there at) shall be such as may be prescribed .(2)A member of an Anchal Samiti may, at any meeting, move any resolution and put questions to the Chairperson on matter connected with the administration of the Anchal Samiti in the manner prescribed.(3)No resolution of an Anchal Samiti shall be modified, amended, varied or cancelled by the Anchal Samiti within a period of three months from the date of passing thereof except by a resolution supported by two-thirds of the total number of members of the Anchal Samiti.
