Section 21(2) in Arunachal Pradesh Municipal Act, 2007
(2)The Empowered Standing Committee shall consist of-(a)in the case of a Class 'A' or Class 'B' Municipal Council, the Municipal Chairperson, the Municipal Vice-Chairperson, and five other Councillors;(b)in the case of a Class 'C' Municipal Council, the Municipal Vice-Chairperson, and three other Councillors; and(c)in the case of a Nagar panchayat, the Municipal President, the Municipal Vicepresident, and three other Councillors.
