Section 39 in The State Of Arunachal Pradesh Act, 1986
39. Advisory Committees.
- The Central Government may, by have order establish one or more Advisory Committees for the purpose of assisting it in regard to-(a)the discharge of its functions under this part; and(b)the ensuring of fair and equatable treatment to all persons affected by the provisions of this part and the proper considerations of any representations made by such persons.
