Section 8 in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
8. Power to make rules.
- The State Government may, by notification and after previous publication, make rules for carrying out the purpose of this Act.Explanation. - In this section; -(1)"Member Secretary" means: -(a)in case of a Zila Parishad, the Member Secretary of the Zila Parishad;(b)in case of an Anchal Samiti, the Member Secretary of the Anchal Samiti.(c)in case of a Gram Panchayat, the Member Secretary of the Gram Panchayat.(2)"Local Authority" means the Zila Parishad, Anchal Samiti and teh Gram Panchayat.(3)[ ......Omitted] [Omission of SL No 3 of the explanations below section 8 by 2006 Amendment Act. section 5].
