Section 235(6) in Arunachal Pradesh Municipal Act, 2007
(6)The Chairperson or any other member ceasing to hold office as such shall be ineligible for further employment under the Central Government or any State Government for a period of two years from the date from which he ceases to hold such office, and shall not-(a)accept any commercial employment for a period of two years from the date from which he ceases to hold such office, and(b)represent in any manner any person before the State Commission or any similar Commission constituted by any other State Government.Explanation. - For the purposes of this sub-section,-(i)"employment under the Central Government or any State Government" shall include employment under a local authority or any other authority within the territory of India or under the control of the central Government or a State Government or under any corporation or society owned or controlled by the Central Government or a State Government ;(ii)"commercial employment" shall mean employment in any capacity under, or as agent of, a person engaged in any trading, or commercial, industrial, or financial business, in any public utility undertaking, and shall include employment as a director of a company or partner of a firm, and shall also include sitting up of practice, either independently or as a partner of a firm or as an adviser or a consultant.
