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State of Arunachal Pradesh - Section

Section 58 in Arunachal Pradesh Panchayat Raj Act, 1997

58.

(1)The Circle Officer or Extra Assistant Commissioner who is the Ex-officio member of an Anchal Samiti shall be the Member Secretary of the Anchal Samiti concerned.
(2)At the first meeting of an Anchal Samiti the members shall elect from among themselves, a Chairperson in the manner prescribed.
(3)Not less than one-third of the total number of offices of Chairperson of Anchal Samitis shall be reserved for women in such manner as may be prescribed:Provided that the seats so reserved under this section shall be allotted by rotation to different Anchal Samities in the District.
(4)The Deputy Commissioner shall by notification determine the number of offices of Chairperson so reserved under this section.The Deputy Commissioner shall by notification determine the number of seats and constituency or constituencies in which sears are reserved for women.