Section 236(4) in Arunachal Pradesh Municipal Act, 2007
(4)Notwithstanding anything contained in sub-section (3), the Chairperson or any other member shall not be removed from his office under this sub-section unless the High Court, on a reference being made to it in this behalf by such procedure as may be prescribed in this behalf by the High court, reported that the member ought, on such ground, to be removed.
