Section 8(1) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
(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.
