Section 17(1) in Arunachal Pradesh Municipal Act, 2007
(1)Every Councillor shall be deemed to have vacated his office forthwith if he is recalled by means of secret ballot by a majority of the total number of voters of the concerned ward of the municipal area casting the vote in accordance with such procedure as may be prescribed :Provided that no process of recalled shall be initiated unless a proposal in this behalf is signed by not less than three-fourth of the total number of Councillors and presented to the Collector or Chief Municipal Executive Officer/ the Municipal Executive Officer:Provided further that no such process of recall shall be initiated-(i)within a period of two years from the date on which a Councillor is elected and enters upon his office, or(ii)if half of the term of office of a Councillor elected in a bye-election has not expired:Provided also that the process of recall of a Councillor shall be initiated once only during the term of his office.
