Section 235(5) in Arunachal Pradesh Municipal Act, 2007
(5)Notwithstanding anything contained in sub-section (1) or sub-section (2), the chairperson or any other member may-(a)relinquish his office by giving, in writing, to the Governor a notice of not less than three months; or(b)be removed from his office in accordance with the provisions of section 236.
