Section 54 in Arunachal Pradesh Municipal Act, 2007
54. Maintenance of order at a meeting of Municipality and withdrawal and suspension of Councillors.
(1)The presiding officer of a meeting of the Municipality shall preserve order there at and shall have all the powers necessary for the purpose of preserving such order.(2)The presiding officer of a meeting may direct any Councillor, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the meeting, and every councillor so directed shall do so forthwith and shall absent himself during the remainder of the meeting.(3)If any councillor is ordered to withdraw for a second time, the presiding officer may warn such Councillor of the action that may be taken under this sub-section and may thereafter, if necessary, suspend such Councillor from attending the meetings of the Municipality for any period not exceeding sixty days, and the Councillor so suspended shall absent himself accordingly:Provided that the Chief Councillor may at any time decide that such suspension be terminated:Provided further that a Councillor shall not, so long as he is debarred from attending any meeting of the Municipality, attend any meeting of any committee of Municipality.(4)In the case of grave disorder arising in a meeting, the presiding officer may, if he thinks necessary so to do, adjourn the meeting to a date specified by him.
