Section 26(2) in Arunachal Pradesh Municipal Act, 2007
(2)When-(a)The office of the Chief Councillor falls vacant by reason of death, resignation, removal or otherwise, or(b)The Chief Councillor is, by reason of reason of leave, illness or other cause, temporarily unable to exercise the powers, perform the functions, or discharge the duties, of his office,The Deputy Chief Councillor shall exercise the powers, perform the functions, and discharge the duties, of the Chief Councillor until a Chief Councillor is elected under sub- section (3) of section 23 and enters office or until the Chief Councillor resumes his duties.
