Section 148(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)It shall also be the duty of all police officer to give immediate information to the Chairperson or Member Secretary of the Gram Panchayat, Chairperson or Executive Officer of Anchal Samiti, Chairperson or Member Secretary of the Zilla Parish ad, the commission of any offence against the provisions of this Act or of any rule, regulation or bye-law made thereunder or where a member of the Gram Panchayat, Anchal Samiti or Zilla Parishad is arrested within twenty-four hours of such arrest and to assist all officers and servants of the Gram Panchayat, Anchal Samiti or Zilla Parish ad in the exercise of their lawful authority.
