Section 345(2) in Arunachal Pradesh Municipal Act, 2007
(2)The Municipal Building Committee shall have in addition to the Chairperson and the convenor, six other members of whom :(a)one shall be an officer of the planning and development authority for the municipal area under any law for the time being in force,(b)one shall be an officer of the police authority responsible for traffic in the municipal area,(c)one shall be an officer of the fire services having jurisdiction over the municipal area,(d)one shall be an architect having experience of not less than five year,(e)one shall be an Civil Engineer having experience of not less than five year,(f)one shall be an officer for the authority responsible for environmental management of the municipal area and,(g)one shall be an officer of the State Government nominated by the State Government.
