(6)When the office of the Sabhapati and the Up-Sabhapati are both vacant, or the Sabhapati and Up-Sabhapati are temporarily unable to act, the Prescribed Authority may appoint a Sabhapati and Up-Sabhapati from among the members of the Panchayat to act as such until a Sabhapati and Up-Sabhapati are elected and assume office.
