269. Special provisions in the case of Gram Panchayat, Mandal Praja Parishad and Zilla Praja Parishad.
(1)The Government, or as the case may be, an officer authorized by the Government, shall appoint a Special Officer or a Person-in-charge or a Committee of Persons-in-charge to a Gram Panchayat or a Mandal Praja Parishad or a Zilla Praja Parishad, if for any reason, the process of election to such Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad is not completed, in accordance with the Act.(2)The Special Officer or Person-in-charge or the Committee of Persons-in-charge, appointed under subsection (1) shall exercise the powers, discharge the duties and perform the functions of the Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad until the members, the Sarpanch and Upa-Sarpanch, members, the President and Vice-President of Mandal Praja Parishad and the members, the Chairperson and Vice-Chairperson of Zilla Praja Parishad elected thereof respectively, assume office.(3)The term of the Special Officer or Person-in-charge or Committee of Persons-in-charge appointed under subsection (1) shall be for a period of six months from the date of appointment or till the date of assumption of office, of the members and office bearers of Gram Panchayat, Mandal Praja Parishad and Zilla Praja Parishad respectively, whichever is earlier.(4)Subject to such rules as may be made in this behalf, the administration of the Gram Panchayat or Mandal Praja Parishad or as the case may be, the Zilla Praja Parishad shall be carried on by the Special Officers or a Person-incharge or a Committee of Persons-in-charge appointed under sub-section (1) in accordance with the provisions of the Act and the rules made thereunder.Explanation. - Special Officer or a Person-in-charge or a Committee of Persons-in-charge is deemed to be Gram Panchayat or Mandal Praja Parishad or Zilla Praja Parishad respectively.
