Section 9(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)(a)If the Government is satisfied that a Halqa Panchayat for a village or a group of villages immediately after the establishment of such Halqa Panchayat cannot be constituted by reason of, -(i)any difficulty in holding the election of the members of the Halqa Panchayat ; or(ii)failure to elect such members at two successive elections held under the provisions of this Act ; or(iii)any other sufficient reason whatsoever or,(b)If at any general election to a Halqa Panchayat no member is elected [***];the Government shall by notification appoint an administrator, who is an employee of the Government.
