(6)If for any reason the election to any Grama Panchayat does not result in the election of the required number of members as specified in sub-section (1), the [Deputy Commissioner] [Substituted by Act 29 of 1998 w.e.f. 24.8.1998.] shall within one month from the date on which the names of the elected members are published by him under sub-section (8) arrange another election for the election of such number of members as will make up the required number.
