(4)The term of office of the members of a Gram Panchayat elected at a General Election specified under sub-section (1) of Section 17 shall be deemed to commence with effect from the date of its first meeting at which a quorum is present :Provided that if the first meeting of the newly constituted Gram Panchayat cannot be held within three months of the constitution of the Gram Panchayat, the State Government may by order terminate the term of office of the members of the Gram Panchayat continuing in office under this sub-section and appoint any authority or person to exercise and perform, subject to such conditions as may be specified in the order, powers and functions of the Gram Panchayat under this Act until the date on which such first meeting of the newly constituted Gram Panchayat is held.
