Section 3A(10) in U.P. Consolidation of Holdings Rules, 1954
(10)[ Where at any time the District Deputy Director of Consolidation finds -(i)that a Land Management Committee does not exist in a unit notified under Section 4(2) of the Act or that the Land Management Committee or Committees has or have failed to elect the fixed number of members of the Consolidation Committee within a reasonable time, he may, by notification in the Official Gazette, nominate such number of persons being not less than two, and the Consolidation Committee shall consist of the said persons, and the information of such nominations shall be given in the unit by beat of drum and such information shall also be pasted on the notice board of the office of the Assistant Consolidation Officer, or(ii)that the Consolidation Committee has refused or failed without reasonable cause or excuse to discharge the duties or perform the functions, imposed or assigned by the Act or the Rules, or circumstances have so arisen that the Consolidation Committee has been rendered unable to discharge the duties or to perform the functions aforesaid, he may, by notification in the Official Gazette, constitute a new Consolidation Committee in accordance with the provisions of these rules, or nominate such number of persons being not less than two as he may deem fit to constitute the new Committee.]
