(2)If, in the opinion of the Government, a Gram Panchayat has failed or is otherwise, incompetent to administer its property, movable or immovable, in the best interest of the inhabitants of the sabha area, the Government shall appoint a person to administer such property for and on behalf of Gram Panchayat:Provided that the Government may at any time terminate such arrangement and thereon the administration of such property shall be resumed by the Gram Panchayat.
