180. Power to appoint Administrator in certain cases.
(1)Whenever,-(a)any general election to a Zilla Panchayat or Panchayat under this Act or any proceedings consequent thereon has been stayed by an order of a competent court or authority; or(b)all the members or more than [one half] [Substituted by the Amendment Act 1 of 1997.] of the members of a Zilla Panchayat have resigned; [or] [Inserted by the Amendment Act 13 of 2001.](c)[ any new Panchayat or deemed Panchayat or any new Zilla Panchayat established in accordance with the provisions of this Act;] [Inserted by the Amendment Act 13 of 2001.] [or] [Inserted by the Amendment Act 4 of 2007.](d)[ on the expiry of the term of the members of any Panchayat or any Zilla Panchayat, general elections to such Panchayat or to such Zilla Panchayat cannot be held;] [Inserted by the Amendment Act 4 of 2007.]the Government shall, by notification in the Official Gazette, appoint an Administrator for such period as may be specified in the notification and may, by like notification, curtail or extend the period of such appointment, as however the total period of such appointment shall not exceed six months.(2)Notwithstanding anything contained in this Act, on the appointment of an Administrator under sub-section (1), and during the period of such appointment, the Zilla Panchayat and the Committees thereof and the Adhyaksha or Upadhyaksha of such Panchayat, [the Sarpanch or the Deputy Sarpanch or members] [Inserted by the Amendment Act 1 of 1997.] charged with carrying out the provisions of this Act, or of any other law, shall cease to exercise any powers and perform and discharge any duties or functions conferred or imposed on them by or under this Act or any other law and all such powers shall be exercised and all such duties and functions shall be performed and discharged by the Administrator.
