257. Power of State Government to appoint officer when elections not held for reconstituting panchayat.
(1)Where in respect of a panchayat which is to be reconstituted on account of the expiry of its duration, the State Government is satisfied that, it is not possible to hold elections before the expiry of duration for reconstituting the panchayat, on account of any natural calamity, then notwithstanding anything contained in this Act or rules made thereunder the State Government may by notification in the Official Gazette make a declaration to that effect.[* * *] [Sub-section (2) deleted by Act No. 6 of 2001 (w.r.e.f. 04-11-2000).](3)On the issue of the notification under sub-section (1) all the powers and duties of the panchayat shall be exercised and performed for the period during which the notification remains in force by such officer as the State Government may by order in writing specify.
