Section 7(5) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(5)Where at any time the Consolidation Officer is satisfied that the executive committee of the Gram Panchayat or of the Gram Sabha has or have failed to elect the fixed number of members of the Village Advisory Committee under sub-rule (4) within a reasonable time, he may with the approval of the Assistant Director, Consolidation, nominate the requisite number of persons who shall constitute the Village Advisory Committee.
