(3)If on a representation in writing made by the President, the Inspector is satisfied that due to the non co-operation of the members with the President, the Village Panchayat is not able to function, the Inspector may, by notification, authorise the President to perform, subject to the control of the Inspector, such of the duties imposed upon the Village Panchayat by law and for such period not exceeding six months as may be specified in such notification. During the period for which the President is so authorised, there shall be no meeting of the Village Panchayat.
