5. Power of State Government to nominate members in certain circumstances.
- If the nominating authority referred to in clause (d) of sub-section (1) of section 4, or the electoral body referred to in clause (g) of the said subsection, fails by the prescribed date, to nominate or elect the requisite number of member or members which such authority or body is entitled to nominate or elect, the State Government shaft fill up the office of such member or members by nomination of a person or persons qualified to be nominated or elected by such authority or body. Any person so nominated by the State Government shall be deemed to have been duly nominated or elected as a member by such authority or body.
