(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.
