(4)Where all the members of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad have failed to make the oath of affirmation under sub-section (1) or where the number of members of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad who have made the oath of affirmation is insufficient to allow of a quorum being formed under Section 27, Section 87 and Section 139 and the State Government is not satisfied that the failure of the members who have failed to make the oath of affirmation was due to inadvertence or mistake, the State Government may by an order published in the Official Gazette dissolve the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad. Thereafter the State Government shall, as soon as may be convenient, reconstitute the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad by fresh General Election and the person who failed to make the oath of affirmation, shall not be deemed to be disqualified for election at such general election.
