(3)The power of issuing a direction under sub-section (1) may be exercised by the Government from time to time so that a period of not less than five years shall intervene between any two consecutive general elections and the direction may include such Sabhas as well, the election to the Executive Committees where of were held at any time after the general elections as a result of supersession or suspension of Gram Panchayat of such Sabha or due to any other cause, even if the period of five years has not intervened.]
