(5)In the case of village panchayat, where there has been a failure to elect a Sarpanch or where the elected Sarpanch is not willing to take office, the first meeting of such village panchayat shall be presided over by such officer as the competent authority may by order appoint in that behalf.Such officer shall have such powers and follow such procedure as may be prescribed but shall not have the right to vote.
