(1)Notwithstanding anything contained elsewhere in this Act, at a General Election of the members of a Gram Panchayat-(a)if the election of any member from any constituency cannot be held ; or(b)if held, result of such election cannot be published in the official gazette by reason of the order of a court or for any other reason, within such time as the State Government considers reasonable,the State Government may, if it thinks expedient so to do in the interest of the administration of the Gram Panchayat concerned, by an order, direct that such of the members of the Gram Panchayat as have been elected and are able to assume office as members, shall forthwith assume such office :Provided that no order shall be made under this Section unless at least two-third of the total number of members specified for the Gram Panchayat have been elected and are able to assume office.
