Section 22(1) in The Manipur Panchayati Raj Act, 1994
(1)(a)If the Deputy Commissioner is satisfied that a Gram Panchayat for a village or group of villages immediately after the establishment of such Gram Panchayat cannot be constituted by reason of-(i)any difficulty in holding an election of the members of the Gram Panchayat; or(ii)failure to elect such members at two successive elections held under section 17; or(iii)any other sufficient reason whatsoever; or(b)If at any general election to a Gram Panchayat, no member is elected or less than two-third of the total number of members are elected, the Deputy Commissioner shall, by notification either,-(i)appoint an Administrative Committee consisting of persons qualified to be elected, the number of such persons being equal to the number of members determined under section 17; or(ii)appoint an Administrator.
