(1)Notwithstanding anything contained in this Act, or in any other law for the time being in force, in respect of Village Panchayats specified in Schedule-VI, which [could not be constituted] even after resorting to election process, the Government may, by notification, appoint Special Officers to exercise the powers and discharge the functions of the Village Panchayats, until the day on which the first meeting of the Village Panchayats are held after elections to the said Village Panchayats.
