(1)Notwithstanding anything contained elsewhere in this Act at a General Election of the members of a Panchayat Samiti-(a)if the election of any member from any constituency can not be held : or(b)if held, result of such election can not be published in the Official Gazette by reason of the order of a court or for any other reason, within such time as the State Government considers reasonable.The State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 Panchayat Samiti concerned, by an order direct that such of the members of the Panchayat Samiti as have been elected and are able to assume office as members, shall forthwith assume such office.
