(5)Where the Chairperson or the Deputy Chairperson could not be elected at an election conducted in accordance with this Act, a fresh election [shall be conducted within forty- five days] [Substituted 'shall be conducted within six months' by Act 14 of 1999, w.e.f. 24-3-1999.] for the election of the Chairperson or Deputy Chairperson, as the case may be.
