(1)(a)If the Deputy Commissioner is satisfied that a Grama Panchayat for a village or group of villages immediately after the establishment of such Grama Panchayat cannot be constituted by reason of,-(i)any difficulty in holding an election of the members of the Grama Panchayat; or(ii)failure to elect such members at two successive elections held under sub-section (6) of section 5; or(iii)any other sufficient reason whatsoever; or(b)if at any general election to a Grama 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 sub-section (1) of section 5, or(ii)appoint an Administrator.
