Section 130(6) in Uttarakhand Panchayati Raj Act, 2016
(6)Notwithstanding anything contained in any other provisions of this Act, where, due to unavoidable circumstances or in public interest, it is not practicable to hold an election to constitute a Gram Panchayat before the expiry of its duration, the State Government or an officer authorized by it in this behalf may, by order, appoint an consisting of such number of persons qualified to be elected as members of the Gram Panchayat, as it may consider proper or an Administrator and such the Administrator shall hold office for such period not exceeding six months as may be specified in the said order and all powers, functions and duties of the Gram Panchayat, its Pradhan Kshetra panchayat, its Pramukh , Zila Panchayat its Chairman and the powers and function of all three levels of panchayat Committees shall vest in and be exercised, performed and discharged by such Administrator, as the case may be.
