77. Majority of members elected at a general election to function when election of members from constituencies can not be held.
(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the election of any member from any constituency can not be held : or(b)if held, result of such election can not be published in the Official Gazette by reason of the order of a court or for any other reason, within such time as the State Government considers reasonable.The State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.(2)Upon an order under sub-section (1) being made, the names of the members., who have been elected and as regards the publication of the result of whose election there is no impediment, shall be published in the Official Gazette and such members shall assume office as members of the newly constituted Panchayat Samiti after General Election of the members of the Panchayat Samiti and shall be deemed to constitute, for the being, total number of members of the Panchayat Samiti.(3)Any member of the Panchayat Samiti who is subsequently elected or whose name is subsequently published in the Official Gazette as a member, shall be entitled to assume office as such member, but his term of office shall be deemed to have commenced from the date of the first meeting at which a quorum is present of the members referred to in sub-section (1).
