87. Appointment in case of default in filling up vacancies on a Circle Panchayat or of a Sarpanch or Naib Sarpanch.
- If for any reason -(1)A Gaon Sabha fails to elect a panch under sub-section (3) of Section 4 or Section 52, or(2)a Circle Panchayat fails to elect a Sarpanch or a Naib Sarpanch, under sub-section (5) of Section 44 or Section 52, within the time prescribed, the Chief Commissioner or any officer appointed by him in this behalf may appoint a duly qualified person to hold office as a panch, Sarpanch or a Naib Sarpanch of the Circle Panchayat, as the case may be, and any person so appointed shall hold office as if he had been duly elected under this Act.
