(3)If either of the electorates mentioned in clauses (a) and (b) of sub-section (1) fails to elect a person within the time fixed by rules made under this Act, the [State] [Substituted by the Adaptation of Laws Order.] Government may require such electorate to elect a person within the time fixed by rules made under this Act, and if such electorate fails, on being so required, to elect a person, the [State] [Substituted by the Adaptation of Laws Order.] Government shall nominate a person, to be a member under clause (a) or clause (b), as the case may be. A person nominated to be a member under this sub-section shall hold office for one year from the date of the order nominating him.
