-A. Power of Government to direct holding of general elections of Chairmen and members of Executive Committees of Sabha.- (1) Notwithstanding anything contained in this Act or the rules made thereunder, the Government may, by notification, direct that a general election of the Chairmen and members of the Executive Committees of all Sabhas, and, where necessary, co-option of members of such Committees, shall be held and made by such date as may be specified in the notification:Provided that different dates may be specified for election and co-option and for different Sabhas or groups thereof.(2)As soon as a notification is issued under sub-section (1), the Deputy Commissioner and all other authorities concerned shall take all necessary steps for such election and co-option under and in accordance with the provisions of this Act and the rules made thereunder.(3)The power of issuing a direction under sub-section (1) may be exercised by the Government from time to time so that a period of not less than five years shall intervene between any two consecutive general elections and the direction may include such Sabhas as well, the election to the Executive Committees where of were held at any time after the general elections as a result of supersession or suspension of Gram Panchayat of such Sabha or due to any other cause, even if the period of five years has not intervened.]
