(5)The administrative committee or special officers shall be deemed to be a duly constituted panchayat for the purposes of this Act;provided that the term of office of the special officer or of the administrative committee shall, not withstanding that the term as specified in the notification under sub-section (2) has not expired, be deemed to have expired with effect from the date of reconstitutions of the panchayat.] [Inserted by Act 13 of 1999.]
