(5)[ If the term of the office of the Commissioner of a Board expires and for any reason the election as provided in sub-section (1) cannot be held, the Board shall be deemed to have been dissolved under Section 298 with effect from the date of expiry of the term of the Commissioners and thereafter the provisions of Section 299 shall apply to the Board and the Government shall nominate the Commissioners accordingly in conformity with Section 11(2) and 11(3), provided that the term of such nominated Commissioners under this sub-section shall not exceed more than one year at a time but may be re-nominated for a like term. The Government may de-notify any or all the Commissioners nominated at any time without giving any reason thereof.] [Sub-Section (5) of Section 26 was substituted by the Meghalaya Municipal (Amendment) Act 2010 (Act No. 1 of 2011), published in the Gazette of Meghalaya dated 4th January 2011.]
