Section 5(2) in The U.P. Antarim Zila Parishad Act, 1958
(2)Where an electoral college fails to elect members or the requisite number of members in the manner and within the lime provided in the preceding sub-section, the State Government may nominate any five or such lesser number of persons as the electoral college concerned may have failed to elect and such persons shall be members of the Antarim Zila Parishad for the purpose of clause (b) of sub-section (2) of section 4.
