243E. Duration of Panchayats, etc.—
(1) Every Panchayat, unless
sooner dissolved under any law for the time being in force, shall continue for
five years from the date appointed for its first meeting and no longer.
(2) No amendment of any law for the time being in force shall have the
effect of causing dissolution of a Panchayat at any level, which is functioning
immediately before such amendment, till the expiration of its duration specified
in clause
(1).
(3) An election to constitute a Panchayat shall be completed—
(a) before the expiry of its duration specified in clause
(1);
(b) before the expiration of a period of six months from the date of its
dissolution:
Provided that where the remainder of the period for which the dissolved
Panchayat would have continued is less than six months, it shall not be
necessary to hold any election under this clause for constituting the Panchayat
for such period.
(4) A Panchayat constituted upon the dissolution of a Panchayat before
the expiration of its duration shall continue only for the remainder of the period
for which the dissolved Panchayat would have continued under clause
(1) had it
not been so dissolved.
