83. Duration of Houses of Parliament.—
(1) The Council of States
shall not be subject to dissolution, but as nearly as possible one-third of the
members thereof shall retire as soon as may be on the expiration of every
second year in accordance with the provisions made in that behalf by
Parliament by law.
(2) The House of the People, unless sooner dissolved, shall continue for
2
[five years] from the date appointed for its first meeting and no longer and the
expiration of the said period of 2[five years] shall operate as a dissolution of
the House:
Provided that the said period may, while a Proclamation of Emergency is
in operation, be extended by Parliament by law for a period not exceeding one
year at a time and not extending in any case beyond a period of six months after
the Proclamation has ceased to operate.
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