Section 14 in The Himachal Pradesh Municipal Corporation Act, 1994
14. Duration of municipality.
(1)Every municipality 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 :Provided that a municipality shall be given a reasonable opportunity of being heard before its dissolution:Provided further that all municipalities existing immediately before the commencement of this Act shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the State Legislature.(2)An election to constitute a municipality shall be completed,-(a)before the expiry of its duration specified in sub-section (1);(b)before the expiration of a period of six months from the date of its dissolution :Provided that when the remainder of the period for which the dissolved municipality would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting the municipality for such period:[Provided further that the first election to a municipality after the commencement of the Himachal Pradesh Municipal (Second Amendment) Act, 2003, except a municipal council constituted by upgrading an existing Nagar Panchayat, may be held with in a period of two years of its being notified as a municipality.] [Second proviso substituted vide Act No. 7 of 2003 w.e.f. 15-11-2002.](3)A municipality constituted upon the dissolution of a municipality before the expiration of its duration shall continue only for the remainder of the period for which the dissolved municipality would have continued under sub-section (1) had it not been so dissolved.
