Section 39(3) in The Bihar Panchayat Raj Act, 2006
(3)The election to constitute a Panchayat Samiti shall be completed in the following manner-(a)before the expiry of its duration as specified in sub-section (1);(b)in case of dissolution, before the expiration of a period of six months from the date of such dissolution:Provided that where the remainder of the period for which the dissolved Panchayat Samiti would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Panchayat Samiti for such period.
