Section 66(3) in The Bihar Panchayat Raj Act, 2006
(3)An election to constitute a Zila Parishad shall be completed in the following manner;-(a)before the expiry of its duration specified in sub-section(l);(b)in case of dissolution before the expiration of period of six months from the date of such dissolution:Provided that where the remainder of the period for which the dissolved Zila Parishad would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Zila Parishad for such period.
