(3)The election to constitute a Gram Panchayat shall be completed;(a)before the expire of its duration specified in sub-section(1);(b)in the case of dissolution, 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 Gram Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this clause for constitution the Gram Panchayat for such period.
