Section 3A in The Himachal Pradesh Panchayati Raj Act, 1994
3A. Diminution of the Sabha area not to affect the term of certain office bearers.
- Notwithstanding anything to the contrary contained in this Act, but subject to the provision of sub-section (2A) of section 3, when on account of reason that the Sabha area or the portion thereof is included in a municipality or a portion of municipality excluded therefrom is included in a Sabha area, during the term of the office of the office bearers of a Panchayat Samiti or Zila Parishad, such increase or diminution of the Sabha area, shall not affect the term of the office bearers of the Panchayat Samiti or Zila Parishad, till the expiration of its duration specified in sub-section (1) of section 120 of this Act or its dissolution under section 140 of this Act.
