Section 130(3) in Uttarakhand Panchayati Raj Act, 2016
(3)the territorial constituency of a Gram Panchayat, Kshettra panchayat and the Zila Panchayat may be delimitated in the prescribed manner by the Government-(a)Any Gram Panchayat, Kshettra Panchayat and Zila Panchayat shall, unless sooner dissolved continue for five years from the date appointed for its first meeting and no longer;(b)An election to constitute a Gram Panchayat, Kshettra panchayat and Zila Panchayat shall be completed-(i)before the expiry of its duration specified in clause (a);(ii)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, Kshettra Panchayat and Zila Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the Gram Panchayat, Kshettra Panchayat and Zila Panchayat;
