(1)The first General Election or General Election, as the case may be , of the members of a Panchayat Samiti shall be held under the provisions of this Act and of the rules and orders made [thereunder before such date as the State Election Commission in consultation] [Inserted by The Tripura Panchayats (Amendment) Act,1994, w.e.f 2.12.1994.] with the State Government may, by one or more notification in the Official Gazette specify.(2)The General Election to constitute Panchayat Samiti shall be completed-(a)before the expiry of its duration specified in sub-section (1) of Section 73 ; and(b)in 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 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.(3)Election in respect of casual or other vacancies shall be held at such time as may be prescribed.(4)If for any reason the first General Election or General Election can not be held within the time specified in the notification referred to in subsection (1) or sub-section (2) the State Election Commission in consultation with the State Government shall fix another date within which such election shall be held.(5)The names of all persons elected to be a Panchayat Samiti at the first General Election or the General Election shall be published by the State Election Commission in the Official Gazette and upon such publication being made such Panchayat Samiti shall be deemed to be duly constituted.(6)The Panchayat Samiti constituted upon the dissolution of a Panchayat Samiti before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Panchayat Samiti would have continued under sub-section (1) of section 73 had it not been so dissolved.
