Section 92(2) in The Bihar Panchayat Raj Act, 2006
(2)The election to constitute a Gram Katchahry shall be completed-(a)before the expiration of its duration specified in sub-section (1);(b)in case of dissolution, before the expiration of the period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved Katchahry 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 Katchahry for such period.
