Section 178(3) in The Punjab Panchayati Raj Act, 1994
(3)Upon dissolution of Zila Parishad under sub-section (1), the State Government shall constitute a Zila Parishad as specified under Section 161 and election to reconstitute such Zila Parishad shall be completed before the expiration of a period of six months from the date of dissolution :Provided that where the remainder of the period for which the dissolved Zila Parishad would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for reconstituting the Zila Parishad for such period.
