(1)Every Gram Katchahry, unless sooner dissolved under any law for the time being in force, shall continue for five years from the date appointed for the first meeting and no longer.(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.(3)A Gram Katchahry constituted upon the dissolution of a Gram Katchahry before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Gram Katchahry would have continued under subsection (1), had it not been so dissolved.
