Section 34 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
34. First meeting and term of office.
(1)First meeting of the Zila Panchayat shall be held within 30 days of the date of publication under Section 33. Such meeting shall be convened by the prescribed authority and provisions of Section 44 regarding meeting, as far as may be, shall apply in respect of the said meeting.(2)Unless otherwise provided in this Act the office-bearers of Zila Panchayat shall hold office for five years from the date of the first meeting and no longer:Provided that notwithstanding anything contained in this sub-section an office-bearer of Zila Panchayat shall cease to hold office forthwith on his ceasing to be,-(a)a voter of the Gram Panchayat area within the district;(b)[x x x](3)If before the expiry of the period prescribed in sub-section (2) the Zila Panchayat is not newly constituted, it shall stand dissolved on the expiry of the said period and the provisions of Section 87 shall apply thereto for a period not exceeding six months within which the Zila Panchayat shall be reconstituted in accordance with the provisions of this Act.
