(1)Every Legislative Assembly of every State, unless sooner dissolved, shall continue for [five years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 24, for " six years" (w.e.f. 6.9.1979). Earlier these words were substituted (Forty-second Amendment) Act, 1976, Section 30 (w.e.f. 3.1.1977).] from the date appointed for its first meeting and no longer and the expiration of the said period of [five years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 24, for " six years" (w.e.f. 6.9.1979). Earlier these words were substituted (Forty-second Amendment) Act, 1976, Section 30 (w.e.f. 3.1.1977).] shall operate as a dissolution of the Assembly:Provided that the said period may, while a Proclamation of Emergency is in operation, be extended by Parliament by law for a period not exceeding one year at a time and not extending in any case beyond a period of six months after the Proclamation has ceased to operate.
