Section 42 in Jammu and Kashmir Panchayati Raj Act, 1989
42. Holding of election.
(1)The elections to the Halqa Panchayat shall be held one month prior to the expiry of term or within six months from the date of supersession, as the case may be.(2)The election of the Chairman of the Block Development Council shall be held one month prior to the expiry of the term.
