Section 8 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
8. Term of Office of members.-
The term of office of Primary and Co-opted Members other than a Member elected to fill a casual vacancy, shall be three years:[Provided that, after the first general election of Primary Members of Panchayat Samitis is held, and first co-option of Members of Panchayat Samitis is made, under section 113-A, the term of office of primary and co-opted Members, other than a [Member elected to fill a casual vacancy, shall be five years]:Provided 2[further] that an outgoing Member shall, unless the Government otherwise directs, continue in office until the election of his successor is notified.
