- [(1) Every Municipality save as otherwise provided in this Act, shall continue for five years from the date appointed for its first meeting and no longer.] [Substituted by Act No. 11 of 1994.]Explanation.- In this section "first meeting" means the meeting of the newly constituted Municipality held for the election of its President and Vice-President under section 20 of this Act.(2)All Municipalities existing immediately before the commencement of the Constitution (Seventy-Fourth) Amendment Act, 1992, shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the State Legislature.(3)An election to constitute a Municipality shall be completed, -(a)before the expiry of its duration specified in sub-section (1);(b)before the expiration of a period of six months from the date of its dissolution:Provided that when the remainder of the period for which the dissolved Municipality would have continued is less than six months, it shall not be necessary to hold any election under clause (b) for constituting the municipality for such period.(4)The first election to a Municipality constituted under this Act after the commencement of the Punjab Municipal (Amendment) Act 1994, shall be held within a period of six months of its being notified as such.(5)Elections to the Municipalities where no elected body exists immediately before the commencement of Punjab Municipal (Amendment) Act 1994, shall be held within a period of six months from the date of such commencement.
