Section 128 in The Himachal Pradesh Panchayati Raj Act, 1994
128. First meeting and term of office.
(1)First meeting of Panchayat shall be held on such date as the State Government may fix by a general or special order.(2)Unless otherwise provided in the Act the office bearers of Panchayat shall hold office for five years from the date of the first meeting and no longer.(3)If before the expiry of the period prescribed in sub-section (2), the Panchayat is not re-constituted, it shall stand dissolved on the expiry of the said period and tba provisions of section 140 shall apply thereto for a period not exceeding six months within which the Panchayat shall be reconstituted in accordance with the provisions of this Act.
