(2)The House of the People, unless sooner dissolved, shall continue for [five years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 13, for " six years" (w.e.f. 20.6.1979). These words were substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 17 (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 13, for " six years" (w.e.f. 20.6.1979). These words were substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 17 (w.e.f. 3.1.1977).] shall operate as a dissolution of the House: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.
