Section 64 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
64. Duration of District Panchayat.
(1)The District Panchayat, unless sooner dissolved under any law for the time being in force, shall continue for five years from the date appointed for its first meeting and no longer.(2)An election to constitute the District Panchayat shall be completed((a)before the expiry of its duration specified in sub-section (1);(b)before the expiry of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved District Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the District Panchayat.(3)The District Panchayat constituted upon the dissolution of a District Panchayat before the expiration of its duration shall continue only for the remainder of the period for which the dissolved District Panchayat would have continued under sub-section (1) had it not been so dissolved.
