(1)Every Gram Panchayat, save as otherwise provided in this Act, shall continue for term of five years from the date appointed for its first meeting and no long.(2)No amendment of any law for the time being in force shall have the effect of causing dissolution of a Gram Panchayat, which is functioning immediately before such amendment till the expiration of its duration specified in sub-section(1).(3)The election to constitute a Gram Panchayat shall be completed;(a)before the expire of its duration specified in sub-section(1);(b)in the case of dissolution, before the expiration of a period of six months from the date of its dissolution;Provided that where the remainder of the period for which the dissolved Gram Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this clause for constitution the Gram Panchayat for such period.(4)A Gram Panchayat constituted upon the dissolution of a Gram Panchayat before the expiration of its duration, shall continue only for remainder of the period for which the dissolved Gram Panchayat would have continued under sub-section (1) had it not been so dissolved.
