Section 17(3) in Rajasthan Panchayati Raj Act, 1994
(3)The election to constitute a Panchayati Raj Institution shall be completed -(a)before the expiration of its duration specified in sub-Section (1); and(b)in the case of dissolution, before the expiration of a period of six months from the date its dissolution:Provided that where the remainder of the period for which the dissolved Panchayati Raj Institution would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Panchayati Raj Institution for such period.
