Section 316(3) in Karnataka Municipalities Act, 1964
(3)[ when a municipal council is dissolved it shall be reconstituted in the manner provided under this Act, before the end of six months from the date of such dissolution:Provided that where the remainder of the period for which the dissolved municipal council would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting the municipal council for such period.
