(1)The First General Election or the General Election as the case may be of the members of a Zilla Parishad shall be held under the provisions of this Act and of the rules and orders made thereunder before such date as the State Election Commission in consultation with the State Government may, by one or more notification in the Official Gazette specify.(2)There shall be held a General Election to constitute a Zilla Parishad,-(a)before expiry of its duration specified in sub-section (1) of Section 125 ; and(b)in case of dissolution , before the expiry of a period of six months from the date of such dissolution :Provided that where the remainder of the period for which the dissolved Zilla Parishad would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Zilla Parishad for such period.(3)Election in respect of casual or other vacancies shall be held at such time as may be prescribed.(4)If for any reason the First General Election or General Election can not be held within the time specified in the notification referred to in sub-section (1) or sub-section (2), the State Election Commission in consultation with the State Government shall fix another date within which such election shall be held.(5)The names of all the persons elected to be members of a Zilla Parishad at the First General Election or the General Election shall be published by the State Election Commissioner in the Official Gazette and upon such publication being made such Zilla Parishad shall be deemed to be duly constituted.(6)The Zilla Parishad constituted upon the dissolution of a Zilla Parishad before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Zilla Parishad would have continued under sub-section (1) of Section 125, had it not been so dissolved.(7)[ After the First General Election or General Election,if due to exclusion of any area from or inclusion of any area in any Zilla Parishad area, the number of seats and constituencies for a Zilla Parishad determined in the previous First General Election or General Election is affected, determination of total number of seats including reservation of seats for Scduled Castes and Scheduled Tribes and the division of the Zilla Parishad into constituencies shall have to be made afresh before next General Election ;Provided that where such determination of total number of seats including determination of seats reserved for Scheduled Castes and Scheduled Tribes and division of the Zilla Parishad area into constituencies is made, the rotation of the seats reserved for Scheduled Castes, Scheduled Tribes and Women shall be made afresh in the next General Election.] [Substituted by The Tripura Panchayats(Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.]
