Section 14(3) in The Bihar Panchayat Raj Act, 2006
(3)An election to constitute a Gram Panchayat shall be completed -(a)Before the expiry of its duration specified in sub-Section (1); and(b)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 subsection for constituting the Gram Panchayat for such period.
