(a)Every Village Council, unless otherwise dissolved by the State Government, shall continue for five years from the date of appointment, provided that the said period may be extended by the State Government by a notification in the Gazette for a period not exceeding one year at a time.(b)Ail members shall hold office during the life of the Village Council.Provided that a member chosen to fill in a casual vacancy shall hold office for the remainder of the term of office of the member whom he replaced ;Provided further that Village institutions width were traditionally established like the "Putu Mendcn" in Ao Area and recognised as Village Council shall continue to function as Village Council according to respective custom and usage.
