Section 166(3) in The Punjab Panchayati Raj Act, 1994
(3)An election to constitute a Zila Parishad shall be completed-(a)before the expiry of its duration specified in sub-section (a);(b)in case of dissolution, before the expiration of a period of six months from the date of such dissolution :Provided that where the remainder period for which the dissolved Zila Parishad would have continued is less than six months it shall not be necessary to hold any election under this clause for constituting the Zila Parishad for such period.
