Section 7 in The Punjab Municipal Corporation Act, 1976
7. [ Duration of Municipal Corporation.] [Substituted by Act 12 of 1994.]
(1)Every Municipal Corporation, save as otherwise provided in this Act, shall continue for five years from the date appointed for its first meeting and no longer.Explanation. - In this section "first meeting" shall mean the meeting of the newly constituted Corporation held for the election of its Mayor and Deputy Mayor under section 38 of this Act.(2)All Corporations existing immediately before the commencement of the Constitution (Seventy-Fourth) Amendment Act, 1992, shall continue till the expiration of their duration unless sooner dissolved by a resolution pased to that effect by the State Legislative.(3)An election to constitute a Corporation shall be completed-(a)before the expiry of its duration specified in sub-section (1);(b)before the expiration of a period of six months from the date of its dissolution;Provided that when the remainder of the period for which the dissolved Corporation would have continued is less than six months, it shall not be necessary to hold any election under clause (b) for constituting the Corporation for such period.(4)The first election to a Corporation constituted after the commencement of the Punjab Municipal Corporation (Amendment) Act, 1994 shall be held within a period of six months of its being notified as a Corporation.(5)A Corporation constituted upon the dissolution of a Corporation before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Corporation would have continued under sub- section (1) had it not been so dissolved.
