Section 151(6) in The Bihar Panchayat Raj Act, 2006
(6)Before the expiry of the term of the Gram Panchayat, Panchayat Samiti or Zila Panshad constituted under sub-section (5), every Gram Panchayat or Panchayat Samiti or Zila Parishad shall be constituted in the manner as provided by this Act:Provided that where the remainder of the period for which the dissolved Gram Panchayat, Panchayat Samiti or Zila Parishad would have continued is less than six months it shall not be necessary to hold an election under this Section for constituting a Gram Panchayat, Panchayat Samiti or Zila Parishad for such period.
