(a)[Every Zila Parishad] [Substituted 'Every Panchayat Samiti' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.] save as otherwise provided in this Act, shall continue for a term of five years from the date of its first meeting and no longer.(b)No amendment of any law for the time being in force shall have the effect of causing dissolution of a [Zila Parishad] [Substituted 'Panchayat Samiti' by Jharkhand Act No. 7 of 2002 dated 17.1.2002.] which is functioning immediately before such amendment, till the expiration of its duration as specified in sub-section (a).(c)[ Election for constituting a Zila Parishad shall be got completed before the expiry of the term of office of a Zila Parishad specified in sub-section (a), and in case of its dissolution, before the expiry of a period of six months from the date of dissolution of the Zila Parishad; [Inserted by Jharkhand Act No. 7 of 2002 dated 17.1.2002.]Provided that if the remaining period of the dissolved Zila Parishad, during which it would have been functional, is less than six months, then no election whatsoever shall be necessary under this section;Provided also that a Zila Parishad constituted on dissolution of a Zila Parishad before the expiry of the period of the term of the eatter Zila Parishad shall be functional only for that remaining portion of the period during which the dissolved Zila Parishad, had it not been dissolved so, would have been functional under sub-section (a).]
