Section 19 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
19. Duration of Gram Panchayat.
(1)Every Gram Panchayat, unless sooner dissolved under any law for the time being in force, shall continue for five years from the date appointed for its first meeting and no longer.(2)Notwithstanding anything contained in sub-section (1), the members of the Gram Panchayats functioning immediately before coming into force of this Regulation, shall continue to hold their office till the expiration of the term specified under sub-section (1) of section 22 of the Dadra and Nagar Haveli Panchayatse Rulation, 1965. Reg. 3 of 1965.(3)An election to constitute a Gram Panchayat 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 where the remainder of the period for which the dissolved Gram Panchayat would have continued is less than six months, it shall not be necessary to hold any election under this sub-section for constituting the Gram Panchayat for such period.(4)A Gram Panchayat constituted upon the dissolution of the Gram Panchayat before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Gram Panchayat would have continued under sub-section (1), had it not been so dissolved.
