(2)[ The Board of Councilors, unless dissolved earlier, shall hold office for a period of five years from the date appointed for its first- meeting after the general election and no longer [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994, for- '(2) The Board of Councilors shall hold office for a period of five years from the date of its first meeting after the general election of which a quorum is present, unless dissolved or superseded earlier Provided that the Board of Councilors shall continue in mice till the next Board of Councilors assumes office, unless dissolved or superseded earlier.][***] [Proviso omitted by section 4 of the W.B. Municipal (Amendment) Act, 2006. (West Bengal Act 22 of 2006), w.e.f. 1.10.2006. Before omission stood as follows 'Provided that the Board of Councilors, unless dissolved earlier, shall continue in office till the next Board of Councilors assumes office.]
