Section 120 in The Himachal Pradesh Panchayati Raj Act, 1994
120. Duration of Panchayats.
(1)Every Panchayat shall continue for five years from the date appointed for its first meeting and no longer unless sooner dissolved under this Act.(2)An election to constitute a Panchayat shall be completed-(a)before the expiry of its duration specified in sub-section (1); and(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 Panchayat would have continued is less than six months it shall not be necessary to hold any election under this clause for constituting the Panchayat for such period.(3)A Panchayat constituted upon the dissolution of a Panchayat before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Panchayats, would have continued under sub-section (1) had it not been so dissolved.
