(1)The Council of States shall not be subject to dissolution, but as nearly as possible one-third of the members thereof shall retire as soon as may be on the expiration of every second year in accordance with the provisions made in that behalf by Parliament by law.(2)The House of the People, unless sooner dissolved, shall continue for [five years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 13, for " six years" (w.e.f. 20.6.1979). These words were substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 17 (w.e.f. 3.1.1977).] from the date appointed for its first meeting and no longer and the expiration of the said period of [five years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 13, for " six years" (w.e.f. 20.6.1979). These words were substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 17 (w.e.f. 3.1.1977).] shall operate as a dissolution of the House:Provided that the said period may, while a Proclamation of Emergency is in operation, be extended by Parliament by law for a period not exceeding one year at a time and not extending in any case beyond a period of six months after the Proclamation has ceased to operate.
