(2)There shall be held a General Election to constitute a Zilla Parishad,-(a)before expiry of its duration specified in sub-section (1) of Section 125 ; and(b)in case of dissolution , before the expiry of a period of six months from the date of such dissolution :Provided that where the remainder of the period for which the dissolved Zilla Parishad would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Zilla Parishad for such period.
