(1)Every Legislative Assembly of every State, unless sooner dissolved, shall continue for [five years] [Substituted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 24, for " six years" (w.e.f. 6.9.1979). Earlier these words were substituted (Forty-second Amendment) Act, 1976, Section 30 (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 24, for " six years" (w.e.f. 6.9.1979). Earlier these words were substituted (Forty-second Amendment) Act, 1976, Section 30 (w.e.f. 3.1.1977).] shall operate as a dissolution of the Assembly: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.(2)The Legislative Council of a State 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.
