Section 55(1) in Gauhati Municipal Corporation Act, 1971
(1)Subject to the provision of this Act, the term of office of a Councillor shall be for five years and shall commence on the date of first meeting of the result of the general election under section 56:Provided that the Government may, by notification in the official Gazette extend for reasons to be specified therein the said term to such period as it thinks fit and provided further that the total period so extended shall not exceed one year under section 50(1).
