Section 89(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)The term of office of a Member of a Zila Parishad, not being the Chariman of a Panchayat Samiti, shall be three years or the period for which he continues as Member of the Panchayat Samiti, whichever is less:[Provided that, after the first general election of Members of Zila Parishad is held, and first co-option of Members of Zila Parishads is made, under section 113-A, the term of office of a Member of a Zila Parishad, not being the Chairman of a Panchayat Samiti, shall be five years or the period for which he continues as Member of the Panchayat Samiti, whichever is less]:Provided 1[further] that if he ceases to be a Member of the Panchayat Samiti, his place shall be taken for the remaining part of the term of three years by another Member elected by the Panchayat Samiti:Provided further that the Panchayat Samiti may at any time, after giving notice of a meeting for this purpose and 2[by a majority of not less than five-eighths of the total number of members of the Panchayat Samiti], recall the Member from the Zila Parishad.[Provided further that no such meeting shall be convened before the expiry of one year from the date on which the election of the member was notified, and after the expiry of such period if such meeting is convened and the proposal for recall fails, no further meeting shall thereafter be convened for considering a similar proposal against the member during his term of office.]
