(1)Except as otherwise provided in this Act, the term of the elected and appointed Commissioner shall be [five] [In Sub-Section (1) and Sub-Section (3) of Section 26, the word 'five' was substituted by the Meghalaya Municipal (Amendment) Act 2010 (Act No. 1 of 2011), published in the Gazette of Meghalaya dated 4th January 2011.] years from the date of the of the first meeting or newly constituted Board after a general election at which a quorum is present or till the expiry of the period by which the term is extended under sub-section (4), whichever is later. Election shall be held before the expiry of the term but not earlier than three months before such expiry,
