Section 140(5) in The Himachal Pradesh Panchayati Raj Act, 1994
(5)A Panchayat dissolved under sub-section (1) shall be reconstituted in accordance with the provisions of this Act within six months of its dissolution. Such reconstituted Panchayat shall function for the remaining term of the Panchayat:Provided that if the unexpired period is less than six months the reconstitution of the Panchayat shall not be done for this period.
