Section 166 in The Punjab Panchayati Raj Act, 1994
166. Duration of Zila Parishads.
(1)Every Zila Parishad, except as is otherwise provided in this Act, shall continue for five years from the date appointed for the first meeting referred in Section 179 and no longer.(2)No amendment of any law for the time being in force shall have the effect of causing dissolution of a Zila Parishad, which is functioning immediately before such amendment, till the expiration of its duration specified in sub-section (1).(3)An election to constitute a Zila Parishad shall be completed-(a)before the expiry of its duration specified in sub-section (a);(b)in case of dissolution, before the expiration of a period of six months from the date of such dissolution :Provided that where the remainder period for which the dissolved Zila Parishad would have continued is less than six months it shall not be necessary to hold any election under this clause for constituting the Zila Parishad for such period.(4)A Zila Parishad constituted upon the dissolution of a Zila Parishad before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Zila Parishad would have continued under sub-section (1) had it not so dissolved.
