Section 39(4) in The Bihar Panchayat Raj Act, 2006
(4)A Panchayat Samiti constituted consequent upon the dissolution of an earlier Panchayat Samiti before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Panchayat Samiti would have continued under sub-section(l), had it not been so dissolved.
