Year : 1976
PREAMBLE
An Act to provide for the extension of the duration of the present House of the People.
BE it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:-
This Act may be called the House of the People (Extension of Duration) Act, 1976.
The period of five years [being the period for which the House of the People may, under clause (2) of Article 83 of the Constitution, continue from the date appointed for its first meeting] in relation to the present House of the People shall, while the Proclamations of Emergency issued on the 3rd day of December, 1971 and on the 25th day of June, 1975, are both in operation, be extended for a period of one year:
PROVIDED that if both or either of the said Proclamations cease or ceases to operate before the expiration of the said period of one year, the present House of the People shall, unless previously dissolved under clause (2) of Article 83 of the Constitution, continue until six months after the cessation of operation of the said Proclamations or Proclamation but not beyond the said period of one year.
