Section 16A(1) in The West Bengal Panchayat Act, 1973
(1)Every constituency of a Gram Panchayat under clause (a) of sub-section (3) of section 4 shall have a [Gram Sansad] [Words substituted for the words 'Gram Sabha' by W.B. Act 18 of 1994.] consisting of persons whose names are included in the electoral roll of the West Bengal Legislative Assembly for the time being in force pertaining to the area comprised in such constituency of the Gram Panchayat.
