Section 4(3) in The West Bengal Panchayat Act, 1973
(3)For the convenience of the election the prescribed authority shall, in accordance with such rules as may be made in this behalf by the State Government, -(a)divide the area of a Gram into constituencies, [* * * * *] [Words ',not being less than three or more than fourteen.' omitted by W.B. Act 2 of 1983. w.e.f. 19.1.1983.] on the basis of number of members of Gram Panchayat determined under sub-section (2);(b)allocate to each such constituency seats [, not exceeding two,] [Words substituted for the words ',not exceeding three,' by W.B. Act. 2 of 1983. w.e.f. 19.1.1983.] on the basis of electorate of the Gram:[Provided that such division into constituencies and such allocation of seats shall be made in such manner that the ratio between the population of the Gram and the number of seats in the Gram Panchayat shall, so far as practicable, be the same in any Gram Panchayat.] [Proviso inserted by W.B. Act 18 of 1994.][* * * * * * *] [[Sub-section (3A) first inserted by W.B. Act 10 of 1978, then omitted by W.B. Act 2 of 1983. w.e.f. 19.1.1983. The sub-section was as under:-'(3A) Notwithstanding anything contained in the foregoing provisions of this section, for the purpose of first election under this Act the local limits of jurisdiction of a Gram Sabha constituted under the West Bengal Panchayat Act, 1957, shall form a constituency:Provided that the prescribed authority may. If it thinks fit necessary so to do for the purpose of allocation of seats to a constituency, divide the local limits of jurisdiction of a Gram Sabha constituted under that Act into such number of the constituencies as the prescribed authority may think fit.'.]]
