Section 70(6) in The West Bengal Panchayat Act, 1957
(6)No suit, case or other proceeding pending before a Nyaya Panchayat shall be tried by such Nyaya Panchayat [unless at least three members of the Nyaya Panchayat are present during such trial.] [Words substituted for the words 'unless a majority of the members of the Nyaya Panchayat is present during such trial' by W.B. Act 15 of 1959.]
