Section 4(2A) in The West Bengal Panchayat Act, 1973
(2A)[ The Gram Panchayat shall consist of the following member:-(i)members elected under sub-section (2);(ii)members of the Panchayat Samiti, not being Sabhapati or Sahakari Sabhapati, elected thereto from the constituency comprising any part of the Gram.]
