Section 11(3) in The West Bengal Panchayat Act, 1957
(3)[ For the convenience of election, the prescribed authority shall, in accordance with such rules as may be prescribed in this behalf by the State Government,-(i)divide the area of a Gram Sabha into constituencies, not being less than three or more than five, on the basis of the number of members of the Gram Panchayat determined under sub-section (2),(ii)allocate to each such constituency, [seats not being less than two] or more than four, on the basis of the number of members of the Gram Sabha pertaining thereto.]
