Section 16A(4A) in The West Bengal Panchayat Act, 1973
(4A)[ One-tenth of the total number of members shall form a quorum for a meeting of a Gram Sansad] [Sub-Section (4a) inserted by W.B. Act 18 of 1994.]:[Provided that if there is no quorum available in such meeting, the meeting shall be adjourned to be held at the same place and hour on the seventh day after the date of such meeting in the manner as may be prescribed] [[Proviso substituted by W.B. Act 8 of 2003. which was earlier as under:-'Provided that no quorum shall be necessary for an adjourned meeting which shall be held at the same time and place after seven days.'.]].
