Under sub-section (1) of Section 3 of Bengal Act VI of 1870 the District Magistrate, by an Order in writing, may appoint not less than three nor more than five, residents in any village to be the panchayat thereof.In the Unions constituted under the Act, the number of the members of the panchayat shall not ordinarily be less than five. Sanads of appointment shall be given to members of the panchayats in Form A.
