Section 6(ii) in The West Bengal Panchayat (Amendment) Act, 2012
(ii)such number of persons not exceeding three as may be prescribed on the basis of the number of voters in the area from each Block within the district, the Block being divided by the prescribed authority for the purpose into constituencies in the prescribed manner, elected by secret ballot at such time and in such manner as may be prescribed from amongst the persons whose names are included in the electoral roll, pertaining to any Block within the district, prepared in accordance with such rules as may be made in this behalf by the State Government and in force on such date as the State Election Commissioner may declare for the purpose of an election, by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Block :
