Section 12(1) in The West Bengal Panchayat Act, 1957
(1)The term of office of the members of the Gram Panchayat shall, subject to the provisions of section 21, be four years computed from the date of the first meeting of the Gram Panchayat at which a quorum is present :Provided that the prescribed authority may, by notification, extend the term by such period not exceeding [three years] [Words substituted for the words 'one year' by W.B. Act 8 of 1964.] as may be specified in the notification :Provided further that notwithstanding anything contained in this section, every member of the Gram Panchayat shall continue to hold office until the first meeting of the newly formed Gram Panchayat after a fresh election at which a quorum is present.
