Section 11(2) in The West Bengal Panchayat Act, 1957
(2)The members of a Gram Sabha shall [elect at such time and in such manner as may be prescribed] [Words substituted for the words 'elect in the manner prescribed' by W.B. Act 15 of 1959.] from amongst themselves such number of members not being less than nine or more than fifteen as may be determined by the prescribed authority [in accordance with such rules as may be prescribed in this behalf by the State Government on the basis of the number of members of the Gram Sabha] [Words inserted by W.B. Act 27 of 1965.], and the members so elected shall constitute the Gram Panchayat.
