Section 12 in The West Bengal Panchayat Elections Act, 2003
12. Total number of members in a Gram Panchayat.
- Subject to the provision of sub-section (2) of section 4 of the West Bengal Panchayat Act, 1973, the prescribed authority shall allocate to each constituency, the number of members to be elected to a Gram Panchayat as far as practicable be on the following basis, namely:-(i)in the case of hill areas, one member for every two hundred and fifty voters and one additional member for every fraction thereof;(ii)in the case of other areas, one member for every seven hundred voters and one additional member for every fraction thereof.
