Section 6(4) in The Rajasthan Municipalities (Election) Rules, 1994
(4)[ If no confidence motion passed against Chairperson and no such other eligible candidate except against whom no confidence motion is passed is available in the Board, seat of chairperson shall be treated as general but if seat is reserved for women or SC/ST/OBC then the seat shall be filled by a General women candidate.] [Added by Notification No. F.8(A)(28)Rit/DLB/96/366, dated 1-3-1997, Published in Rajasthan Gazette, Extra-ordinary, Part IV-C(I), dated 11-3-1997, page 263.]
