Section 43(4) in Rajasthan Municipalities Act, 2009
(4)The State Government shall allocate the offices of Chairpersons reserved under sub-Section (3) to different Municipalities in the State and in allocating such offices regard shall be had to the following provisions, namely:-(i)Municipalities in which office is reserved for the Scheduled Castes or Scheduled Tribes shall be distributed throughout the State and located as far as practicable in those areas where the proportion of their population to the total population is comparatively large;(ii)the Municipalities in which office is reserved for women shall be distributed throughout the State.
