Section 157(3) in Rajasthan Municipalities Act, 2009
(3)In so fixing the total number of members of the Committee, the State Government shall specify the number respectively of the nominated members and elected members:Provided that not less than two thirds of the members of such Committee shall be elected by, and from amongst, the elected members of the Municipalities and Chairpersons of the Panchayats in the Metropolitan Area in the ratio that the population of the municipal areas in such Metropolitan region bears to the population of Panchayats in that region.
