Section 10(1) in Rajasthan Panchayati Raj Act, 1994
(1)The State Government may, by notification in the official Gazette, declare any local area within the same district to be a block and for every block declared as such there shall be a Panchayat Samiti having such portions of the block as are included in a municipality or a cantonment board constituted under any law for the time being in force :Provided that a Panchayat Samiti may have its office in any area comprised within the excluded portion of the Panchayat Samiti.
