Section 10(1) in Rajasthan Municipalities Act, 2009
(1)The State Government shall by order determine,(a)the wards into which each Municipality shall, for the purpose of its elections, be divided;(b)the extent of each ward;(c)the number of seats, if any, reserved for members of the Scheduled Castes or, as the case may be, Scheduled Tribes and for women members of such castes and tribes and for members of the Backward Classes and women members thereof; and(d)the number of wards for women candidates.
