Section 6(2) in Rajasthan Municipalities Act, 2009
(2)Upon the completion of each census after the establishment of the Municipality, the number of seats shall be re-determined by the State Government by notification in the Official Gazette on the basis of the population of the municipal area as ascertained at the latest census:Provided that the determination of seats as aforesaid shall not affect the existing composition of the Municipality until the expiry of its term.
