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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(a) in Rajasthan Municipalities Act, 2009

(a)the following shall represent in the Municipal Board, Municipal Council or, as the case may be, Municipal Corporation, viz:
(i)the member of the Rajasthan Legislative Assembly representing a constituency which comprises wholly or partly the area of a Municipality; and
(ii)[ six persons in case of Municipal Corporation, five persons in case of Municipal Council and four persons in case of Municipal Board, having special knowledge or experience in Municipal administration, to be nominated by the State Government by notification in the Official Gazette:] [Substituted vide Rajasthan Municipalities (Amendment) Act, 2010. Published in Rajasthan Gazette Point 4(A), dated 15.09.2010 w.e.f. 15.9.2010.]