297. Formation of State Municipalities Union and its functions.
(1)All or any of the Municipalities in the State may combine to form an Union to be called the Rajasthan State Municipal Boards Union or by any such other name as may be notified by the State Government, provided that no such Union shall be formed unless more than half the number of Municipalities in the State severally pass a resolution signifying their intention to become members thereof.(2)The functions of the Union formed under sub-Section (1) of this Section shall be(i)to examine issues of common interest to Municipalities;(ii)to disseminate information regarding such issues;(iii)to make suitable representations to the State Government and other agencies on matters of common interest;(iv)to provide assistance and consultancy services to the Municipalities on the improvement of municipal administration; and(v)to perform such other functions as the State Government may from time to time assign to it.(3)The following matters shall be regulated and governed by the rules made by the State Government, namely: -(a)the constitution and aims and objects of the Union;(b)the amount and the method *of contribution by the Municipalities to the Union;(c)the management and control of finances of the Union including maintenance of accounts and their audit; and(d)other such matters as may be necessary for the purpose of this Section:Provided that no person shall be eligible to represent in the Union unless he is for the time being the Chairperson of a Municipality.[Chapter XII-A] [Inserted by Rajasthan Act No. 1 of 2018, dated 16.1.2018.] Prevention of Defacement of Property
