Section 3(9) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012
(9)If such resolution is carried by majority of three-fourth of the elected members of the municipality, the resolution shall be deemed to have been passed against the Chairperson. The Presiding Officer shall in writing submit the result of voting in the meeting to the Collector and the same shall be communicated to the State Government, and if the resolution is not carried by three- fourth of the elected Members of the municipality having cast their vote, it shall be deemed to have lost.
