Section 9(1) in Rajasthan Panchayati Raj Act, 1994
(1)The State Government may, by notification in the Official Gazette, declare any local area, comprising a village or a group of villages not included in a municipality or a cantonment board constituted under any law for the time being in force to be Panchayat Circle and for every local area declared as such there shall be a Panchayat.
