Section 55(1) in Rajasthan Municipalities Act, 2009
(1)In every Municipality there shall be an Executive Committee constituted and consisting of(i)the Chairperson of the Municipality;(ii)the Vice-Chairperson of the Municipality;(iii)the leader of the opposition;(iv)in case of a Municipal Corporation or Municipal Council seven members elected by the Municipal Corporation or, as the case may be, Municipal Council, including two from the women members;(v)in case of a Municipal Board, such number of members not exceeding five, as may be determined by the Municipal Board, elected by the Municipal Board; and(vi)the Chairperson of the committees constituted by the Municipality under sub-Section (3).
