Section 32(16) in Rajasthan General Clauses Act, 1955
(16)"Constitution" shall mean the Covenant entered into, with the concurrence and guarantee of the Central Government by the Rulers of the Covenanting States of Banswara, Bikaner, Bundi, Dungarpur, Jaipur, Jaisalmer, Jhalawar, Jodhpur, Kishangarh, Kotah, Mewar, Partabgarh, Shahpura and Tonk, thereby establishing the State of Rajasthan, as supplemented by the agreement made with the like concurrence and guarantee between the Rajpramukh of Rajasthan, Rajpramukh of the former Matsya State and the Rulers of the Covenanting States of Alwar, Bharatpur, Dholpur and Karauli for the inclusion in and integration with the State of Rajasthan of the last mentioned for Covenanting States, and shall, include, where the contest so requires, the Covenant establishing the former Rajasthan State or the Covenant establishing the former Matsya State;
