Section 7 in The Rajasthan District Boards Act, 1954
7. Co-opted members.
(1)After the election of the members, the Board shall, as soon as possible, co-opt in the manner prescribed, such number of members not exceeding one-tenth of the number of elected members as the Board may determine.(2)Of the co-opted members at least one shall be a person belonging to the female sex and one shall be a person belonging to the scheduled castes or scheduled tribes:Provided that none of the co-opted members shall be a person who was defeated at the preceding general election under this Act.
