Section 297(2) in Rajasthan Municipalities Act, 2009
(2)The functions of the Union formed under sub-Section (1) of this Section shall be(i)to examine issues of common interest to Municipalities;(ii)to disseminate information regarding such issues;(iii)to make suitable representations to the State Government and other agencies on matters of common interest;(iv)to provide assistance and consultancy services to the Municipalities on the improvement of municipal administration; and(v)to perform such other functions as the State Government may from time to time assign to it.
