Section 2(m) in Rajasthan Voluntary Rural Education Service Rules, 2010
(m)"rural area" means the entire State of Rajasthan except the following areas :(i)an area for which a municipality has been constituted under the Rajasthan Municipality Act, 2009 (Act No. 18 of 2009) or an Urban Improvement Trust has been constituted under Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) or an Authority has been constituted under the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982) or Jodhpur Development Authority Act, 2009 (Act No. 02 of 2009) or any other Development Authority Constituted by the State Government under the relevant Act,(ii)the urbanisable limits as indicated in the master plan or the master development plan of a city or town prepared under any law for the time being in force, and where there is no master plan or master development plan, the municipal limits of the area,(iii)the peripheral belt as indicated in the master plan or master development plan of a city or a town prepared under any law for the time being in force, and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the Urban Development Department/Local Self Government Department of the State Government from time to time;
