Section 54(2) in Rajasthan Municipalities Act, 2009
(2)Each Ward Committee shall consist of(a)the members of the Municipality representing the wards within the territorial areas of the Wards Committee; and(b)such other members, not exceeding five who are not less than 25 years of age and who have special knowledge or experience in municipal administration to be nominated by the Municipality:Provided that a person shall be disqualified for being nominated , and for being , a member of the Wards Committee, if under the provision of this Act or any other law for the time being in force, he would be disqualified for being elected as, and for being, a member.
