Section 2(3) in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959
(3)[ "Councillor" means any person who is lawfully a member of the Municipal Council] [Substituted vide Notification No. F. 8 (114) SG/61, dated 27-3-1962, Published in Rajasthan Gazette, Part VI-A, dated 17-5-1962.].
