Section 12(8) in The Rajasthan Municipalities (Election) Rules, 1994
(8)A candidate who desires to be considered as a Scheduled Caste or Scheduled Tribe or Backward Class candidate, as the case may be, shall attach with his nomination paper an authenticated copy of a Caste/Tribe/ Class [certificate issued by an officer authorized by the State Government] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).] to issue such certificate:
