Section 27(3) in Rajasthan Municipalities Act, 2009
(3)When a vacancy occurs by reason of death, resignation or removal of any elected member, -(a)against a seat reserved in any ward for a member of the Scheduled Caste or, as the case may be, the Scheduled Tribe or the Backward Classes, such vacancy shall be filled in by a member of such caste or tribe or classes; and(b)against a seat reserved in any ward for a woman, such vacancy shall be filled in by a woman.
