Section 3(1) in Rajasthan Municipalities Act, 2009
(1)The State Government may, by notification published in the Official Gazette, declare any local area not included within the limits of a Municipality to be a Municipality, or include any such area in a Municipality, or exclude any local area from a Municipality, or otherwise alter the limits of any Municipality and when(a)any local area is declared as, or included in, a Municipality, or(b)any local area is excluded from a Municipality, or(c)the limits of a Municipality are otherwise altered, by amalgamation of one Municipality into another or by splitting up a Municipality into two or more Municipalities, or(d)any local area ceases to be a Municipality, the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by an order published in the Official Gazette provide,-(i)in a case falling under clause (a), that the election of the members for the area or the additional area shall be held within a period of six months from the appointed day;(ii)in a case falling under clause (b), that the members who in the opinion of the State Government represent the area excluded from the Municipality shall be removed;(iii)in a case falling under clause (c), that until the term of the Municipality in which another Municipality is amalgamated expires under this Act, the Chairperson, Vice-Chairperson and members of such another Municipality shall be deemed to be the members of the Municipality in which such another Municipality is amalgamated and where a Municipality is split into two or more Municipalities, that the members representing the area included in the newly constituted Municipality shall be deemed to be the members of such new Municipality and such new Municipality shall continue, unless dissolved sooner, until original Municipality would have continued;(iv)in a case falling under clause (d), that the Municipality shall be dissolved.Explanation. - In this sub-Section, "appointed day" means the day from which a change referred to in any of the clauses (a) to (d) takes effect.
