Section 10 in The Rajasthan District Boards Act, 1954
10. Nomination by Government.
(1)The State Government shall in the prescribed manner nominate one or more members from the area where Village Panchayats do not exist on percentage basis of the total population of the district.(2)Such nominated members shall be deemed to be elected members for the purpose of clause (a) of sub-section (2) of section 5 and shall hold office till elected members are returned from such area or till the expiry of the term of the Board, whichever is earlier.
