Section 6(1) in The Rajasthan District Boards Act, 1954
(1)The rural area of the district shall be divided into constituencies for the purposes of election of members of the Board. Each constituency [shall consist of contiguous villages and shall be formed in the prescribed manner by the prescribed authority] [Substituted by Rajasthan Act No. 11 of 1956.] and shall return such number of members to the Board as the State Government may direct.
