Section 10(3) in Rajasthan Municipalities Act, 2009
(3)The State Government shall carry out the determination of the boundaries of the wards and allocation of seats reserved in favour of the Scheduled Castes, Scheduled Tribes, the Backward Classes and women among the wards having regard to the provisions of Section 6 and also to the following provisions, namely:(a)all wards shall, as far as practicable, be geographically compact areas;(b)wards which are reserved for the Scheduled Castes or Scheduled Tribes shall be distributed to different parts of the municipal areas where the proportion of the population of such castes or tribes, as the case may be, is comparatively large; and(c)the numbering of wards shall start from the north-west corner of the local area of a Municipality.
