Section 160(2) in Rajasthan Municipalities Act, 2009
(2)The Municipality may, if it considers appropriate, constitute an Advisory Committee consisting of the following to consider the draft plan before it is given a final shape: -(i)All members of the Municipality;(ii)Representatives of associations of industry, commerce and trade and professions;(iii)Six representatives from academic institutions located in the city;(iv)Six representatives from prominent Non-Government-Organizations located in the city; and(v)Six any other prominent citizens of the city.
