Section 5(12) in The Rajasthan Municipalities (Election) Rules, 1994
(12)Wherever seats are to be reserved by draw of lots the officer shall fix the place, date and time for the purpose of drawing lots and inform the members of the Legislative Assembly representating a constituency which comprises wholly or partly the area of the municipality, and the recognised political parties in the State of Rajasthan. The lots shall be drawn in the manner as determined by the officer in the presence of such members of the Legislative Assembly or the nominees of the recognised political parties who may be present at the appointed time.Explanation. - For the purpose of this rule and the succeeding rules, recognised political parties means the political parties recognised in State as such under the Election Symbols (Reservation and Allotment) Order, 1968.
