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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(9) in The Rajasthan Municipalities (Election) Rules, 1994

(9)In every succeeding general election, the list of wards bearing special serial number for Scheduled Castes, or, as the case may be. Scheduled Tribes shall-
(i)continue to be operated serially from special serial number following the special serial number, where the allocation of sets reserved for the Scheduled Castes or, as the case may be, the Scheduled Tribes had ended in the preceding election.
(ii)be operated till it is exhausted,and
(iii)be re-opened from the beginning after it is exhausted.