Section 101(1) in Rajasthan Panchayati Raj Act, 1994
(1)The State Government may, at any time, after one month's notice published in the prescribed manner either on its own motion or at the request made in this behalf, and by notification in the official Gazette-(a)declare the whole or a part of any local area included within the limits of a municipality to be a Panchayat Circle; or(b)include in a Panchayat Circle any such local area or a part there of or, as the case may be any local area included within the limits of another Panchayat circle; or(c)otherwise alter the limits of a Panchayat Circle by amalgamating one Panchayat Circle into another or by splitting up a Panchayat circle into two or more Panchayat Circles; or(d)exclude the whole or a part of any local area from a Panchayat Circle, whether on its ceasing to be a rural area or, as the case may be, for its being included within the limits of another Panchayat Circle.
