Section 3(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)An Officer authorised by the State Government, hereinafter referred to in this Chapter as the 'Officer' shall publish the draft of the wards showing the area of wards, their numbering and wards reserved for Scheduled Castes and Scheduled Tribes under sub-section (1) and (2} of Section 14 of the Act and on receipt of objections together with his comments thereon and any other material shall forward them to the State Government for approval.
