Section 13(2) in Rajasthan Panchayati Raj Act, 1994
(2)[ The State Government shall, in accordance with such rules as may be framed in this behalf, determine the number of territorial constituencies not being less than fifteen, for each Panchayat Samiti area and thereupon so divide such area into single member territorial constituencies that the population of each territorial constituency is, so far as practicable, the same throughout the Panchayat Samiti area.][Substituted, by the Rajasthan Panchayati Raj (Amendment) Act, 2009 Rajasthan Gazette, Extraordinary Part IV-A dated 11.9.2009 with immediate effect.]
