Section 98 in The Rajasthan Municipalities (Election) Rules, 1994
98. Repeal.
- The Rajasthan Municipalities Fixation of Seats (for Women, Scheduled Castes/Scheduled Tribes and Determination of Wards for Women by Rotation) Rules, 1993, The Rajasthan Municipalities (Election of Chairman, Vice-Chairman, President and Vice-President) Rules, 1959 and Rajasthan Municipalities Election Order, 1960, shall stand repealed.[Schedule-I] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).][Rule-81 (1)]Nomination Form of election to the office of ["Chairman/Vice-Chairman/President/Vice-President/Mayor/Deputy Mayor] [Substituted 'Vice-Chairperson' by Notification No. F. 8(Ga) () Rules/DLB/ 14, dated 11.7.2014-Rajasthan Gazette Extraordinary part VI(A), dated 15.7.2014, pp. 21(1) to 21(3).] of the "Municipal Board/Council/Corporation-
