Section 6(1) in Rajasthan Municipalities Act, 2009
(1)Subject to the provisions contained in the succeeding sub-Sections, but save as provided in the following provisions of this sub-Section, all seats in a Municipality shall be filled by persons chosen by direct election from the territorial constituencies known as wards, the number of such seats, not being less than thirteen, being fixed by the State Government from time to time by notification in the Official Gazette:(a)the following shall represent in the Municipal Board, Municipal Council or, as the case may be, Municipal Corporation, viz:(i)the member of the Rajasthan Legislative Assembly representing a constituency which comprises wholly or partly the area of a Municipality; and(ii)[ six persons in case of Municipal Corporation, five persons in case of Municipal Council and four persons in case of Municipal Board, having special knowledge or experience in Municipal administration, to be nominated by the State Government by notification in the Official Gazette:] [Substituted vide Rajasthan Municipalities (Amendment) Act, 2010. Published in Rajasthan Gazette Point 4(A), dated 15.09.2010 w.e.f. 15.9.2010.]Provided that-(i)the provisions contained in Section 24 and Section 35 shall be applicable to the persons to be nominated or nominated members;(ii)the State Government shall have power to withdraw a nominated member at any time;(iii)a nominated member shall not have the right to vote in the meetings of a Municipality;(b)the member of the House of the People representing a constituency which comprises wholly or partly the area of a Municipal Council or, as the case may be, a Municipal Corporation shall represent on such Council or such Corporation:Provided that the member referred to in sub-clause (i) of clause (a) shall have a right to vote in the meetings of a Municipal Board, a Municipal Council or, as the case may be, a Municipal Corporation, and the member referred to in clause (b) shall have a right to vote in the meetings of a Municipal Council or Municipal Corporation:Provided further that the members referred to in sub-clause (i) of clause (a), and clause (b) shall not be subject to any disqualification or any other proceedings under the provisions of this Act.
