Section 121(4) in Rajasthan Panchayati Raj Act, 1994
(4)The nominated members may consist of -(a)persons representing the State Government;(b)members of the House of the People or of the Rajasthan Legislative Assembly who represent a constituency comprising the whole or part of the district;(c)members of the Council of States who are registered as electors in the district; and(d)members representing such organisations and in situations as may be deemed necessary by the Government.
