Section 13(1) in The Rajasthan District Boards Act, 1954
(1)Subject to the exceptions stated in sub-section (2) of this section and further subject to the provision contained in sub-section (2) of section 6, every person who has attained the age of twenty five years before the date of election and residing in the rural area in any constituency of the district shall be qualified for election as a member from that or any other constituency in the district.Explanation:-A person shall be deemed to have acquired the qualification of residence if he dwelt in a house or part of a house in the rural area for not less than 180 days in the aggregate in the calendar year preceding the date fixed for election.
