Section 297(1) in Rajasthan Municipalities Act, 2009
(1)All or any of the Municipalities in the State may combine to form an Union to be called the Rajasthan State Municipal Boards Union or by any such other name as may be notified by the State Government, provided that no such Union shall be formed unless more than half the number of Municipalities in the State severally pass a resolution signifying their intention to become members thereof.
