Section 318(4) in Rajasthan Municipalities Act, 2009
(4)The State Government shall have the power to assess the requirement of the employees in a Municipality and where it is satisfied that certain employees are in excess, notwithstanding anything contained in the rules for the time being governing the conditions of service of any class of employees of the Municipalities, it may declare them as surplus and may prescribe the manner in which such surplus employees shall be absorbed into other Municipalities.
