Section 9(1) in The Rajasthan Urban Improvement Act, 1959
(1)The Trust shall consist of-(a)a Chairman,(b)two members of the Municipal Board, if any, having authority in the urban area, [x x x] [Omitted by Rajasthan Act 3 of 1963. dated 29-3-1963.](bb)[x x x] [Deleted by Rajasthan Act 7 of 1972. dated 19-4-1972.](c)[ such number of other persons, as may be determined by the State Government for each Trust, of whom one shall be a person belonging to scheduled tribe or scheduled caste, if no person of such caste or tribe is represented in the Trust by virtue of clause (a) or clause (b).] [Substituted by Rajasthan Act 8 of 1975, dated 15-3-1975.][x x x] [Deleted by Rajasthan Act 7 of 1972, dated 19-4-1972.]
