Section 6(9) in Rajasthan Municipalities Act, 2009
(9)All the seats fixed for a Municipality, general as well as reserved, shall be filled up by direct election from the wards in the municipal area and such election shall be held in the prescribed manner.Explanation.- If a fraction forms part of the number of seats computed under this Section, the number of seats shall be increased to the next higher number in case the fraction consists of half or more of a seat and the fraction shall be ignored in case it consists of less than half of a seat.
