Section 6(5) in Rajasthan Municipalities Act, 2009
(5)The percentage of seats reserved for the Backward Classes shall be such as the percentage of the combined population of Scheduled Castes and Scheduled Tribes in relation to the total population in the municipal area falls short of fifty:Provided that the percentage of seats so reserved for the Backward Classes shall not exceed twenty-one:Provided further that at least one seat shall be reserved for the Backward Classes in every Municipality where the percentage of the combined population of Scheduled Castes and Scheduled Tribes in relation to the total population in the municipal area does not exceed seventy.
