The evolution of the House of people's representatives in Rajasthan has an important place in the constitutional history of India as it was the outcome of the merger of 22 princely States of the erstwhile Rajputana with the Union of India. As per the provisions of Article 168 of the newly framed Constitution of India, every state had to establish a legislature consisting of one or two Houses. Rajasthan opted for unicameral character and its legislature is known as the Rajasthan Legislative Assembly. The legislature, which is running its Fourteenth term, was first elected by adult franchise in 1952 and this process is continuing with the exceptions of 1967, 1977, 1980 and 1992 when the Presidential Rule was in force. The strength of the Rajasthan Legislative Assembly which is determined by delimitation Commission, was 160 in 1952 and presently stands as 200 after many more recommendations of the same Commission.