Section 229(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)it shall also be the Committee-(a)to examine the statement of accounts showing the income and expenditure of State corporations, trading and manufacturing schemes, concerns and projects together with the balance sheets and statements of profit and loss accounts which the Governor may have required to be prepared or are prepared under the provisions of the statutory rules regulating the financing of a particular corporation, trading or manufacturing scheme or concern or project and the report of the Comptroller and Auditor-General thereon;(b)to examine the statement of accounts showing the income and expenditure of autonomous bodies, the audit of which may be conducted by the Comptroller and Auditor-General of India either under the directions of the Governor or by a statute of Legislature; and(c)to consider the report of the Comptroller and Auditor-General in case where the Governor may have required him to conduct an audit of any receipt or to examine the accounts of stores and stocks.
