Section 99A(3) in Rajasthan Municipalities Act, 2009
(3)The State Government shall cause the audit report under the Rajasthan Local Fund Audit Act, 1954 (Act No. 28 of 1954) along with Annual Technical Inspection report of the Comptroller and Auditor General of India on the technical guidance and supervision as referred to in sub-section (2) to be laid before the State Legislature.]
