Section 4 in The Rajasthan Local Fund Audit Act, 1954
4. Liability of Local Authorities to submit their accounts for audit.
- The accounts of any local authority whose accounts are declared by the State Government, by a notification in the [Official Gazette] [Substituted by Rajasthan 27 of 1957.] to be subject to audit under this Act, shall. Notwithstanding anything contained in any enactment, by which such local authority is constituted, or in any rules made thereunder, be subject to audit in all respects in the manner provided by or under this Act.
