Section 233A(d) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(d)to exercise such other functions vested in the Committee on Public Accounts and the Committees on Estimates in relation to the Public Undertakings specified in the Fifth Schedule as are not covered by clause (a), (b) and (c) above and as may be allotted to the Committee by the Speaker from time to time:
