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State of Rajasthan - Section

Section 21 in Rajasthan Go-Seva Ayog Act, 1995

21. Application of fund and property of the commission.

(1)All properties, funds and other assets of the commission shall be held and applied by it subject to the provisions and for the purposes of the Act.
(2)No proposal involving financial implications shall be approved, sanctioned or implemented by the commission unless such proposal is first examined by a Finance Committee duly constituted in the manner as may be prescribed.