Section 157 in The Rajasthan District Boards Act, 1954
157. Contribution by Government in certain cases.
(1)Whenever a Board undertakes any of the following works, namely: -(a)the construction or repair of any public road or bridge under clause (a) of section 96; or(b)the establishment of a hospital, dispensary, aushadhalaya, maternity centre, poor house, asylum, orphanage or veterinary hospital under clause (c) of the said section; or(c)the construction of a school house or building or the establishment of a school or library or reading-room under clause (d) of the said section;the State Government shall contribute towards the expenses incurred by the Board in such work a sum equivalent to three-fourth of the total amount of such expenses, including supervision charges.(2)If and when the management of any existing hospital, school, dispensary, aushadhalaya, maternity centre, poor house, asylum, orphanage, library or veterinary hospital is transferred by the State Government to a Board, the State Government shall make towards the expenses to be incurred in such management such sum by way of contribution and in accordance with such scale, as may from time to time be prescribed by the State Government by rules made in that behalf.
