Section 231A(1) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(1)The functions of the Committees shall be:-(a)to report what economies, improvements in organisation, efficiency or administrative reform, consistent with the policy underlying the estimates may be effected;(b)to suggest alternative policies in order to bring about efficiency and economy in administration; and(c)to examine whether the money is well laid out within the limits of the policy implied in the estimates.
