Section 229(2) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(2)In scrutinising the Appropriation Accounts of the State and the report of the Comptroller and Auditor-General thereon, it shall be the duty of the Committee to satisfy itself-(a)that the moneys shown in the accounts as having been disbursed were legally available for, and applicable to the service or purpose to which they have been applied or charged;(b)that the expenditure conforms to the authority which governs it; and(c)that every re-appropriation has been made in accordance with the provisions made in this behalf under rules framed by competent authority.
