Section 297(3) in Rajasthan Municipalities Act, 2009
(3)The following matters shall be regulated and governed by the rules made by the State Government, namely: -(a)the constitution and aims and objects of the Union;(b)the amount and the method *of contribution by the Municipalities to the Union;(c)the management and control of finances of the Union including maintenance of accounts and their audit; and(d)other such matters as may be necessary for the purpose of this Section:Provided that no person shall be eligible to represent in the Union unless he is for the time being the Chairperson of a Municipality.[Chapter XII-A] [Inserted by Rajasthan Act No. 1 of 2018, dated 16.1.2018.] Prevention of Defacement of Property
