Section 3(a) in Rajasthan District Board Account Rules
(a)A Board shall not, without the previous sanction of the Government, made any addition to, alteration in or modification of, any register or form prescribed in the Rules or introduce any new form or procedure provided that the Boards which keep their funds with any Bank to which treasury business has been made over may use the bank's forms in their transaction with bank in place of those prescribed under the rules.
