Section 34(3) in The Rajasthan Khadi and Village Industries Board Act, 1955
(3)As soon as the accounts of the Board are audited, the Board shall send a copy thereof together with a copy of the report of the audit thereto to the State Government.[(3-A) The State Government shall, as soon as may be, after the receipt of the said statement and the report, cause them to be laid on the Table of the House of the State Legislature, and the said statement and the Report shall be open to discussion thereon, but shall not be subject to vote.] [Inserted by Rajasthan 26 of 1964.]
