Section 55C in The Rajasthan Agricultural Produce Markets Rules, 1963
55C. Budgets of the Board and investment of surpluses and maintenance of accounts.
(1)The Board shall by the 15th January of each year, pass the budget for the next market year showing the estimated income and expenditure on various heads and forward to the State Government supported by such information as may be required by the State Government.(2)All money received by the Board shall be credited to the fund called the State Marketing Development Fund except where Government on application by the Board or otherwise shall direct, all money paid into the marketing development fund shall be credited at least once a week in full into a bank duly approved by the State Government for the purpose. All balances from the fund shall be kept in such bank and it shall not be withdrawn upon except in accordance with these rules.(3)The accounts of the Board shall be maintained in such manner as the Government may direct and shall be subject to audit as the Government may specify.(4)Every cheque drawn on behalf of the Board shall be signed by the Secretary or any other officer authorise by the Board. The cheque shall be drawn against a bill which has been examined and passed by the Secretary or any other officer authorised by the Board.
