Section 157(2) in The Rajasthan District Boards Act, 1954
(2)If and when the management of any existing hospital, school, dispensary, aushadhalaya, maternity centre, poor house, asylum, orphanage, library or veterinary hospital is transferred by the State Government to a Board, the State Government shall make towards the expenses to be incurred in such management such sum by way of contribution and in accordance with such scale, as may from time to time be prescribed by the State Government by rules made in that behalf.
