Section 17 in The Rajasthan Local Fund Audit Act, 1954
17. [ Duty to maintain accounts in specified cases. [Inserted by Rajasthan Act No. 30 of 1961.]
- Notwithstanding anything in this Act or in any enactment constituting any local authority or in any rules made thereunder, the [Director] shall perform such duties and exercise such powers in relation to the maintenance of such accounts of such local authority or authorities, as the State Government may direct.]
