Section 158 in The Rajasthan District Boards Act, 1954
158. Provision for and payment of contribution money.
(1)Whenever a Board proposes to undertake any of the works specified in sub-section (1) of section 157, it shall cause an estimate thereof to be prepared and submitted to the State Government latest in December every year so as to enable the latter, in case the proposal is sanctioned, to provide for the amount of contribution in the budget estimates of the financial year next following.(2)The amount due as contribution by the State Government under section 157 shall be paid to a Board either in a lump sum or in monthly or quarterly instalments, as the State Government may direct:Provided that no part of such amount shall be payable to a Board in advance.
