Section 3(d) in The Rajasthan Local Fund Audit Act, 1954
(d)[ "Director" means the Director of Local Fund Audit Department and includes a Senior Deputy Director,Deputy Director and an Assistant Director of the said department] [Substituted by Rajasthan Act No. 27 of 1957.];(dd)[ "Local Authority" shall mean a Municipal Board, Council, Corporation, a Zila Parishad, a Panchayat Samiti, a Panchayat or other authority legally entitled to or entrusted by the Government with the control or management of a municipal or local fund, and shall include, a society registered under the Rajasthan Societies Registration Act, 1958 (Act No.28 of 1958); and such other institutions, boards, agencies or bodies as also subsidiaries thereof, constituted under any Rajasthan Law, which are in receipt of financial grant, subsidy, funds or financial assistance in any form from the Government;] [Inserted by Rajasthan 8 of 1998 (31.7.1998).]
