Section 168 in The Rajasthan District Boards Act, 1954
168. Conduct of correspondence, account, budget, etc.
- The following matters shall be governed by rules namely, -(a)the intermediate office or offices, if any, through which correspondence between a Board and the State Government or officers of the State Government and representation by the Board addressed to the State Government shall pass;(b)the preparation of plans and estimates for works which are to be partly or wholly constructed at the expense of the Board;(c)the authority by whom and the conditions subject to which such plans and estimates may be sanctioned;(d)the agency by which such plans and estimates shall be prepared and by which works shall be carried out;(e)the accounts to be kept by Boards, the manner in which accounts shall be audited and published and the power of auditors in respect of disallowance and surcharge;(f)the date before which a meeting shall be held for the sanction of the budget;(g)the method and form to be adopted in the preparation of budget; and(h)the returns, statements and reports to be submitted by Boards.
