Section 229(3)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

[Cites 0, Cited by 0] [Section 229(3)] [Section 229] [Entire Act]

State of Rajasthan - Subsection

Section 229(3)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959

(b)to examine the statement of accounts showing the income and expenditure of autonomous bodies, the audit of which may be conducted by the Comptroller and Auditor-General of India either under the directions of the Governor or by a statute of Legislature; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 229(3)(b) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959