Section 157(1) in The Rajasthan District Boards Act, 1954
(1)Whenever a Board undertakes any of the following works, namely: -(a)the construction or repair of any public road or bridge under clause (a) of section 96; or(b)the establishment of a hospital, dispensary, aushadhalaya, maternity centre, poor house, asylum, orphanage or veterinary hospital under clause (c) of the said section; or(c)the construction of a school house or building or the establishment of a school or library or reading-room under clause (d) of the said section;the State Government shall contribute towards the expenses incurred by the Board in such work a sum equivalent to three-fourth of the total amount of such expenses, including supervision charges.
