Section 10 in The Rajasthan Municipalities Accounts Rules, 1963
10. Form of account.
- In the matter of details connected with accounts, the Board shall be guided by the instructions of the Examiner. Local Fund Audit, Rajasthan. The registers, forms and procedure prescribed in these rules provide for all classes of transactions usually occurring in Municipalities. No addition to or modification of these forms and procedure and no new form of account can be made by the Board without the sanction of the Government.Provided that the Boards which keep their funds with any bank to which treasury business has been made over, may use the bank's forms in their transactions with the bank in place of those prescribed under the rules.
