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State of Rajasthan - Section

Section 18 in The Rajasthan Local Fund Audit Act, 1954

18. [ Laying of audit report. [Added by Rajasthan Act No. 15 of 2011, dated 11.4.2011.]

- The Director shall send to the Government annually a consolidated report of the accounts audited by him containing such matters which he intends to bring to their notice and the Government shall, after the receipt of the same, cause it to be laid before the State Legislature.]Rajasthan Local Fund Audit Act, 1954(No. 28 of 1954)Notifications[Notification dated 20-12-1961, Published in Rajasthan Rajpatra part 4 (ga), date 1-1-1962]The Government of Rajasthan is pleased to appoint the following authorities to perform the functions and duties of the Controlling Authority under the Act in respect of the bodies/ departments mentioned against each:-
  Authority Body/ Department
1. Chairman, Board of Revenue Court of Wards under the Rajasthan Government.
2. Commissioner, Devasthan Local Fund Temples under the Devasthan Department,Government of Rajasthan.
[Notification dated 3-1-1963, Published in Rajasthan Rajpatra (Extraordinary), part 4(ga), date 8.1.1963]In pursuance of clause (g) of section 3 of the Rajasthan Local Fund Audit Act. 1954 (Act No.28 of 1954) and in supersession of this Department Notification No. F.16(58) LSG/61, dated 8th April, 1961, Published in Rajasthan Rajpatra (Extraordinary), part IV (Ka) of the same date, the State Government hereby appoints with immediate effect the following officers to perform the functions of the Controlling Authority under the provisions of the said Act:-
1. Director of Local Bodies In respect of Municipal Councils and Municipal Boards oftowns with population exceeding 50,000.
2. Collector In respect of all Municipal Boards of his Districtexcept Municipal Councils and Municipal Boards oftowns with population exceeding 50,000.
[Notification dated 3-7-1964, Published in Rajasthan Rajpatra part 4(ga), date 3-9-1964]In exercise of powers conferred by section 3(g) of the Rajasthan Local Fund Audit Act, 1954 (Act No.28 of 1954), the State Government is hereby pleased to appoint the Secretary to the Government Law and Judicial Department, as Controlling Authority for performing the functions provided in the said Act in respect of the Office of the Official Trustee, Rajasthan.[Notification Published in Rajasthan Rajpatra part I-A, date 30-10-1980, page 88]In pursuance of clause (g) of section 3 of the Rajasthan Local Fund Audit Act, 1954 (Act No.28 of 1954), the State Government hereby appoints with immediate effect the Secretary, Rajasthan State Agricultural Marketing Board, Jaipur to perform the functions of the Controlling Authority under the provisions of the said Act.