Section 229(4) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(4)[ It shall also be open to the Committee to ask for information and examine any case involving loss, nugatory expenditure or financial irregularities even though such a case does not appear in an Audit Report.] [Added by item 64, amending rules vide Notification S.O. 118, Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.]
