99. Administration report of Panchayat Union Councils and District Panchayats.
(1)Every Panchayat Union Council shall submit to the District Panchayat a consolidated report on its administration and on the administration of all Village Panchayats in the Panchayat Union for each year as soon as may be after the close of such year and not later than the prescribed date, in such form, with such details and through such authority [as may be prescribed] [See Rules issued in G. O. Ms. No. 247, Rural Development (C4), dated 3rd December, 1999. Published in Part III - Section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated 10th December, 1999.].(2)The report shall be prepared by the Commissioner and the Panchayat Union Council shall consider it and forward the same to the District Panchayat with its resolution thereon.(3)The District Panchayat shall prepare a general report on the administration of Panchayat Union Councils and Village Panchayats in the district and submit the same to the Government before such date as may be prescribed. The District Panchayat shall also send a copy of the report to the Inspector.(4)The report and resolution thereon shall be published in such manner as the Government may direct.Validation of Proceedings
