Section 142 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
142. Administration report.
(1)Every Zilla Parishad or Panchayat Samiti shall, subject to the provisions of this section, prepare its administration report.(2)Every Panchayat Samiti shall include the audit notes with the replies thereto in its administration report and shall forward the report of the Zilla Parishad for purpose of its inclusion in the administration report of the Zilla Parishad.(3)Every Zilla Parishad shall include in its administration report the audit notes with the replies thereto, as also the reports of the Panchayat Samitis received by it.(4)Every Zilla Parishad shall publish the administration report in such form and in such manner as the State Government may prescribe and the report shall be laid before each House of the State Legislature as soon as it is published.
