Section 5(2) in The Khadi And Village Industries Commission Act, 1956
(2)The Chief Executive Officer [shall, in addition to exercise of the powers and discharge of the functions referred to in sub-section (1), be responsible] [Substituted [shall be responsible] by Act 10 of 2006 (w.e.f. 22.3.2006) ] for the furnishing of all returns, reports and statements required to be furnished to the Central Government under section 24.
