(1)The Government shall, as soon as after 1st day of April in every year, cause the annual report of the Board to be prepared in Form 36.(2)The Board shall submit its annual report detailing activities of the preceding financial year, to the Government by the end of July every year.(3)The Government shall finalise the annual report of the Board by the end of September and such report shall be laid before the House or both the Houses of State Legislature, as the case may be, in its next session.
