Section 23 in The National Commission For Protection Of Child Rights Rules, 2006
23. Annual report .-[(1) The Member-Secretary or any other officer of the Commission duly authorized by the Member-Secretary in this behalf shall prepare the annual report referred to in section l6 on or before the 30st day of June following the financial year to which that report relates.
(1A)The annual report prepared under sub-rule (1) shall, after approval by the Commission, be signed and authenticated by the Member-Secretary.](2)The Commission shall also prepare special reports on specific issues as and when necessary under the direction of the Chairperson.(3)The Central Government shall cause the annual report and the special reports of the Commission to be laid before each House of Parliament.(4)The annual report shall include information on administrative and financial matters; complaints investigated/inquired into; action taken on cases; details of research; reviews; education and promotion efforts; consultations; details and specific recommendations of the Commission on any matter, besides any other matter that the Commission may consider warranting inclusion in the report.(4A)[ The Annual Report shall have a separate Chapter detailing the recommendations made by the Commission during that financial year.] [Inserted by Notification No. G.S.R. 517 (E) dated 29.6.2012 (w.e.f. 31.7.2006)](5)In case the Commission considers that there could be a time lag for the preparation of the annual report, it may prepare and submit a special report to the Central Government.(6)The forms in which the budget may be prepared and provided and forwarded to the Central Government shall be as provided in Forms I, II, III and IV of Schedule I.(7)The estimated receipts and expenditure shall be accompanied by the revised budget estimates for the relevant financial year.(8)The budget shall, as far as may be, based on the account heads specified in Schedule II.
