Section 38 in Rajasthan Real Estate (Regulation and Development) Rules, 2017
38. Annual Report.
(1)The Authority shall prepare, immediately after the end of the calendar year, its annual report in Form-Q.(2)In addition to matters specified in section 78, the Authority may include in its Annual Report such other matters as it deems fit.(3)The annual report shall, after adoption at a meeting of the Authority and singed by the Chairperson and Members and authenticated by affixing the common seal of the Authority, with requisite number of copies thereof, be submitted to the State Government within a period of one hundred and eighty days immediately following the close of the year for which it has been prepared.Chapter - X Miscellaneous
