Section 26(2) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(2)The Corporation shall in addition to the audit report referred to in section 12 furnish to the Government an annual report on its working as soon as may be, after the end of each financial year in such form and detail as may be prescribed and a copy of the annual report shall be placed before the Legislative Assembly of Delhi as soon as may be after it is received by the Government.
