Section 41 in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
41. Annual report of Committee.
(1)The Committee shall cause to be prepared an annual report, including the administration report of the Devasthan Trust and Auditor's report for each financial year ending on the 31st March, showing therein the financial status and the details of income and expenditure of the Devasthan Trust with a detailed list together with the relevant information of donee institutions (with full address), and the patients to whom financial assistance was given by the Devasthan Trust and the amount of such financial assistance, and submit such report, list and information to the State Government not later than the 30th June of that year.(2)A copy of the report received under sub-section (1) shall be laid, by the State Government, as soon as may be, after it is received, before each House of the State Legislature, and a copy of the report or any extracts thereof shall be furnished by the Devasthan Trust to any person demanding the same, on payment of such reasonable fees or charges as determined by the Committee.
