Section 23(2) in The Oil And Natural Gas Commission Act, 1959
(2)Without prejudice to the provisions of sub-section (1), the Commission shall as soon as possible after the commencement of each financial year, submit to the Central Government a report in such form and before such date as may be prescribed, giving a true and full account of its activities, policy and programme during the previous financial year and an account of the activities likely to be undertaken during the current financial year.
