Section 22 in Rajasthan State Bus Terminal Development Authority Act, 2015
22. Annual Report.
- The Authority shall, as soon as may be, after the end of each financial year, prepare and submit to the State Government in such form as may be prescribed by rules a report giving an account of its activities during the previous financial year and the report shall also give an account of the activities which are likely to be undertaken by the Authority during the current financial year.
