Section 14(1) in The Maharashtra State Minorities Commission Act, 2004
(1)The Government shall cause, the annual report together with a memorandum of action taken on the recommendations contained therein, in so far as they relate to the Government, and the reasons for the non acceptance, if any, of such recommendations and the audit report to be laid, as soon as may be, after the reports are received, before each House of the State Legislature.
