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NCT Delhi - Section

Section 33 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

33. Annual report:- (1) The annual report of the University shall be prepared and placed before the Board of

Management for approval, which shall include, among other matters, the steps taken by the University towards thefulfilment of its objects.
(2)The annual report so prepared shall be submitted to the Chancellor within 12 months from the date ofcompletion of the academic year.
(3)A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Governmentwhich shall, as soon as may be, cause the same to be laid before the Legislative Assembly of Delhi.