Section 15 in The Assam Backward Classes Commission Act, 1993
15. Annual report and audit report to be laid before the Assam Assembly.
- The Government shall cause the annual report together with a memorandum of action taken on the advice tendered by the Commission under Section 9 and the reasons for the non-acceptance, if any, of any such advice, and the audit report to be laid as soon as may be after they are received before Assam Legislative Assembly.
