Section 37 in The Karnataka Prohibition Of Beggary Act, 1975
37. Administration Report.-
(1)As soon as may be after the 1st July every year, and not later than such date as may be fixed by the Government, the Central Relief Committee shall submit to the Government an administration report for the preceding official year in such manner and with such details as the Government may direct.(2)Each local committee shall, as soon as may be after the 1st July of each year and not latter than such date as may be fixed by the Central Relief Committee, submit to the Central Relief Committee an administration report for the preceding official year in such manner and in such form as may be fixed by the Central Relief Committee.(3)The report shall be published in such manner as the Government may direct.
