(1)The Board shall pace before the Consultative Council each year the annual financial statement prepared under rule 27 not later than the 31st day of January.(2)The Board shall take into consideration any comments made on such statement by the Consultative Council and shall submit the same to the Government by the last day of February.(3)The Board shall place before the Consultative Council any supplementary financial statement and shall take into consideration any comments made on such statement by the Consultative Council before submitting to the Government.
