Section 14 in The Bihar State Commission for Women Act, 1999
14. Annual Report and Audit Report to be laid before Legislature.
- The State Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein, in so far as they relate the State Government and the reasons for the non-acceptance, if any, of any such recommendations and the audit report to be laid as soon as may be after the reports are received, before each House of the Legislature.
