Section 14A in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
14A. [ Annual report of the Board. [Inserted by M.P. Act No. 11 of 1996.]
(1)The Secretary of the Board shall prepare an annual report in respect of the affairs of the Board and the fund for the financial year. The report shall be laid before the Board at the first meeting of the next financial year. The manner and contents of the annual report shall be such as may be prescribed by the Regulations.(2)A copy of the report which is to be laid before the Board under sub-section (1), shall be sent to every member of the Board together with the annual statement of account and the audit report, if available.(3)A copy of the report, as approved by the Board, shall be sent to the State Government duly signed by the Secretary.
