Section 501 in The Delhi Municipal Corporation Act, 1957
501. Annual administration report.
(1) As soon as may be after the 1st day of April in every year and not later than such date as may be fixed by the [***] [The word Central omitted by Act 67 of 1993, section 128 (w.e.f. 1-10-1993)] Government in this behalf, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall submit to that Government a detailed report of the municipal Government of Delhi during the preceding year in such form as that Government may direct.(2)The Commissioner shall prepare such report and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall consider it and forward the same to the [***] [The word "Central" omitted by Act 67 of 1993, section 128 (w.e.f. 1-10-1993)] Government with its resolution thereon, if any.(3)Copies of the report shall be kept for sale at the municipal office.
