Section 39 in Chennai City Municipal Corporation Act, 1919
39. Submission of administration report to State Government.
(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the State Government, the corporation shall submit to the State Government, a detailed report of the administration during the preceding year in such form as the Stale Government may direct.(2)The commissioner shall prepare such report and the council shall consider the report and forward the same to the State Government with their resolutions thereon, if any.(3)Copies of the administration report shall be kept for sale at the municipal office.Powers of the State Government
