Section 59 in The SreeNarayanaGuru Open University Act, 2021
59. Annual Report.—
(1)The annual report of the University shall be prepared by the Registrar, as instructed by the Syndicate, and it shall include, among other things, the academic activities undertaken and implemented by the University in the current year and shall be submitted to the Syndicate for approval.(2)The copy of annual report approved by the Syndicate shall be submitted to the Government and caused the same to be laid on the Table of the Legislative Assembly, if it is in session, and if it is not in session after the receipt of such annual report, it shall be caused to be laid in the next session immediately following.(3)Copy of the annual report approved by the Syndicate shall be submitted to the Chancellor.
