196A. [ Annual Report on Grants. [Inserted by Act 13 of 1999.]
(1)The State Chief Secretary shall, immediately after each financial year submit an annual report to the Governor in respect of the amount of annual grants due to the Panchayats under any law or otherwise and the amount actually paid to the panchayats and the criterion adopted by the Government for such payment.(2)The annual report under sub-section (1) Shall be laid before the Legislative Assembly within the first six months of the next financial year.]
