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State of Uttar Pradesh - Section

Section 17 in The U.P. State Council Of Higher Education Act, 1995

17. Annual report. -

The Council shall, as soon as may be, after the end of each financial year, prepare and submit to the State Government, before such date and in such form as may be prescribed, a report giving an account of its activities during the previous year and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Council in the next financial year and the State Government shall cause every such report to be laid before both the House of the State Legislature as soon as may be after its receipt. A copy of the annual report shall also be forwarded to the University Grants Commission.