(1)Every Panchayat Union Council shall submit to the District Panchayat a consolidated report on its administration and on the administration of all Village Panchayats in the Panchayat Union for each year as soon as may be after the close of such year and not later than the prescribed date, in such form, with such details and through such authority [as may be prescribed] [See Rules issued in G. O. Ms. No. 247, Rural Development (C4), dated 3rd December, 1999. Published in Part III - Section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated 10th December, 1999.].
