Section 14 in The State Commission for Women Act, 1999
14. Annual report and audit report to be laid before State legislature.
- The Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein and the reasons for the non-acceptance, if any, of any of such recommendations and the audit report be laid as soon as may be after the reports are received before each House of State Legislature.Chapter-V Miscellaneous
