Section 48 in The Assam Debt Conciliation Rules, 1937
48. Annual Report to Government.
- The Chairman shall submit by the 15th October every year through the Deputy Commissioner and the Commissioner to the Local Government a report on the following particulars.(i)Progress and out-turn of work and results achieved;(ii)Difficulties experienced in working the Act, and amendments, if any, that appear to be necessary to the Act or Rules.
