Section 8 in Tamil Nadu District Panchayats (Submission of Annual Reports) Rules, 1999
8. Submission of annual report to Government.
- Every district panchayat shall send 500 copies of annual reports in Tamil and English to Government before the 30th day of November. Two sets of annual reports shall also be sent to District Collector/Inspector and two sets of annual reports shall be transmitted to the Director of Rural Development before 30th day of November in the succeeding financial year. The Director of Rural Development shall forward the annual reports of the district panchayats with his views thereon before the 31st day of December in the succeeding financial year to the Government. After scrutiny, the Government shall lay all such reports within reasonable times with their comments thereon on the Table of the Legislature as provided in sub-section (2) of section 165 of the Act.Appendex-A(See rule 3)Annual Report on District Panchayat for the Year (Year to be Mentioned)
