Section 15 in The Karnataka State Minorities Commission Act 1994
15. Annual report and audit report to be laid before the State Legislature.-
The Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein, in so far as they relate to the State Government, and the reasons for the non-acceptance, if any, of any of such recommendations to be laid, as soon as may be, after the reports are received, before each House of the State Legislature. The Commis-sion may, at its direction, submit from time to time, special reports on any matter of public im-portance to the Government.
