Section 10(2) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
(2)The State Government shall cause all the recommendations or reports, as may be presented to it by the Commission under sub-section (1), to be laid before the Legislature of the State alongwith a memorandum explaining the action taken or proposed to be taken on the recommendations of the Commission and the reasons for the non-acceptance, if any, of any of the such recommendations.
