Section 19 in Himachal Pradesh State Commission For Women Act, 1996
19. Annual report and audit report to be laid before State Legislature.
- The State Government shall cause the annual report and all the reports under clauses (b), (m) and (n) of sub-section (1) of section 10 together with the memorandum of action taken or proposed to be taken on the recommendation contained therein, in so far as they relate to the State Government and the reasons for the non-acceptance, if any, of such recommendations, and the audit report, to be laid as soon as may be after the reports are received, before the State Legislature.
