Section 3 in Tamil Nadu Panchayats (Preparation and Submission of Administration Reports of Panchayat Union Councils and District Panchayats) Rules, 1999
3. Preparation of consolidated administration report.
- The Commissioner of every panchayat union council shall, as soon as may be not later than 30th June every year, prepare a consolidated report on the administration of the panchayat union council and on the administration of all village panchayats in the panchayat union during the preceding year in two parts, namely, (a) embodying the particulars specified in the Appendix A; and (b) the annual account indicating income and expenditure of the panchayat union during the year in Appendix B.
