Section 41(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)The Committee shall cause to be prepared an annual report, including the administration report of the Devasthan Trust and Auditor's report for each financial year ending on the 31st March, showing therein the financial status and the details of income and expenditure of the Devasthan Trust with a detailed list together with the relevant information of donee institutions (with full address), and the patients to whom financial assistance was given by the Devasthan Trust and the amount of such financial assistance, and submit such report, list and information to the State Government not later than the 30th June of that year.
