Section 16 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
16. Annual and special reports of Commission.
(1)The Commission shall submit an annual report to the Government and may at any time submit special reports on any matter which, in its opinion, is of such urgency or importance that it should not deferred till submission of the annual report.(2)The Government shall cause all the reports referred to in sub-section (1) to be laid before each House of State Legislature along with a memorandum explaining the action taken or proposed to be taken on the recommendations and the reasons for the non-acceptance, if any, of any of such recommendations.(3)The annual report shall be prepared in such form, manner and contain such details as may be prescribed.
