(1)Every [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall submit to the State Government a consolidated report on the administration of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].(2)The report shall relate to the financial year and shall be submitted as soon as may be after the first day of April following such year and not later than such date as may be fixed by the State Government. It shall be in such form and shall contain such details as the State Government may direct.(3)The report which each [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] has to submit shall be prepared by its [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall consider the report and submit it to authority concerned with its resolutions thereon, if any.(4)The report and resolution thereon, if any, shall be published in such manner as the State Government may direct.
