Section 30 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
30. Annual report and budget.
(1)The Authority shall during each financial year prepare, in such form and at such time, as may be prescribed, an annual administrative report giving a true and full account of its activities during the previous Financial year, and an account of the activities likely to be undertaken by it in the current financial year and copies of such report shall be forwarded to the State Government.(2)The State Government shall cause every such report to be laid before the State Legislature, as soon as may be, after the receipt of the report under sub-section (1).(3)The Authority shall prepare the annual budget in the prescribed manner for every financial year and the same shall be approved by it and sent to the State Government within 15 days from its approval.
