Section 12 in The National Commission For Safai Karamcharis Act, 1993
12. Annual report to be laid before Parliament or the Legislative Assembly . - (1) The Central Government shall cause the annual report to be laid before each House of Parliament along with the memorandum explaining the action taken or proposed to be taken on the recommendations contained therein insofar as they relate to the Central Government and the reasons for non-acceptance, if any, of any such recommendation.
(2)Where the said report or any part thereof relates to any matter with which a State Government is concerned, a copy of such report shall be forwarded to the Governor of the State who shall cause it to be laid before the Legislature of the State along with a memorandum explaining the action taken or proposed to be taken on the recommendations relating to the State and the reasons for the non-acceptance, if any, of any such recommendation or part.
