Section 43 in The Gujarat Ayurved University Act, 2021
43. Submission of annual report
(1)The University shall prepare for each financial year an annual report containing such particulars as the Board of Governors may specify and shall submit to the Board of Governors on or before such date as may be prescribed. The Board of Governors shall consider such report and may pass resolution thereon and thereupon the Finance Committee shall take action in accordance with such resolution and if no action is taken, the reasons for taking no action shall be communicated to the Board of Governors.(2)The copy of the Annual Report along with the resolution of the Board of Governors thereon shall be submitted to the State Government.
