Section 39(1) in Assam Urban Water Supply and Sewerage Board Act, 1985
(1)The Board shall as soon as may be after the end of each year, prepare and submit to the State Government before such date and in such form as may be prescribed, a report giving an account of its activities during the previous year and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Board in the next year, and the Government shall cause every such report to be laid before the State Legislature as soon as may be after it is received by the Government.
