Section 26 in The National Trust For Welfare Of Persons With Autism, Cerebral Palsy, Mental Retardation And Multiple Disabilities Rules, 2000
26. Preparation and submission of annual report to the Central Government.
(1)The Chief Executive Officer as soon as possible after the end of the financial year but not later than the 30th day of September in the next financial year ensuing, prepare and submit to the Central Government an annual report giving complete accounts of the activities of the Trust during the said financial year.(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely:-(a)names of Members, officers, staff of the Trust and a chart showing the organisational set up;(b)highlight performance of the Trust with respect of each of the activities carried out for furtherance of the objects of the Trust;(c)progress made in implementation of various programmes undertaken by the Trust including the work of local level committees;(d)any other matter deemed appropriate for inclusion by the Trust or specified by the Central Government from time to time.
