Section 155(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)As soon as may be after the first day of April in every year, and not later than such date as may be fixed by the Government, the Executive Officer shall place before the Anchal Samiti a report of the administration of the Anchal Samiti during the preceding financial year, in such form and with such details as the Government may direct, and shall forward the report, with the resolution of the Anchal Samiti hereon, to the Zilla Parishad and to the Government.
