Section 37(1) in Gujarat State Disaster Management Act, 2003
(1)The Authority shall, once in every year, prepare in such form and at such time of the year as may be prescribed,-(a)an annual report giving a full, true and fair account of its activities during the previous year, and(b)programme of work likely to be undertaken by the authority in the next year.and a copy of such report shall be forwarded to the State Government.
