Section 22 in The Gujarat Municipal Finance Board Act, 1979
22. Reports.
(1)The Board shall, as soon as may be after the end of each financial year, prepare and submit to the State Government before such date and in such form as the State Government may direct, a report giving as account of its activities during the previous financial year.(2)Every report submitted to the State Government under sub-section (1) shall be laid before the State Legislature.
