Section 27 in The Gujarat Khadi and Village Industries Act, 2006
27. Annual report.
(1)The Board shall prepare once in every year in such form and at such time as may be prescribed, an annual report giving true and complete account of its activities during the previous financial year along with a copy of the annual statement of account referred to in section 29 and shall submit the same to the State Government.(2)The State Government shall, as soon as may be, after receipt of report under subsection (1), cause the same to be laid before the State Legislature.
