Section 52 in Sree Sankaracharya University of Sanskrit Act, 1994
52. Annual Report.
(1)The annual report of the University shall be prepared under the direction of the Vice-Chancellor and shall be approved by the Syndicate with or without modifications.(2)The annual report shall be laid by the Syndicate before the Academic Council at its next meeting and the Academic Council may express its views and record its comments on the annual report.(3)The annual report, after consideration by the Academic Council, shall be forwarded to the Government [on or before the 15th day of September of the succeeding year] [Inserted by Act No. 1 of 2005.] by the Vice-Chancellor with such comments as may be deemed necessary.(4)[ On receipt of the annual report under sub-section (3), the Government shall, immediately, cause the same, with such comments and observations as are considered necessary, to be laid on the table of the legislative Assembly, if it is in session, and if it is not in session, in the next immediately following such receipt.] [Substituted by Act No. 1 of 2005.]
