Section 40 in The Gurugram Metropolitan Development Authority Act, 2017
40. Annual report.
(1)The Chief Executive Officer shall prepare for every year a report of its activities during that year and submit the report to the State Government in such form and on or before such date, as may be prescribed and the State Government shall cause the report to be laid before the State Legislature.(2)The report referred to in sub-section (1) shall include an explanatory memorandum on the status of implementation of the annual plan of action on infrastructure development, mobility management and sustainable environmental management alongwith shortfalls, if any, in implementation and reasons for such shortfall.(3)The Chief Executive Officer shall cause the report together with the explanatory memorandum to be placed on the website of the Authority after the report has been laid before the Legislature under sub-section (1).
