Section 29 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
29. Annual Report of Committee.—
(1)The Committee shall cause to be prepared the annual report including the Auditor’s report for each financial year ending on the 31st March showing therein the financial status and the details of income and expenditure of the Trust and the report of the Scrutiny Committee together with a detailed list of done institutions (with full address), to whom financial assistance was granted by the Trust with information relating to the object and the amount of such financial assistance, and submit a copy of the report to the State Government and the Charity Commissioner not later than the 30th June of that year.(2)A copy of the report received under sub-section (1) shall be laid, by the State Government, as soon as may be, after it is received, before the State Legislature, and a copy of the report or any extracts thereof shall be furnished by the Trust to any person demanding the same, on payment of such reasonable fees or charges as determined by the Committee.
