Section 18 in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
18. Returns and Reports -
(1)The Board shall furnish to the Government at such time and in such form and manner as may be prescribed or as the Government may direct, such returns and statements and such particulars in regard to any proposed or existing programme for the promotion and development of the Pulses crop and industry, as the Government may, from time to time require.(2)The Board shall furnish a programme of its activities for each financial year to the State Government for their information and directions, if any.(3)Without prejudice to the provisions of sub-section (1) aforesaid, the Board shall, as soon as possible, after the end of each financial year, submit to the Government a report in such form and before such date, as may be prescribed, giving a true and full account of its activities, policy and programmes during the previous financial year.(4)A copy of the report received under sub-section (3) aforesaid, shall be laid, as soon as may be, after it is received, before State Legislature.Chapter – V MISCELLANEOUS
