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State of Punjab - Section

Section 42 in Punjab Water Supply and Sewerage Board Act, 1976

42. Reports, statements and returns.

(1)The Board shall, before such date and in such form and at such internals as may be prescribed, submit to the Government, reports on such matters as may be prescribed.
(2)The Government shall as soon as may be, cause the report submitted by the Board to be laid before the House of the State Legislature.
(3)The Board shall also submit to the Government such statistics, returns, particulars, statements, documents or papers in regard to any proposed or existing scheme or relating to any matter or proceedings connected with the working of the Board at such times and in such form and manner as may be prescribed or as the Government may, from time to time, direct.