Section 40 in The Rights of Persons with Disabilities Rules, 2017
40. Submission of Annual Report.
(1)The Chief Commissioner, shall as soon as possible, after the end of the financial year but not later than the 30th day of September in the next year ensuing prepare and submit to the Central Government, an annual report giving a complete account of his activities during the said financial year.(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely:-(a)names of its officers and staff and a chart showing the organisational set up;(b)the functions which the Chief Commissioner has been empowered under sections 75 and 76 of the Act and the highlights of the performance in this regard;(c)the main recommendations made by the Chief Commissioner;(d)the progress made in the implementation of the Act; and(e)any other matter deemed appropriate for inclusion by the Chief Commissioner or specified by the Central Government from time to time.
