Section 15 in The U.P. Go-Seva Ayog Adhiniyam, 1999
15. Annual report and audit report to be laid before the State Legislature.
- The Government shall cause the annual report, together with a memorandum of action taken on the advice tendered by the Ayog under Section 11, and the reasons for the non-acceptance, if any, of any such advice, and the audit report to be laid, as soon as may be, after they are received, before both the Houses of the State Legislature.
