Section 26 in Haryana Pond and Waste Water Management Authority Act, 2018
26. Annual Report.
(1)The Member Secretary shall prepare for every year a report of its activities during that year and submit the annual report to the Government in such form and on or before such date, as may be prescribed and the Government shall cause the report to be laid before the State Legislature.(2)The report referred to in sub-section (1) shall include an explanatory memorandum on the status of implementation of the annual plan of action on relief measures, schemes implemented alongwith gaps and shortfalls, if any, in implementation and reasons for such shortfall.(3)The Member Secretary shall cause the report together with the explanatory memorandum to be placed on the website of the Authority after the report has been laid before the State Legislature under sub-section (1).
