31. Present to the Governor General, by the 31st of March of every year, a report of the management of the Comunidades for the preceding year, mentioning therein the important facts of his administration and indicating the means, he thinks fit, to adopt in order to increase and improve crops. This report shall be accompanied by a statistical map of the office's work, a map showing the movement of the shares of Comunidades, organized according to model No. 5, a map showing the dividends and zonns distributed by each Comunidades, in each of the last nine years, a statement indicating the grants as emphyteusis (aforamentos) granted and a map showing the extraordinary expenses incurred by each Comunidades in the preceding year and other information as he sees fit deemed useful. Failure to comply with would incur in payment of a fine corresponding to the salary for the number of days delay.
Article 126.The decisions of the administrator are subject to appeals provided by law.Section IIIOffice of secretary and personnelArticle 127.Each of the private administrations of the Comunidades shall have a secretarial office controlled by the respective secretary and a works foreman in charge of a technical person for works.The offices of the talukas administrators shall have a Comunidades section under the control of the secretary of those administrations.The strength of the staff shall be as shown in attached map No. 2-I forming a single cadre.Sole § The provisions contained in the article 67 and its sole paragraph and sole paragraph of article 87 and 97, the later to some extent, shall be applicable to the personnel of the administrations.Article 128.The secretary is empowered to:-
