(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, a town municipal council shall submit to the Deputy [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and a city municipal council shall submit to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and to Government a report on the administration during the preceding official year in such form and with such details as the Government may direct.(2)The Municipal Commissioner or Chief Officer shall prepare the report and place it before the municipal council for consideration, and forward it to the Deputy Commissioner, [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and Government as specified in sub-section (1) along with the resolution of the municipal council thereon.(3)The report may be published in such manner as the municipal council may direct.
