Section 55 in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011
55. Submission of Annual Report.
(1)The 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 prepare and submit to the State 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 officers of staff of the Commissioner and a chart showing the organizational set up.(b)The functions which the Commissioner has been empowered under section 61 and 62 and the highlights of the performance in this regard.(c)The main recommendations made by the Commissioner.(d)Progress made in the implementation of the Act, district wise.(e)Any other matter deemed appropriate for inclusion by the Commissioner or specified by the State Government from time to time.Chapter-VIII Miscellaneous
