Section 18 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
18. Annual Report.
(1)The Board shall prepare and forward to the State Government in such manner as may be prescribed an annual report within three months from the end of the financial year giving a complete account of its activities during the previous financial year.(2)The report received by the State Government under sub-section (1) shall be laid on the table of the Madhya Pradesh Legislative Assembly as soon as may be after it is received by the State Government.
