Section 28 in North-Eastern Hill University Act, 1973
28. Annual Report.-
(1)The annual report of the University shall be prepared under the direction of the Executive Council and shall be submitted to the Court on or after such date as may be prescribed by the Statutes and the Court shall consider the report in its annual meeting.(2)The Court shall submit the annual report to the visitor along with its comments, if any.(3)[ A copy of the annual report, as prepared under sub-section (1), shall also be submitted to the Central Government, which shall, as soon as may be, cause the same to be laid before both Houses of Parliament] [Inserted by the Central University Laws (Amendment) Act, 2008 (w.e.f. 05.12.2008) ]
