Section 28 in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
28. Annual Report.
(1)The Authority shall, once in the every year, prepare in such form and at such time of the year, as may be prescribed-(a)an annual report giving a full, true and fair accounts of its activities during the previous year; and(b)programme of work likely to be undertaken by the Authority in the next year, and a copy of such report shall be forwarded to the State Government.(2)The State Government shall, as soon as, may be after the receipt of the annual report under sub-section (1) causes the same to be laid before the State Assembly.Chapter-XIII Offences and Penalties
