Section 10 in Tamil Nadu Khadi and Village Industries Board Rules, 1960
10. Reports.
- The annual report specified in section 24(2) should be submitted by the Board to the Government not later than the 15th May of the following year and it shall be in such form as the Government may, from time to time, direct and contain particulars, (amongst others, in respect of the following namely):-(i)budget estimates and the actual of expenditure,(ii)production and sale of Khadi-both traditional and Ambar,(iii)production and sale of products of Village Industries,(iv)production of charkhas and other implements,(v)employment statistics for each industry; and(vi)training of personnel.
