Section 19 in The Punjab State Commission for Scheduled Castes Act, 2004
19. Annual report and audit report to be liable before the State Legislature.
- The Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein, in so far as they relate to the Government and the reasons for the non-acceptance, if any, of any of such recommendations, and the audit report, to be laid, as soon as may be, after the reports, are received, before the State Legislature.
