Section 42 in The Orissa Municipal Corporation Act, 2003
42. Submission of administration report to Government.
(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the Government, the Corporation shall submit to the Government, a detailed report on the administration during the preceding year in such form as the Government may direct.(2)The Commissioner shall prepare such report and the Corporation shall consider the report and forward the same to the Government with their resolution thereon, if any.(3)Copies of the administration report shall be kept for sale at the Corporation office.
