20. Annual report to be furnished to the share holders.-
(1)Every Regional Rural Bank shall, within [three months from the date of the closure of its accounting year, or such further period, not exceeding three months, as may be permitted by the Reserve Bank], send to each of its shareholders a report as to its working and activities during the accounting year immediately preceding together with a copy of its balance- sheet, profit and loss account and the auditor's report in relation to the accounts of the said accounting year.(2)The Central Government shall cause every auditor's report and report on the working and activities of each Regional Rural Bank to be laid, as soon as may be after they are received, before each House of Parliament.
