Section 57 in Kerala Agricultural University Act, 1971
57. Annual report.
(1)The Annual report of the University shall be prepared under the direction of the Vice-Chancellor and shall be submitted to the General Council through the Executive Committee at least one month before the annual meeting at which it is to be considered.(2)[ The General Council shall, after consideration of the annual report, ending on 31st March of the year forward it to the Government with comments as may be deemed necessary on or before the 15th day of September of the succeeding year and the Government shall immediately cause a copy of the report together with its comments to be laid on the table of the Legislative Assembly if it is session and if it is not in session in the next session immediately following such receipt.] [Substituted by Act 16 of 2001.]
