Section 28(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(1)The Authority shall, once in the every year, prepare in such form and at such time of the year, as may be prescribed-(a)an annual report giving a full, true and fair accounts of its activities during the previous year; and(b)programme of work likely to be undertaken by the Authority in the next year, and a copy of such report shall be forwarded to the State Government.
