Section 34 in Andhra Pradesh Municipalities Act, 1965
34. Council to submit annual administration report to Government and to furnish information relating to its plan schemes to Zilla Parishad.
(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 through the District Collector a report on the administration of the municipality during the preceding year in such form and with such details as the Government may direct. If the District Collector makes any remarks on the report, such remarks shall be forwarded to the council and the council shall be entitled, within such time as the Government may fix, to offer or make such explanations or observations as the council thinks fit.(2)The Commissioner shall prepare the report and submit it to the council. The council shall consider the report and forward it to the Government with its resolution thereon, if any.(3)The report and the resolutions thereon, if any, shall be published in the manner as the council, subject to the approval of the Government, may direct.(4)The council shall furnish to the Zilla Parishad concerned such information relating to the plan schemes of the municipality as may, from time to time, be required by the Zilla Parishad.
