Section 67 in Kerala District Administration Act, 1979
67. Administration Report.
(1)As soon as may be after the first day of July every year and not later than such date as may be fixed by the Government, every district council shall submit to the Government a report of its administration including the administration report of local Governments within as jurisdiction during the preceding financial year in such form and with such details as may be prescribed.(2)The Secretary shall prepare the report in consultation with the President and it shall be submitted to the Government after due consideration by the district council and with its resolution thereon.(3)The report and the resolution referred to in sub-section (2) shall be published in such manner as the district council may direct subject to the rules made by the Government in this behalf.
