Section 169(1) in The Bihar Panchayat Raj Act, 2006
(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, the Panchayat Secretary shall place before the Gram Panchayat a report of the administration of the Gram Panchayat during the preceding year in such form and with such details as the Government may direct and shall forward the report with the resolution of the Gram Panchayat thereon to the Zila Parishad.
