Section 22 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
22. Annual and special reports by State Commissioner.
(1)The State commissioner, shall as soon as possible, after the end of the financial year but not later than the 30th day of September in the next year prepare and submit to the Government, an annual report giving a complete account of his activities during the said financial year.(2)In particular, the annual report referred to in sub-rule (1) shall contain information in respect of each of the following matters, namely:-(i)names of its officers and staff and a chart showing the organizational set up;(ii)the functions which the State commissioner has been empowered under Sections 80 and 81 of the Act and the highlights of the performance in this regard;(iii)the main recommendations made by the State commissioner;(iv)the progress made in the implementation of the Act; and(v)any other matter deemed appropriate for inclusion by the State Commissioner or specified by the Government from time to time.
