Section 8(1) in The Orissa Khadi and Village Industries Board Rules, 1956
(1)The annual report under Section 29 shall be prepared by the Secretary on behalf of the Board and laid before the same within sixty days from the end of the financial year to which the report relates. After the report is approved by the Board, copies of the same together with the statements shall be forwarded to the State Government to the Registrar of Co-operative Societies, Orissa before the expiry of the period specified in the said section. It shall contain particulars as in Form No. V.
