(1)The Parishad shall prepare in such form and at such time each year as may be prescribed, an annual report giving a true and full account of its activities during the previous year and copies thereof shall be forwarded to the Government.(2)The Government shall lay on the table of the Legislature all such reports together with their comments thereon.(3)Every Parishad shall furnish to the Government such returns, statistics and other information with respect to its activities as the Government may from time to time require.
