Section 47 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
47. Submission of Annual Report.
- The Commissioner shall as soon as possible after the end of the financial year but not later than 30th day of September in the next year prepare and submit before the State Government an annual report giving true and faithful account of his activities during the said financial year.In particular, the annual report referred to in sub-rule (1) shall contain information in respect to each of the following matters, namely: -(a)Name of officers/ staff of his office and chart showing the Organisational set up.(b)The functions for which the Commissioner has been, empowered under Sections 61 and 62 of the Act and the highlight of the performance of the functions in this regard.(c)The main recommendations made by the Commissioner.(d)District wise progress made in implementation of the provisions of the Act.(e)Any other matter deemed appropriate for inclusion in the report by the Commissioner or prescribed by the State Government from time to time.
