Section 21 in Bihar Commission for Protection of Child Right Rules, 2010
21. Annual report.
(1)The Commission shall prepare and publish an annual report before the 31st December every year for submission to the State Government.(2)The Commission shall prepare special reports on specific issues as and when necessary under the direction of the Chairperson.(3)The State Government shall cause the annual reports and the special reports of the Commission to be laid before each house of Legislature, along with a memorandum of action taken or proposed to be taken on the recommendations of the Commission and the reason for non acceptance of the recommendations if any with in a period of one year from the date of receipt of such report.(4)The annual report shall include information of administrative and financial matters, complaints investigated or inquired into, action taken on cases, details of research, reviews, education and promotion efforts, consultation details and specific recommendations of the Commission on any matter besides any other matter that the Commission may consider warranting inclusion in the report.(5)In case the Commission considers that there could be a time lag for the preparation of the annual report it may prepare and submit a special report to the State Government.(6)In forms in which the budget may be prepared and provided and forwarded to the State Government shall be as provided in form I, II, III and IV of Schedule I of these rules.(7)The estimated receipts and expenditure shall bee accompanied by the revised budget estimated for the relevant financial year.(8)The budget shall as far as possible be based on the account heads specified in schedule II of these Rules.
