Section 14 in The Maharashtra State Commission for Backward Classes Act, 2005
14. Annual report.
(1)The Commission shall prepare in such form and at such time, for each financial year, as may be prescribed, its annual report, giving a full account of its activities during the previous financial year and forward a copy thereof to the State Government.(2)Without prejudice to the provision of sub-section (1), the Commission may forward such additional reports, in particular; about its recommendations regarding the Lists, as and when deemed expedient.
