Section 24 in Kerala Cultural Activists Welfare Fund Act, 2010
24. Annual report and audited statement of Accounts.
(1)The annual report of the Board shall be prepared by the Secretary, and submitted to the Board for approval A copy of the report together with the audited statement of accounts shall be forwarded to the Government before the end of July every year.(2)The Government shall, as soon as the annual financial statement and annual report is received, be laid before the Legislative Assembly.
