Section 155 in Arunachal Pradesh Panchayat Raj Act, 1997
155.
(1)As soon as may be after the first day of April in every year, and not later than such date as may be fixed by the Government, the Executive Officer shall place before the Anchal Samiti a report of the administration of the Anchal Samiti during the preceding financial year, in such form and with such details as the Government may direct, and shall forward the report, with the resolution of the Anchal Samiti hereon, to the Zilla Parishad and to the Government.(2)As soon as may be after the first day of April in every year, and not later than such date as may be fixed by the Government, the Executive Officer shall place before the Anchal Samiti, a report of the administration of the Anchal Samiti during the preceding financial year, in such form and with such details as the Government may direct, and shall forward the report, with the resolution of the Anchal Samiti thereon, to the Zilla Parishad and to the Government.
