Section 25 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
25. Annual report and audited statement of accounts.—(1) The annual report of the Board
shall be prepared by the Chief Executive Officer, under the direction of the Board after the endof the Financial year and after getting approval by the Board and a copy of the report togetherwith the audited statement of accounts shall be submitted to the Government before the end ofDecember, every year.(2)As soon as the annual report is received, the Government shall cause it to be laidtogether with the audited statement of accounts before the Legislative Assembly.
