Section 30 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
30. Annual report.- The Authority shall prepare, in such form and at such time as
may be prescribed, its annual report, giving a full account of its activities during the previousfinancial year and its plans for the forthcoming year, and submit a copy thereof to the StateGovernment. Every annual report shall also contain a review of the performance of theAuthority in respect of the plans contained in the preceding annual report.
