Section 41 in Kolkata Municipal Corporation Act, 1980
41. Annual Report of the Corporation.
(1)As soon as may be after the 1st day of April every year and not later than such date as may be fixed by the State Government, the Corporation shall submit to the State Government a detailed report of the municipal government of Calcutta during the preceding year in such form as the State Government may direct.(2)The Municipal Commissioner shall prepare such report and the Corporation shall consider the report and forward the same to the State Government with its resolution thereon, if any.(3)Copies of the report shall be kept for sale at the office of the Corporation.E. Powers and functions of the Municipal Secretary
