Section 22 in Telangana Khadi and Village Industries Board Act, 1958
22. Annual Report.
(1)The Board shall prepare in such form and at such time as may be prescribed an annual report giving a true and full account of its activities during the previous year and sufficient number of copies thereof shall be forwarded to the Government;(2)The Government shall on receipt of the annual report under sub-section (1) cause a copy of the same to be laid on the table of the Legislature of the State.
