Section 36 in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
36. Annual Report.
(1)The Ambaji Pilgrimage Tourism Authority shall during each financial year, prepare an annual report giving a true and full account of its activities during the previous financial year and an account of the activities likely to be undertaken by it in current financial year and submit it to the State Government.(2)The State Government shall cause every such report along with the audited annual accounts for the year to be laid before the State Legislature as soon as may be after the receipt of the report under sub-section (1).
